LAWS(P&H)-2013-9-459

COMMISSIONER OF CENTRAL EXCISE Vs. PAUL MERCHANTS LTD.

Decided On September 19, 2013
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
PAUL MERCHANTS LTD. Respondents

JUDGEMENT

(1.) HEARD . Admitted on the following substantial questions of law : - -

(2.) TO be listed within two months.