EASLAND COMBINES, COIMBATORE Vs. CCE, COIMBATORE
LAWS(SC)-2000-5-150
SUPREME COURT OF INDIA
Decided on May 01,2000

EASLAND COMBINES, COIMBATORE Appellant
VERSUS
Cce, Coimbatore Respondents

JUDGEMENT

- (1.) LEARNED Counsel refers to the order dated 27th January, 2000 in C.A. No. 2206/99, Additional Collector of Central Excise, Bombay v. Mahindra and Mahindra Ltd. Appeal admitted.
(2.) ISSUE notice on the application for stay. Pending further orders, the order under challenge shall remain stayed.;


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