ALPHA DETERGENTS PRIVATE LIMITED Vs. COMMISSIONER OF CENTRAL EXCISE
LAWS(SC)-2000-3-22
SUPREME COURT OF INDIA
Decided on March 31,2000

ALPHA DETERGENTS PRIVATE LIMITED Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) Leave granted.
(3.) The short controversy in this appeal is with regard to the condition of pre-de-posit for hearing the appeal by the appellate authority.;


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