COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE Vs. KANNAPIRAN STEEL, RE-ROLLING MILLS

LAWS(SC)-2010-12-73

SUPREME COURT OF INDIA

Decided on December 02,2010

COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE Appellant

VERSUS

Kannapiran Steel, Re-Rolling Mills Respondents

- (1.) Leave granted.
(2.) The appeals are allowed in terms of the signed order.
(3.) Leave granted.;