COMMR. OF C. EX., ALLAHABAD Vs. U.P. STATE SUGAR CORPORATION LTD.
LAWS(SC)-2011-8-149
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
August 26,2011
Commr. Of C. Ex., Allahabad
Appellant
VERSUS
U.P. STATE SUGAR CORPORATION LTD.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard Learned Counsel for the parties.
(3.) Our attention is drawn to the impugned judgment and order passed by the High Court dated 30-3-2009. After the disposal of the matter by the Tribunal, appeal was filed before the High Court in which notice was issued and the same was registered as an appeal under Section 35G(1) of the Central Excise Act, 1944.;
(2.) Heard Learned Counsel for the parties.
(3.) Our attention is drawn to the impugned judgment and order passed by the High Court dated 30-3-2009. After the disposal of the matter by the Tribunal, appeal was filed before the High Court in which notice was issued and the same was registered as an appeal under Section 35G(1) of the Central Excise Act, 1944.;
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