C C E MANGALORE Vs. PALS MICROSYSTEMS LTD
LAWS(SC)-2011-7-126
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on July 29,2011

C.C.E., MANGALORE Appellant
VERSUS
PALS MICROSYSTEMS LTD. Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Being aggrieved by the judgment and order dated 1st July, 2008 delivered in the CEA No. 59/2007 by the High Court of Karnataka at Bangalore, this appeal has been filed by the Revenue.;


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