COMMISSIONER OF CENTRAL EXCISE, CUSTOMS & SERVICE TAX Vs. CHAKITA RANJINI UDYAM
LAWS(SC)-2011-10-94
SUPREME COURT OF INDIA
Decided on
October 14,2011
Commissioner of Central Excise, Customs and Service Tax
Appellant
VERSUS
Chakita Ranjini Udyam
Respondents
JUDGEMENT
-
(1.) THE appeal is dismissed on the ground of delay.;
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