PYLOFF PACKAGING PVT LIMITED Vs. UNION OF INDIA
LAWS(SC)-2002-7-64
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
July 29,2002
PYLOFF PACKAGING PRIVATE LIMITED
Appellant
VERSUS
UNION OF INDIA
Respondents
Cited Judgements :-
PLAYOFF PACKAGING PVT. LTD. VS. COMMISSIONER OF CENTRAL EXCISE [LAWS(CE)-2011-7-93] [REFERRED TO]TRIVENI GLASS LTD VS. UNION OF INDIA [LAWS(ALL)-2005-9-67] [REFERRED TO]
JUDGEMENT
Syed Shah Mohammed Quadri, J. -
(1.)Heard learned counsel for the parties.
(2.)Leave is granted.
(3.)This appeal is from the final order passed by the High Court of Judicature at Bombay in Writ Petition No. 2368 of 2001 on November 6, 2001. By the said order a Division Bench of the High Court directed the appellant to deposit 25% of the amount of duty (which is the subject-matter of appeals in respect of twenty two show cause notices pending before the Commissioner of Central Excise (Appeals), Bombay, the fifth respondent), by way of pre-deposit.
(2.)Leave is granted.
(3.)This appeal is from the final order passed by the High Court of Judicature at Bombay in Writ Petition No. 2368 of 2001 on November 6, 2001. By the said order a Division Bench of the High Court directed the appellant to deposit 25% of the amount of duty (which is the subject-matter of appeals in respect of twenty two show cause notices pending before the Commissioner of Central Excise (Appeals), Bombay, the fifth respondent), by way of pre-deposit.
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