CCE INDORE Vs. KILPEZT INDIA LIMITED
LAWS(SC)-2002-10-51
SUPREME COURT OF INDIA
Decided on October 23,2002

C.C.E.,INDORE Appellant
VERSUS
KILPEZT (INDIA) LIMITED Respondents

JUDGEMENT

- (1.)In view of our judgment and for the reasons stated in civil appeal 3876 of 1999 titled Union of India and Ors. v. Pesticides manufacturing and Formulators association of India delivered today, these appeals are also dismissed without any order as to costs.


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