COMMNR. OF CENTRAL EXCISE, KOLKATA Vs. M/S. PLAXAIR INDIA PVT. LTD.

LAWS(SC)-2012-2-112

SUPREME COURT OF INDIA

Decided on February 22,2012

Commnr. Of Central Excise, Kolkata Appellant

VERSUS

M/S. Plaxair India Pvt. Ltd. Respondents

- (1.) Delay condoned.
(2.) Learned counsel for the sole respondent appears and takes notice. Hence notice waived.
(3.) Appeal admitted.;