YASHOD VARDHAN Vs. SUPERINTENDENT CENTRAL EXCISE AND OTHERS.
LAWS(SC)-1992-5-56
SUPREME COURT OF INDIA
Decided on
May 14,1992
Yashod Vardhan
Appellant
VERSUS
Superintendent Central Excise And Others.
Respondents
JUDGEMENT
Sharma, J. -
(1.) This writ petition is not pressed and is, therefore, dismissed.
(2.) The period for which the present writ petition has remained pending in this Court shall be excluded for computing the period under section 110 of the Customs Act.;
(2.) The period for which the present writ petition has remained pending in this Court shall be excluded for computing the period under section 110 of the Customs Act.;
Copyright © Regent Computronics Pvt.Ltd.