P. LAXMINARAYAN REDDY Vs. THE CHIEF COMMISSIONER OF CENTRAL EXCISE BANGALORE
LAWS(SC)-2015-2-167
SUPREME COURT OF INDIA
Decided on
February 13,2015
P. Laxminarayan Reddy
Appellant
VERSUS
The Chief Commissioner Of Central Excise Bangalore
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) Mr. V.V.S. Rao learned senior counsel appears on caveat on behalf of the respondent.
(3.) Heard learned counsel for the parties.;
(2.) Mr. V.V.S. Rao learned senior counsel appears on caveat on behalf of the respondent.
(3.) Heard learned counsel for the parties.;
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