M/S BHARAT STEEL ROLLING MILLS Vs. COMMISSIONER OF CENTRAL EXCISE

LAWS(SC)-2015-2-171

SUPREME COURT OF INDIA

Decided on February 16,2015

M/S Bharat Steel Rolling Mills Appellant

VERSUS

COMMISSIONER OF CENTRAL EXCISE Respondents

- (1.) Delay condoned.
(2.) The appeal is dismissed. ORDER
(3.) We have heard learned counsel for the appellant.;