COLLECTOR OF CUSTOMS MADRAS Vs. MADRAS RUBBER FACTORY MADRAS
LAWS(SC)-1995-4-58
SUPREME COURT OF INDIA
Decided on April 06,1995

COLLECTOR OF CUSTOMS MADRAS Appellant
VERSUS
Madras Rubber Factory Madras Respondents

JUDGEMENT

- (1.) In view of the meagre amount involved in the matter, we do not consider it necessary to examine the question raised on merits under Article 136 of the Constitution.
(2.) The appeal is dismissed.;


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