UNION OF INDIA Vs. RAPIDUR INDIA PRIVATE LIMITED
LAWS(SC)-1996-11-41
SUPREME COURT OF INDIA
Decided on November 05,1996

UNION OF INDIA Appellant
VERSUS
RAPIDUR India Private Limited Respondents

JUDGEMENT

- (1.) Leave granted in the SLP.
(2.) Learned counsel fairly states that the appeals have to be allowed, being covered by judgment of this Court in CST v. Pine Chemicals Ltd.
(3.) We are told that the position has altered in the years subsequent to those covered in these appeals. We express no view in regard to the subsequent years.;


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