UNION OF INDIA Vs. KORON BUSINESS SYSTEMS LIMITED
LAWS(SC)-1997-2-180
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on February 18,1997

UNION OF INDIA Appellant
VERSUS
Koron Business Systems Limited Respondents

JUDGEMENT

- (1.) WE have read the judgment and order under appeal. We are of the view that the High Court was right in holding that plates and black shields are not parts of photocopying machines. No interference being called for, the appeal is dismissed.
(2.) NO order as to costs.;


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