JUDGEMENT
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(1.) The Tribunal followed its judgment in the case of Laxmi Chemicals v. CCE and held that hydrated lime is not an excisable commodity. The civil appeal filed against the judgment in the case of Laxmi Chemicals was dismissed by this Court on 12-1-1996 (Civil Appeal No. 11994 of 1995). The appeal is, therefore, dismissed with no order as to costs.;
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