S.S. SANSTHAN Vs. COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE, INDORE

LAWS(SC)-2018-11-135

SUPREME COURT OF INDIA

Decided on November 26,2018

S.S. Sansthan Appellant

VERSUS

COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE, INDORE Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Tag with Civil Appeal No. 5003 of 2018.;