CCE, MUMBAI Vs. MAHANAGAR GAS LTD.
LAWS(SC)-2018-2-188
SUPREME COURT OF INDIA
Decided on February 02,2018

Cce, Mumbai Appellant
VERSUS
Mahanagar Gas Ltd. Respondents

JUDGEMENT

RANJAN GOGOI,J. - (1.) Delay condoned.
(2.) We have heard the learned counsel for the appellant and perused the relevant material.
(3.) We find no merit in these appeals. Admission is refused and the civil appeals are, accordingly, dismissed.ORDER;


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