COMMISSIONER OF CENTRAL EXCISE, JAIPUR Vs. M/S. KENT CHEMICALS P. LTD.
LAWS(SC)-2018-5-151
SUPREME COURT OF INDIA
Decided on
May 07,2018
COMMISSIONER OF CENTRAL EXCISE, JAIPUR
Appellant
VERSUS
M/S. Kent Chemicals P. Ltd.
Respondents
JUDGEMENT
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(1.) We have heard the learned Additional Solicitor General appearing on behalf of the appellant.
(2.) Delay condoned.
(3.) We do not find any merit in this appeal. The civil appeal is, accordingly, dismissed.ORDER;
(2.) Delay condoned.
(3.) We do not find any merit in this appeal. The civil appeal is, accordingly, dismissed.ORDER;
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