NKG INFRASTRUCTURE LTD. Vs. COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, GHAZIABAD
LAWS(SC)-2018-3-147
SUPREME COURT OF INDIA
Decided on
March 27,2018
Nkg Infrastructure Ltd.
Appellant
VERSUS
Commissioner Of Customs, Central Excise And Service Tax, Ghaziabad
Respondents
JUDGEMENT
MADAN B.LOKUR,J. -
(1.) We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.ORDER
(2.) The review petition is dismissed in terms of the signed order.;
(2.) The review petition is dismissed in terms of the signed order.;
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