C.C.E, DELHI Vs. FRANKFINN AVIATION SERVICE PVT LTD.
LAWS(SC)-2018-7-144
SUPREME COURT OF INDIA
Decided on July 23,2018

C.C.E, Delhi Appellant
VERSUS
Frankfinn Aviation Service Pvt Ltd. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) 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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