NIRMAL SEEDS (P.) LTD. Vs. COMMISSIONER OF CENTRAL EXCISE
LAWS(SC)-2019-7-202
SUPREME COURT OF INDIA
Decided on
July 08,2019
Nirmal Seeds (P.) Ltd.
Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE
Respondents
JUDGEMENT
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(1.) We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India.
(2.) The Special Leave Petition is accordingly dismissed.
(3.) Pending applications, if any, are disposed of.;
(2.) The Special Leave Petition is accordingly dismissed.
(3.) Pending applications, if any, are disposed of.;
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