STATE UTTAR PRADESH Vs. MOHAN MEAKINS LIMITED
LAWS(SC)-1999-12-50
SUPREME COURT OF INDIA
Decided on December 06,1999

STATE OF UTTAR PRADESH Appellant
VERSUS
MOHAN MEAKINS LIMITED Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Respondent had filed a writ petition challenging the demand which was being raised by the appellant herein in respect of the duty which was first claimed from M/s. Shyam Mohan Sita Ram which was an L-2 licensee.;


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