VISHWAKARMA CORPORATION Vs. CCE
LAWS(ALL)-1995-2-171
HIGH COURT OF ALLAHABAD
Decided on February 21,1995

Vishwakarma Corporation Appellant
VERSUS
CCE Respondents

JUDGEMENT

- (1.) Rejoinder affidavit filed today.
(2.) The present reference application is under Section 35-G(3) of the Central Excises and Salt Act.
(3.) We have heard learned Counsel for the petitioner as well as Sri S. Farman Ahmad Naqvi, learned Standing Counsel.;


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