R K ISPAT LTD Vs. COMMISSIONER OF CENTRAL EXCISE
LAWS(P&H)-2012-8-626
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 23,2012

R K Ispat Ltd Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

- (1.) Cm. Nos. 28109-CII of 2011 & 20468-CII of 2012; Allowed as prayed. CM. No. 20469-CII of 2012 Annexures A-8 to A-11 filed along with the application are taken on record subject to all just exceptions.
(2.) Cm stands disposed of accordingly. CM. No. 28108-CII of 2011
(3.) Cm is allowed and the delay in refiling the appeal is condoned. CM. No. 28107-CII of 2011;


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