Full Judgment Text
NON- REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 1124/2003
COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE,
MUMBAI APPELLANT(S)
VERSUS
M/S. DHARAMSI MORARJI CHEMICAL CO. LTD. RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Hearing of this appeal was adjourned to await the
decision of the Larger Bench in Commnr., Central Excise,
Madras v. M/s. Adison & Co. Ltd. (C.A. No.7906 of 2002).
2. Now, the judgment of the Larger Bench has been
delivered on 29.08.2016.
JUDGMENT
3. In view of the said judgment, the impugned order is
set aside and the appeal is allowed with no orders as to
costs.
...........................J.
[ANIL R. DAVE]
...........................J.
[L. NAGESWARA RAO]
NEW DELHI;
SEPTEMBER 29, 2016.
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