Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.298-299 OF 2010
(Arising out of S.L.P. (C) Nos.20821-20822 of 2009)
Commissioner of Central Excise ...Appellant(s)
Versus
M/s. Polyplastic ...Respondent(s)
O R D E R
Leave granted.
None appears for the respondent, though served.
The issue involved in these appeals stand covered
by the following two decisions of this Court reported in
the cases of Commissioner of Central Excise, Pune vs. SKF
India Limited, reported in [2009] 239 E.L.T.385 and
Commissioner of Central Excise vs. M/s. International Auto
Limited [Civil Appeal No.225 of 2010 @ S.L.P. (C) No.17339
th
of 2009] delivered on 8 January, 2010.
Accordingly, the civil appeals stand disposed of
with no order as to costs.
......................J.
[S.H. KAPADIA]
......................J.
[SWATANTER KUMAR]
New Delhi,
January 15, 2010.