Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NOS.7-9
IN
CIVIL APPEAL NOS.992-994 OF 2010
M/S MADHUSUDAN RAYONS P.LTD.& ORS. APPELLANTS
VERSUS
COMMR.CEN.EXC.& CUS.SURAT-I RESPONDENT
O R D E R
I.A.Nos.7-9, i.e., applications for restoration of appeals
are allowed and the appeals are restored to the file, subject to
payment of Rs.2,000/- before the Supreme Court Employees' Mutual
Welfare Fund within two weeks' time from today. Meanwhile, the
statement of case may also be filed. If the directions aforestated
are not complied with, then the appeals will stand automatically
dismissed without reference to the Court.
Ordered accordingly.
JUDGMENT
...................J.
(H.L. DATTU)
NEW DELHI;
APRIL 20, 2012
Page 1