COMMISSIONER OF CENTRAL EXCISE,BHAVNAGAR vs. M/S VELJI P. & SONS (AGENCIES) LTD.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 2429-2430 of 2008 PETITIONER: Commissioner of Central Excise, Bhavnagar RESPONDENT: Velji P. & Sons (Agencies) Ltd DATE OF JUDGMENT: 24/03/2008 BENCH: ASHOK BHAN & DALVEER BHANDARI JUDGMENT: JUDGMENT O R D E R CIVIL APPEALNO 2429-2430 OF 2008 (D.No.1300/2008) Delay condoned. The Tribunal, relying upon its own decision in the case of M/s Homa Engineering Work s vs. CCE, Mumbai, has allowed the present appeal filed by the assessee. Against the aforesaid case in M/s Homa Engineering Works vs. CCE, Mumbai, Revenue has not filed any appeal in this Court. In view of this, this appeal is dismissed. No costs.