Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9731 OF 2003
M/s Nu Tech Packagings …Appellant
Versus
Commnr. of Central Excise, Noida …Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J
1. Challenge in this appeal is to the judgment of Customs,
Excise and Service Tax Appellate Tribunal, New Delhi (in short
‘CESTAT’). In this case the CESTAT followed the order passed
in the case of Srikumar Agencies who was one of the
respondents in Civil Appeal Nos. 4872-4892 of 2000. By our
separate judgment today in Civil Appeal Nos. 4872-4892 of
2000 we have set aside the order of CESTAT and remitted the
matter to it to be dealt with afresh. The decision in the said
case shall apply to the facts of the present case.
2. The appeal will be heard afresh by the appropriate bench
of CESTAT.
3. Since the matter is pending for long, we request
CESTAT to dispose of the appeal as early as possible
preferably by the end of February, 2009.
4. The appeal is allowed.
……………………………J.
(Dr. ARIJIT PASAYAT)
…………………………..J.
(P. SATHASIVAM)
………………………….J.
(AFTAB ALAM)
New Delhi,
November 27, 2008