Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4367 OF 2004
M.P. STEEL CORPORATION ...APPELLANT
VERSUS
COMMISSIONER OF CENTRAL EXCISE ...RESPONDENT
O R D E R
On being mentioned learned senior counsel has
pointed out the typographical error in para 53 of the
judgment where the remand is to be to jurisdictional
Commissioner (Appeals) instead of CESTAT. The error is
corrected accordingly.
…........………………J.
(A.K. Sikri)
JUDGMENT
…........………………J.
(R.F. Nariman)
New Delhi;
April 24, 2015.
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