COMMNR. OF CENT. EXCISE, N.D. vs. M/S.BHARAT FOAM UDYOG P.LTD.

Case Type: Civil Appeal

Date of Judgment: 20-09-2011

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7634 OF 1999 COMMISSIONER OF CENTRAL EXCISE, NEW DELHI Appellant(s) :VERSUS: M/S. BHARAT FOAM UDYOT PVT. LTD. Respondent(s) O R D E R Learned counsel appearing for the Commissioner of Central Excise submits that this appeal is fully covered by a judgment of this Court in the case of Collector of Central Excise, Meerut vs. Maruti Foam (P) Ltd., 2004 (6) SCC 722. In view of the statement made by the learned counsel, this appeal is disposed of in terms of the judgment delivered by this Court in Collector of Central Excise, Meerut vs. Maruti Foam (P) Ltd. (supra), leaving the parties to bear their own costs. .....................J (DALVEER BHANDARI) .....................J (H.L. DATTU) .....................J (DEEPAK VERMA) New Delhi; September 29, 2011.