Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4284 OF 2009
Commissioner of Central Excise ...APPELLANT
& Customs (Appeals) Vadorara
VERSUS
M/s. Gujarat Narmada Valley ...RESPONDENT
Fertilizers Co. Ltd.
O R D E R
The Civil Appeal is dismissed.
However, liberty is reserved to the appellants, if they so
desire, to file an appropriate review petition before the Tribunal
bringing to its notice that the other issues raised in the appeal is
required to be considered and decided by the Tribunal. If such a
review petition is filed, the Tribunal shall consider the same in
accordance with law.
Ordered accordingly.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
OCTOBER 19, 2012
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