Full Judgment Text
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CASE NO.:
Appeal (civil) 1002 of 2008
PETITIONER:
COMMISSIONER OF CENTRAL EXCISE VISHAKAPATNAM-II
RESPONDENT:
M/S. SRI RAMDAS PAPER BOARDS PVT. LTD.
DATE OF JUDGMENT: 04/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 1002 OF 2008 (D.No.31023/2007)
Delay condoned.
Although an appeal involving similar question is pending before this Court but in
view of the fact that no revenue is involved in this appeal, we are of the opinion that it
is not necessary to admit this appeal as the question involved in this matter shall be
decided therein. The appeal is dismissed with the aforementioned observation.