Full Judgment Text
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CASE NO.:
Appeal (civil) 6971 of 1999
PETITIONER:
Comm.of Central Excise & Customs,Aurangabad.
RESPONDENT:
M/s CEAT Ltd., Nasik
DATE OF JUDGMENT: 17/02/2005
BENCH:
S.N. VARIAVA,Dr. AR. LAKSHMANAN & S.H. KAPADIA
JUDGMENT:
JUDGMENT
KAPADIA, J.
For the reasons given in our decision in Commissioner of
Central Excise v. M.R.F. Ltd. reported in [2005 (1) Scale 554],
this Civil Appeal filed by the department relating to
classification of Rubberised Tyre Cord Fabric is dismissed,
with no order as to costs.