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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.  

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 19, 2012