COMMNR. OF CENT. EXCISE, N.D. Vs M/S.BHARAT FOAM UDYOG P.LTD.
Bench: DALVEER BHANDARI,H.L. DATTU,DEEPAK VERMA
Case number: C.A. No.-007634-007634 / 1999
Diary number: 9971 / 1999
Advocates: B. KRISHNA PRASAD Vs
RAJESH KUMAR
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.