24 April 2015
Supreme Court
Download

M.P. STEEL CORPORATION Vs COMMNR. OF CENTRAL EXCISE

Bench: A.K. SIKRI,ROHINTON FALI NARIMAN
Case number: C.A. No.-004367-004367 / 2004
Diary number: 9274 / 2004
Advocates: S. R. SETIA Vs B. KRISHNA PRASAD


1

Page 1

REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4367 OF 2004

M.P. STEEL CORPORATION                 ...APPELLANT               

VERSUS

COMMISSIONER OF CENTRAL EXCISE          ...RESPONDENT

O R D E R

On being mentioned learned senior counsel has pointed out the typographical error in para 53 of the judgment  where  the  remand  is  to  be  to  jurisdictional Commissioner (Appeals) instead of CESTAT. The error is corrected accordingly.

…........………………J. (A.K. Sikri)

…........………………J. (R.F. Nariman)

New Delhi; April 24, 2015.