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.