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
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.