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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

I.A.NOS.7-9

IN

CIVIL     APPEAL     NOS.992-994     OF     2010   

M/S MADHUSUDAN RAYONS P.LTD.& ORS.                APPELLANTS

                VERSUS

COMMR.CEN.EXC.& CUS.SURAT-I                       RESPONDENT

O     R     D     E     R   

I.A.Nos.7-9, i.e., applications for restoration of appeals  

are allowed and the appeals are restored to the file, subject to  

payment of Rs.2,000/- before the Supreme Court Employees' Mutual  

Welfare Fund within two weeks' time from today.  Meanwhile, the  

statement of case may also be filed.  If the directions aforestated  

are not complied with, then the appeals will stand automatically  

dismissed without reference to the Court.   

Ordered accordingly.

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

NEW DELHI; APRIL 20, 2012