Comm.
of Central Excise & Customs, Aurangabad. Vs. M/S Ceat Ltd., Nasik [2005] Insc
105 (17 February 2005)
S.N.
Variava, Dr. Ar. Lakshmanan & S.H. Kapadia Kapadia, J.
For
the reasons given in our decision in Commissioner of Central Excise v. M.R.F.
Ltd. reported in [2005 (1) Scale 554], this Civil Appeal filed by the
department relating to classification of Rubberised Tyre Cord Fabric is
dismissed, with no order as to costs.
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