M/S Madhusudan Rayons
P. Ltd. & Ors. Vs. Commr. Cen. Exc. & Cus. Surat - I
[Civil Appeal
Nos.992-994 of 2010]
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 afore stated 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
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