Commissioner of Central Excise & Customs, Bhopal Vs. M/s. Jain Brothers & ANR.

[Civil Appeal Nos.4825-4826 of 2009]

Commissioner of Central Excise, Indore Vs. M/s. American Colour Lab etc.

[Civil Appeal Nos.1340-1342 of 2010]

O R D E R

We have heard learned counsel for the parties to the lis.

The Civil Appeals are dismissed. No costs.

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

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

JULY 30, 2012

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