Bharat Coking Coal Ltd. Vs Collector of Central Excise

Supreme Court of India 18 Sep 1998 Civil Appeal No''s. 4973 and 4975 of 1998 Arising out of SLP (C) No''s. 6374 and 8668 of 1998 and Civil Appeal No. 4974 of 1998 Arising out of SLP (C) No. 16022 of 1998 (CC No. 3468) (1998) 09 SC CK 0127

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

Civil Appeal No''s. 4973 and 4975 of 1998 Arising out of SLP (C) No''s. 6374 and 8668 of 1998 and Civil Appeal No. 4974 of 1998 Arising out of SLP (C) No. 16022 of 1998 (CC No. 3468)

Hon'ble Bench

S. Saghir Ahmad, J; K. T. Thomas, J

Final Decision

Disposed Of

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

S. Saghir Ahmad, J.@mdashDelay condoned.

2. Leave granted.

3. Without intending this order to be treated as a precedent, and having regard to the exemption notifications, we reduce the amount from Rs.60 lakhs (fixed by CEGAT) to Rs.5 lakhs. CEGAT is directed to restore the appeals and hear them on merits. The time for making the deposit of the amount indicated above is extended by two months from today.

4. The appeals are disposed of in the manner indicated above.

Supreme Court Of India