The Commissioner Of Central ... vs Kranti Sahakari Sakhar Karkhana ...
2022 Latest Caselaw 253 Bom

                                                                   208-CEXA155-2008.DOC
                                                                                    Santosh

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                 CENTRAL EXCISE APPEAL NO. 155 OF 2008

                      The Commissioner of Central Excise, Pune-
                      II, Commissionerate                                  ...Appellant
                                           Versus
                      M/s. Kranti Sahakari Sakhar Karkhana
                      Ltd., Dist. Sangli                                ...Respondent


                      Mr. P. S. Jetly, Senior Advocate, a/w Mr. J. B. Mishra, for the
SANTOSH                     Appellant.
SUBHASH
KULKARNI              None for the Respondent.
Digitally signed by
SANTOSH SUBHASH
KULKARNI                                             CORAM: K. R. SHRIRAM &
Date: 2022.01.07
14:45:13 +0530
                                                             N. J. JAMADAR, JJ.

DATED: 6th JANUARY, 2022 (Video Conferencing)

PC:-

1. Mr. Jetly, the learned Counsel for the appellant, states

that the substantial question of law framed by this Court on 10 th

September, 2008, is no more res intergra since it is squarely

covered by a judgment of this Court in the case of C.C.E. Pune-

II vs. Rajaram Bapu Sahakari Sakhar Karkhana Ltd. 1, which is

also accepted by the Central Board of Excise and Customs,

Ministry of Finance, Government of India.

2. Appeal accordingly stands disposed of.

                             [N. J. JAMADAR, J.]               [K. R. SHRIRAM, J.]

                      1      2019 (365) E.L.T. 14 (Bom.),