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IIac Limited Vs. Collector of Central Excise [1997] INSC 515 (6 May 1997)
1997 Latest Caselaw 431 SC

Citation : 1997 Latest Caselaw 431 SC
Judgement Date : May/1997

Ilac Limited Vs. Collector of Central Excise [1997] INSC 515 (6 May 1997)

S.P. Bharucha, S.C. Sen, M. Jagannadha Rao

Act:

Headnote:

O R D E R Learned Counsel For The Appellant Submits The Appellant Have Given No Instructions To The Advocate On Record. The Appeals Are, Therefore, Dismissed For Want Of Prosecution.

No Order As To Costs.

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