There does not seem to be proper compliance of the order in relation to the stay matter. However, at the request of the learned advocate for the appellants, time to file the compliance report is extended as last opportunity till 01.02.2010
CESTAT
(Jan 4, 2010)
Copy Cite
Case Information
M/S. Shri. Ram Garments And Accessories v. Cce, Meerut .
This is a paid feature.
Please subscribe to download the judgment.
Please subscribe to download the judgment.
Size
= Directly proportional to the number of citations
Color = Jurisdiction
U.S. Supreme Court
State Supreme Court
Court of Appeals
District Courts
Line Incoming
= Cited by Outgoing =
Cites
Use AI to get other relevant cases.

Comments