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CaseIQ

M/S. Shri. Ram Garments And Accessories v. Cce, Meerut .

CESTAT

Jan 4, 2010

Judgment

CaseIQ

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

M/S. Shri. Ram Garments And Accessories v. Cce, Meerut .

Excise Appeal Nos. 318 and 320 of 2009 and Excise Appeal Nos. 319 and 321 of 2009