http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  1002 of 2008

PETITIONER: COMMISSIONER OF CENTRAL EXCISE VISHAKAPATNAM-II

RESPONDENT: M/S. SRI RAMDAS PAPER BOARDS PVT. LTD.

DATE OF JUDGMENT: 04/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

CIVIL  APPEAL  NO. 1002  OF 2008 (D.No.31023/2007)

       Delay condoned.

       Although an appeal involving similar question is pending before this Court but in  view of the  fact that no revenue is involved in this appeal, we are of the opinion that it  is not necessary to admit this appeal as the question involved in this matter shall be  decided therein.  The appeal is dismissed with the aforementioned observation.