Karnataka High Court
Commissioner Of Central Excise Customs ... vs M/S Sandur Micro Circuit Ltd on 5 February, 2009
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
Hi 1% man COURT 0!' KARIKATAKA CIRCUIT BEECH AT DHAHWAD Dated 5*" day of Februuy 2009 Present .
Hoxfble H:-.Justlce * I~Ion'bIe Mr.Justlce L.NA'R;VA:YANA'3wA.H'Y°;:
Between:
coMM1ss1o%mE1évQF:'*1--::.._ V' CENTRAL:VEXCISE;CU$?I'GMS.._ 1 &.SERVICE TAX. = No.71, CLUB R€)AD,_ * BELGAUM-semen; » ...APPELI..ANT S.N.Rfi§_J EfiiD§!A--CGSC) Mj's,_sANim§..§4I;f:Rb cmcurr LTD % mxsamxpug M .
_ _ DIST BELLARY RESPCNf)ENT ~000- : CSTA is filed under Section 130 of the Customs T ,_}ict*7against the order clt.8/2/2008 passed by the '«,_C:ESTA'I', SZB, Bangalore in Appeal No. "CUS'I'0MS/450/2005. This CSTA coming on for Admission before the Court this day, Gomla Gcvwda, J, mssed the following» flax' The impugned order just " nothing is decided. issuégfléitcw. appellant. It is nqt an prejudice is caused to the % the substantial question A 'ftfamcfl Eilémorandum arise for that and the same case. Hence, it is not a 'case "
K \ .__4Appe§l. _ dismissed. ..... W' fudge Euégg