SUPREME COURT OF INDIA

Before:- B.N. Kirpal, Shivaraj V. Patil and B.P. Singh, JJ.

CAs Nos. 660/2000 with 3841/2000. D/d. 27.2.2002.

Commissioner Of Central Excise, New Delhi - Appellant

Versus

Hilton Rubbers Ltd. - Respondent

CAs Nos 660, 3841, 5867-68 of 2000, 4082, 4455, 6072, 8455 of 2001 and 92 of 2002.

Central Excise and Salt Act, 1944 - Appeal against the decision of the Tribunal - Dismissed on the basis of the order passed in Civil Appeal No.3783 of 2000 entitled CCE Vs Maruti Udyog Ltd.

[Paras 1 and 2]

Cases Referred :-

CCE v. Maruti Udyog Ltd., Civil Appeal No. 3783 of 2000.

ORDER

B.N. Kirpal, J. - For the reasons stated in our order passed today in Civil Appeal No. 3783 of 2000 entitled CCE v. Maruti Udyog Ltd., these appeals are dismissed.

Civil Appeal No. 3913 of 2001.

2. After hearing the learned counsel for the parties, we see no reason to interfere with the decision of the Tribunal. Hence, the civil appeal is dismissed.

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