(Supreme Court Of India)
.......... | 13-10-2003
1. This Court's judgment dated 8-10-2001 in regard to the demurrage is based on the facts of this case as also on a concession made by learned Counsel appearing for the Revenue. The question of law pertaining to the demurrage has not been decided in the said judgment.
2. With the above clarification, I.A. Nos. 7 to 9 are disposed of.
M.L. Verma, Nisha Bagchi and B. Krishna Prasad, for the Appellant; S. Nanda Kumar, M. Yogesh Kanna, Anuj Kumar Srivastava, S. Suresh and L.K. Pandey, for the Respondent
Central Excise Tax — Demurrage — Claim for — Held, Supreme Court's judgment dt. 8-10-2001 in regard to demurrage is based on facts of case as also on concession made by Revenue — Question of law pertaining to demurrage has not been decided in said judgment
