Customs, Excise and Gold Tribunal - Calcutta
M/S. Ici (I) Ltd. vs Cce, Calcutta-Iv on 1 May, 2001
Equivalent citations: 2001(137)ELT428(TRI-KOLKATA)
ORDER
Smt. Archana Wadhwa
1. The present appeal is against a communication of the superintendent dt.14.7.2000 communicating the decision of the Commissioner of Central Excise, Calcutta refusing permission to allow the moment of inputs from suppliers end directly to the job workers' premises. I find that the said communication is not in the nature of an appealable order. If the appellants are aggrieved with the above decision, communicated to the appellants vide the said letter they can approach the proper officer for issuance of a proper order. The appeal is thus disposed of in above terms.
Dictated in the court.