Allahabad High Court
Commissioner Of Customs And Central ... vs Cegat & Another on 2 February, 2010
Bench: Rajes Kumar, Bala Krishna Narayana
Court No. - 37 Case :- CENTRAL EXCISE REFERENCE APPLICATION No. - 113 of 2000 Petitioner :- Commissioner Of Customs And Central Excise Respondent :- Cegat & Another Petitioner Counsel :- S.N. Srivastava Hon'ble Rajes Kumar,J.
Hon'ble Bala Krishna Narayana,J.
From the perusal of the order it appears that the Tribunal had followed its earlier decision in the case of the assessee itself wherein it has been held that for the determination of the annual production capacity the production of the year 1996-97 is not relevant.
Learned counsel for the aplicant is not able to tell whether the order of the Tribunal has been challenged or not.
He prays for and is granted three weeks time to seek instruction. List after three weeks.
Order Date :- 2.2.2010 cps