Customs, Excise and Gold Tribunal - Delhi
Cce, New Delhi vs M/S D.C.M Textiles Ltd. on 21 March, 2001
ORDER
P.G.Chacko
1. In this application, the department prays for reference to High Court a question of law which is claimed to have arisen from Final Order No. A/801/99-NB(S) dated 12.8.99.
2. Since the final order was passed after 1.7.99, this reference application is not found to be maintainable, having regard to the provisions of Section 35G and 35H of the Central Excise Act, 1944.
3. The present application is dismissed as not maintainable. The applicants are at liberty to pursue the appropriate legal remedy under the provisions of Section 35H ibid.