Customs, Excise and Gold Tribunal - Calcutta
Bharat Barrel & Drum Manufacturing Co. ... vs Commissioner Of Central Excise, ... on 27 August, 2001
JUDGMENT
Archana Wadhwa
1. After dispensing with the condition of predeposit I take up the appeal itself inasmuch as the identical issue in the appellant's own case stands already remanded by this Tribunal vide order No.A-458/KOL/2001 dt.28.6.2001 and order No.A-682 dt.23.5.2001. Accordingly I set aside the present order also and remand the matter to the Asst.Commissioner for fresh decision int he light of the observations made in the above mentioned orders. Appeals is thus allowed by way of remand. Stay petition also gets disposed of.
Dictated in the court.