Customs, Excise and Gold Tribunal - Bangalore
M/S Pioneer Fabricators vs Commissioner Of Central Excise, ... on 21 May, 2001
ORDER
Shri G.A. Brahma Deva
1. Appeal No. E 1584/98 and Appeal No 1585/98 are filed by the parties where as Appeal No. E/1362/99 is filed by the Department against the common impugned order.
2. Shri Raghu appearing for the appellant submitted that main appeal filed by Southern Fabricators with reference to the common impugned order has been remanded to the original authority for readjudication as per Order No 1131/2000 dated 18.8.2000.
3. Shri Thomas appearing for the Revenue submitted that the Department has filed an appeal with reference to the imposition of penalty.
4. We have considered the submissions made by both sides. Since the appeal filed by the main party has already been remanded we feel that it is appropriate that these three matters are also to be remanded. Accordingly these three matters are remanded to the concerned adjudicating authority to decide the matter afresh in line with the order referred to above. Ordered accordingly.
(Pronounced and dictated in open court)