Customs, Excise and Gold Tribunal - Bangalore
M/S. Mtr Food Ltd. vs Commissioner Of Central Excise, ... on 19 March, 2001
ORDER
Shri G.A. Brahma Deva
1. Sri.Srinivas appearing for the appellants submitted that dispute is in respect of number of items as can be seen from the impugned order. He submitted that similar issue has come up for consideration before the Tribunal and as per the Tribunal Order No.2270-2273/99 dt.6.9.99 has remanded the matter. He requested that since the issue is in line with that order the matter be remanded.
2. D.R. has no objection.
3. In the facts and circumstances, and in view of this position, the matter is remanded back to the concerned adjudicating authority to pass an appropriate order in accordance with law on providing an opportunity to the party in line with the above order. Thus this appeal is allowed by way of remand.
(Pronounced and dictated in the Open Court)