LAWS(DLH)-2010-2-409

COMMISSIONER OF CENTRAL EXCISE Vs. M.B. DYERS

Decided On February 01, 2010
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
M.B. Dyers Respondents

JUDGEMENT

(1.) ADMIT .

(2.) THE following substantial question of law arises for our consideration:

(3.) WE have heard the counsel for the parties.