COMMISSIONER OF C. EX. Vs. AUTOMOTIVE DIAGNOSTICS

JUDGEMENT

(1.) CM No. 16885/2010: This is an application for early hearing on the ground that the issue raised in this appeal now stands decided by the judgment of the Supreme Court in the case of Union of India v. Dharamendra Textile Processors, : 2008 (231) E.L.T. 3 and this appeal be heard early. Having regard to the aforesaid averment made in this application, the prayer made is allowed. With the consent of the parties, the appeal is taken up for final hearing today itself.

(2.) CM stands disposed of.

(3.) AGGRIEVED by this adjudication order, the respondent herein preferred appeal before the Commissioner (Appeals) on the quantum of demand as well as imposition of penalty.