SURESH KUMAR GARG Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This appeal is directed against the order dtd. 20/4/2017, passed by the Customs, Excise and Service Tax Appellate Tribunal [in short 'the Tribunal'.]

(2.) It is important to note that, in the connected matters, a coordinate bench of this Court vis-a-vis the very same impugned order i.e., 20/4/2017 has rendered a judgment dtd. 16/5/2018 in a batch of matters, with the lead matter being CEAC 7/2018, titled Prabhat Zarda Factory Co. vs. Commissioner of Central Excise, Delhi-I.

(3.) Given this position, the appeal is allowed.