TIMES INTERNET LTD Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) Having heard learned counsel for the parties, we are inclined to frame the following substantial question of law:-

(2.) With the consent of the parties, as limited and a short issue arises for consideration, the appeal is taken for hearing today itself.

(3.) The appellant is a company engaged in the business of internet/internet services and providing mobile digital data.