ANNAM TRADERS Vs. THE COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THIS appeal is filed against order -in -appeal No. 40/2008(G) ST dated 11.12.2008.

(2.) THE relevant facts that arise for consideration are as follows:

(3.) THE appellant is absent despite notice. Counsel for the appellant has sent written submissions to be considered along with grounds of appeal which are filed by them in their appeal Memoranda.