RAM LALLO CIVIL CONSTRUCTION Vs. CCE

JUDGEMENT

(1.) HEARD both sides.

(2.) FOR the reasons stated below, the stay application is allowed and the appeal itself is taken for disposal with the consent of both the sides.

(3.) SINCE the impugned order in original has been set aside by the appellate authority and the matter has been remanded to the original authority for a fresh consideration, we set aside the order in revision and remand the matter to the original authority in respect of the amount of Rs. 4,831/ - also. The original authority shall give adequate opportunity of hearing to the Appellants and shall pass a fresh order after taking into accounts the grounds under which the additional demand was made. Appeal is allowed by way of remand.