VIDEOCON INDUSTRIES LTD. Vs. COMMR. OF C. EX.

JUDGEMENT

(1.) THIS appeal is directed against the Order -in -Original No. 52 -53/CEX/Commr./2010, dated 19 -11 -2010 passed by the Commissioner of Central Excise, Customs & Service Tax, Aurangabad. The stay application is being taken up for consideration. The facts arising for consideration of the case are as follows: -

(2.) THE ld. Counsel for the appellant makes the following submissions:

(3.) WE have carefully considered the rival submissions.