LAFARGE INDIA PVT. LTD Vs. CCE

JUDGEMENT

(1.) THIS is an appeal against the order of the Commissioner No. Commissioner/RPR/14/2009 dated 19.02.2009,by which a sum of Rs. 5,57,224/ - as CENVAT credit was disallowed and ordered to be recovered along with interest and penalty of Rs. 10,000/ - was imposed.

(2.) HEARD both sides extensively.

(3.) LEARNED Advocate for the Appellants submits the following.