COMMISSIONER OF CENTRAL EXCISE Vs. JINDAL STRIPS LIMITED

JUDGEMENT

(1.) The Revenue filed this appeal against the adjudication order passed by the Commissioner of Central Excise.

(2.) The brief facts of the case are that the respondents are engaged in the manufacture of excisable goods and were availing the benefit of Modvat credit on inputs as well as on capital goods. A show cause notice was issued to the appellants for taking the benefit of Modvat credit in respect of capital goods on the ground that they had not complied with the provisions of Rule 57R(3) of the Central Excise Rules. The adjudicating authority dropped the proceedings.

(3.) The contention of the appellants is that the appellants had not complied with the condition of Rule 57R(3) as they had not produced any evidence to show cause that the Excise duty on the capital goods was paid by the respondents as the goods were received under lease agreement.