ADITI FOAMS PVT. LTD. Vs. CCE

JUDGEMENT

(1.) Heard both sides.

(2.) Appellants are engaged in the manufacture of flexible foam sheets and were availing benefit of the modvat credit. On 13.6.1998 fire accident took place in the factory particularly in the production department. On account of the fire, certain inputs as well as final products were destroyed. The appellants filed an application for remission of duty which was rejected by the Commissioner of Central Excise earlier vide the impugned order.

(3.) The application was rejected on the ground that the appellants sent an intimation regarding fire accident late an fire took place due to short circuit and the same cannot be construed as natural cause for loss.