NOIDA INDUSTRIAL BELTINGS Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) LEARNED Counsel for the appellants points out that in their own case as well as in the case of M/s. Ashton Transmission Co., favourable orders have been passed by the jurisdictional authorities themselves. Learned SDR points out that there are contra orders also passed in the same jurisdiction.

(2.) SINCE conflicting orders have been passed on the same subject, the issue is arguable. Waiver of pre -deposit is merited. The requirement for pre -deposit is waived and recovery of the amounts stayed. The appeals to come up for hearing on 10 -3 -2004.