VARDHMAN SPECIAL STEELS Vs. COMMISSIONER OF C. EX.

JUDGEMENT

(1.) In this appeal, the challenge has been made by the appellants to the impugned order -in -appeal vide which the Commissioner (Appeals) has affirmed the order -in -original disallowing the Modvat credit of the disputed amount to the appellants on the capital goods, detailed therein.

(2.) The learned Counsel has contended that the Modvat credit has been wrongly disallowed to the appellants on the capital goods in question as the same were covered by the provisions of Rule 57Q and the table appended to the said rule.

(3.) On the other hand, the learned JDR, has reiterated the correctness of the impugned order.