LAWS(CE)-2014-10-52

P&P OVERSEAS Vs. CCE

Decided On October 29, 2014
PAndP Overseas Appellant
V/S
CCE Respondents

JUDGEMENT

(1.) THE facts leading to filing of these two appeals are, in brief, as under.

(2.) HEARD both the sides.

(3.) SHRI M.S. Negi, the learned DR, defended the impugned order by reiterating the findings of the Commissioner (Appeals).