THIRD MEMBER ON REFERENCE BY : SHRI S.S. KANG, VICE-PRESIDENT LAMINATE SALES CORPORATION Vs. COMMR. OF C. EX. & CUS., SURAT-II

JUDGEMENT

(1.) THIS is an appeal filed by M/s. Laminate Sales Corporation against the order No. 12/MP/2001, dated 10 -5 -2001 passed by the Commissioner of Central Excise and Customs, Surat II.

(2.) THE appellant was one of the co -noticees and in the said order the goods valued at Rs. 3,48,657.43 seized from the premises of the appellant was confiscated and given an option to redeem the same on payment of fine on Rs. 1.30 lakhs. The appellant was also imposed a penalty of Rs. 25,000/ - under R. 209A of the Central Excise Rules, 1944.

(3.) HEARD ld. DR for the department. None appeared for the appellant. Gone through the appeal petition and the connected papers.