GRASIM INDUSTRIES LTD. Vs. C.C.E.

JUDGEMENT

(1.) THE appellant filed this appeal against order -in -original dt.21.12.05 wherein Commissioner of Central Excise allowed remission of Central Excise duty subject to the condition that the Cenvat credit involved on inputs contained in finished goods lost in fire accident alongwith interest, is paid by the appellant.

(2.) HEARD both sides and perused the record. In this case, the Tribunal by stay order dt.26.4.06 referred the matter to the Larger Bench to settle the issue as under:

(3.) IN view of the decision of the Larger Bench, the impugned order is set aside and the appeal is allowed with consequential relief.