LAWS(CE)-2007-7-82

MEDICO LABS Vs. COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD

Decided On July 12, 2007
Medico Labs Appellant
V/S
COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD Respondents

JUDGEMENT

(1.) THIS stay petition is relating to the Appeal No. E/508/07 against the order of the Commissioner (Appeals) No. 44/2007(Ahd -I), dt. 31 -1 -07.

(2.) AFTER hearing both sides for a while on the stay petition, we find that a simple issue is involved in the appeal and therefore, grant waiver of pre -deposit and proceed to hear the appeal itself for final disposal.

(3.) THE relevant facts, in brief, are as follows :