VINAYAK INDUSTRIES Vs. COMMISSIONER OF C. EX., RAJKOT

JUDGEMENT

(1.) NONE appeared for the appellant. However, a written submission has been filed on behalf of the appellant, which has been taken into consideration.

(2.) HEARD ld. SDR.

(3.) IN this case, the appellant filed a refund claim of Rs. 38,065/ - on 30 -11 -1995, which was rejected/disposed of by the Original Authority and against the said decision, the party went on appeal. After repeated round of litigation, the matter was finally disposed of by the order dated 26 -12 -2003 by the Tribunal in favour of the party. In pursuance of the order of the Tribunal, a refund claim dated 12 -2 -2004 was received and settled in May, 2004.