EASTERN MEDIKIT LTD. Vs. CCE

JUDGEMENT

(1.) This appeal is being taken up for denovo decision in pursuance of order dt.25.9.08 of Hon'ble High Court in respect of reference Appeal No. 40/2008 by Commissioner of Central Excise, Gurgaon against Final Order No. 669/07 -SM(BR) dt.28.3.07 passed by the Tribunal. The facts of the case, in brief are as under:

(2.) Heard both sides.