CCE Vs. PREM INDUSTRIES

JUDGEMENT

(1.) THIS is an appeal by the Revenue against Order -in -Appeal No. 580 -602/CE/Appl./Ldh/2004 dated 31.08.2004 passed by the Commissioner (Appeals), Ludhiana by which the Commissioner (Appeals) set aside the duty demand of Rs. 30,551/ - pertaining to the clearance of the Respondent's own fabrics valued at Rs. 7,63,785.

(2.) THE facts leading to the present appeal are, in brief, as under:

(3.) NONE appeared for the Respondent.