CCE Vs. GRAND PRINTS PVT. LIMITED

JUDGEMENT

(1.) BOTH these applications arise in the appeals filed against common order passed by Commissioner, Central Excise, Gurgaon, Delhi -III. Since the common question of law and facts arise in both these applications, the same were heard together and are being disposed of by this common order.

(2.) BY the joint application, the appellants seek to place on record the copy of decision in terms of Section 35B(2) of the Central Excise Act, 1944 in relation to the appeals filed by the appellant, and the another application being for early hearing of the appeals.

(3.) THE respondent has not filed any reply to the application. However, learned Advocate appearing for the respondent has strenuously argued opposing the application.