VVS CONCAST LIMITED Vs. CCE

JUDGEMENT

(1.) Heard learned Advocate for the appellant and learned DR for the respondent and perused the records placed before us.

(2.) This appeal arises from the order dated 31.05.2004 passed by the Commissioner of Central Excise, Kanpur. The impugned order was passed pursuant to the order of remand of this Tribunal on 15.07.2002 in Appeal No. E/1184/01 -NB.

(3.) Being dissatisfied with the said order, the appellant preferred an appeal before this Tribunal being Appeal No. E/1184/01 -NB which came to be disposed of by order dated 15.07.2002. By the said order, the Tribunal remanded the matter with the following direction: