COMMISSIONER Vs. ISHAN TECHNOLOGIES PVT. LTD.

JUDGEMENT

(1.) AFTER condoning the delay caused in filing the Tax Appeal, as the papers of the Tax Appeal are available with the Court, with the consent of the learned advocates for the parties, the appeal is taken up for hearing today.

(2.) APPELLANT -revenue has challenged order dated 24 -6 -2008 [2008 (232) E.L.T. 497 (Tribunal)] made by the Customs, Excise and Service -tax Appellate Tribunal (the Tribunal), proposing the following question:

(3.) HEARD the learned advocates for the parties.