CEBON APPARELS P LTD Vs. COMMISSIONER CENTRAL EXCISE

JUDGEMENT

(1.) This Tax Appeal under Section 35G of the Central Excise Act, 1944 (for short, 'the Act 1944') is at the instance of an assessee and is directed against the order passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench at Ahmedabad, dated 3rd December 2019 passed in the Excise Appeal No.11457 of 2017, by which the Tribunal quashed and set-aside the Order in Original passed by the Commissioner and allowed the appeal by way of remand to the adjudicating authority for the purpose of passing a fresh order.

(2.) The appellant has proposed the following two questions of law for the consideration of this Court :

(3.) The Appeal is ordered to be admitted on the above referred two substantial questions of law and is taken up for final hearing forthwith with the consent of the learned counsel appearing for the parties.