COMMISSIONER OF CENTRAL EXCISE Vs. HANIF HINGORA

JUDGEMENT

(1.) THIS appeal challenges order dated 5 -6 -2007 (wrongly mentioned in the title as 18 -5 -2007) made by Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad by proposing the following question:

(2.) AS can be seen from the cause -title and the impugned order of the Tribunal, a group of appeals were heard by the Tribunal and disposed of by a common order and hence, all the Appeal Nos. viz. Customs Appeal Nos. 1543 to 1548 of 2005 have been mentioned in the cause -title. However, learned Counsel pointed out that the present appeal arisea from the Tribunal's order in Custom Appeal No. C/1547/05.

(3.) LEARNED advocate for the appellant requested for permission to amend the proposed question by substituting the correct section in the proposed question. Accordingly, permission was granted and the amended question reads as under: