VENUS RUBBERS Vs. ADDITIONAL COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the order dated 22.11.13, passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai, made in Final Order No.40596/2013.

(2.) The following substantial questions of law arise for consideration in this civil miscellaneous appeal :-

(3.) The brief facts necessary for the disposal of this appeal are as under :-