GOYAL ISPAT LTD. Vs. CESTAT

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal filed under Section 35G of the Central Excise Act, 1944 challenging the order dated 9 -7 -2010 made in Final Order No. 758 of 2010 on the file of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), South Regional Bench, Chennai was admitted by this Court on the following substantial questions of law:

(2.) WHETHER the Tribunal committed an error in not considering the fact that stock taking conducted by the eye estimation as pointed out by the first appellate authority is not a proper method -

(3.) AS against the said order of the Tribunal, the assessee is before this Court.