MANTRA INDUSTRIES LTD. Vs. COMMR. OF C.EX.

JUDGEMENT

(1.) Issue notice. Mr. A.P. Srinivas, accepts notice on behalf of the Respondent/Revenue.

(2.) The captioned appeals are directed against the judgment and order dated 12-4-2017, passed by the learned Single Judge in W.P. Nos. 8834 to 8837 of 2017.

(3.) Ms. D. Naveena, who appears for the appellants/assessees, says that, while there are several issues, which emanated from the Order-in-original dated 30-11-2016, the core issue, which arose for consideration, pertains to valuation of Table Top Wet Grinders and Mixer Grinders, which had been supplied by the appellants/assessees, to the Tamil Nadu Civil Supplies Corporation for onward supply to persons, belonging to the low income group.