COMMISSIONER OF CENTRAL EXCISE Vs. JSW STEEL LTD

JUDGEMENT

(1.) This appeal by the Revenue is directed against the final order passed by the Customs, Excise and Service Tax Appellate Tribunal dated 11.5.2015 in final order No 40556/2015.

(2.) The appeal was admitted on 27.7.2017 on the following substantial questions of law :

(3.) We have heard the learned Senior Standing Counsel for the Revenue and the learned counsel appearing on behalf of the respondent.