COMMISSIONER OF C EX Vs. TRIMURTI ISPAT LTD

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The appeal is admitted on the following questions of law:

(3.) During the period from November 1994 to May 1995, the Respondent-Assessee had availed MODVAT credit of Rs. 2,63,509/- on the strength of invoices issued by M/s. Tara Re-rolling Mills.