CEAT LTD. Vs. COMMISSIONER OF CENTRAL EXCISE, NASHIK

JUDGEMENT

(1.) This appeal under Sec. 35G of the Central Excise Act, 1944 ("the Act" for short) challenges the order dtd. 17/4/2017 passed by the Customs, Excise and Service Tax Appellate Tribunal ("the Tribunal" for short).

(2.) The appellant has urged following questions of law for our consideration:-

(3.) Appeal admitted on the above question of law. However, as the dispute is with a narrow compass, the appeal is itself being taken up for final disposal at this stage, at the request of the counsel for both sides.