COMMISSIONER OF CGST & CENTRAL EXCISE, MUMBAI CENTRAL COMMISSIONERATE Vs. DEVELOPMENT CREDIT BANK LTD

JUDGEMENT

(1.) This Appeal under Sec. 35G of the Central Excise Act, 1944 challenges the order dated 27th June, 2017 passed by the Customs, Excise and Service Tax Appellate Tribunal (the Tribunal).

(2.) Mr. Jetly, the learned counsel appearing in support of the Appellant urges the following question of law for our consideration:-

(3.) The Appeal is admitted on the above substantial question of law.