PREMIER ELECTRODES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard forthwith.

(2.) The petitioners are before the Settlement Commissioner. An order came to be passed on 25th February, 2008. That was a subject matter of a petition before this Court. By an order dated 14th August, 2008, the order of the Commissioner was set aside and the matter remanded back to the Commissioner for deciding the issue de novo.

(3.) On remand, the parties were heard on 14th October, 2008. Thereafter both the petitioners and the Revenue had a meeting on 22nd December, 2008. The impugned order thereafter came to be passed on 29th June, 2009.