UNION OF INDIA Vs. KLOCKNER SUPREME PENTAPLAST LTD

JUDGEMENT

(1.) SHRI B. C. Neema, learned Standing Counsel for the Union of India-appellant and Shri M. H. Patil along with Shri Arun Mehata and Shri Sunil Jain, learned Counsel for the respondents.

(2.) WITH consent arguments were heard on merits.

(3.) THIS is an application moved by the Union of India under Section 35-G (3) of the Central Excise Act, 1944 (hereinafter referred to as "the Act" for short), against an order passed by the Central Excise and Gold (Control) Appellate Tribunal (CEGAT) on 23-6-2000, whereby the CEGAT has refused to refer a question to be answered by this Court.