UNION OF INDIA Vs. HIND SYNTEX LTD

JUDGEMENT

(1.) THIS is an application made by the Revenue (Commissioner of Central Excise and Customs) under Section 35 (H) (I) of Central Excise Act, 1944 for calling reference on the questions proposed by them from the Tribunal which according to the applicant arise out of the order dated 23-3-2000, passed by the Tribunal in Appeal No. E/1847/99-NB (DB) and Order No. A/310/2000-NB (DB ). Following questions are proposed by the applicant for being called from the Tribunal:

(2.) HEARD Shri Vinay Zelawat, learned Counsel for the applicant Union of India and Shri GM Chafekar, learned Senior Counsel with Shri R. Mukadam for non-applicant No. 1. None for the non-applicant No. 2.

(3.) HAVING heard learned Counsel for the parties and having perused record of the case, we are of the opinion that the application does not involve any referable question which can be said to arise out of the order passed by the Tribunal. As a consequence, the application is liable to be dismissed.