SONALI CABLES Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THIS is an appeal, filed by assessee under Section 35g of the Central Excise Act, 1944 against an order dated 8-10-2004, passed by Customs, Excise and Service Tax Appellate Tribunal (hereinafter for short Tribunal') in Appeal No. E/3723/2004-NB (C ).

(2.) HEARD Shri Asudani, learned Counsel for the appellant.

(3.) HAVING heard learned Counsel for the appellant (assessee) and having perused record of the case, we are of the view that appeal has no merit and hence, it is liable to be dismissed in limine. In other words, the appeal does not involve any substantial question of law and hence, it must merit dismissal in limine.