UNION OF INDIA Vs. STANDARD MILLS CO LTD

JUDGEMENT

(1.) This is a reference application made by the Revenue i.e. Commissioner, Central Excise under Section 35(H) of the Central Excise Act, 1944 against the order, bearing No. 330/2000/D, dated 12-9-2000, passed by CEGAT.

(2.) By this application the Revenue has sought calling for the reference from the Tribunal on the following question of law which according to the applicant arises out of the impugned order passed by the Tribunal in this case. The questions, proposed are as follows :-

(3.) Heard Shri V.K. Zelawat, learned Assistant Solicitor General of India for the petitioner.