COLLECTOR OF CENTRAL EXCISE Vs. NIRANJAN PRASAD

JUDGEMENT

(1.) At the instance of the applicant (Collector of Central Excise, Indore), the Tribunal [Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi] has stated the case and referred the under-noted questions of law under Section 82-B of the Gold (Control) Act, 1968, arising out of the order passed in Appeal No. G/191/85-NR connectible with G/Ref/68-NRB for our opinion:--

(2.) We have heard Shri B.G. Neema, learned Counsel for the applicant. None appeared for the non-applicant.

(3.) The counsel for the applicant concerned before us that the property involved in this case is only 3 rattis of gold which is equivalent to 1/3 grams and the consequence is in the vicinity of Rs. 35.00, i.e., -- 32.00 to be exact.