CCE, COMMISSIONERATE-I, CHANDIGARH Vs. SURAJ UDYOG

JUDGEMENT

(1.) Respondent No. 1 took Modvat credit of Rs. 68,897/ - on the basis of the Gate passes issued before March 31, 1994 and endorsed thereafter. The Revenue did not accept the claim of the assessee. The order passed by the Assessing Officer was challenged in appeal. It was accepted. Then the claim of the Revenue was rejected by the Tribunal. It has now filed this petition under Sec. 35H(1) of the Central Excise Act, 1944 with the prayer that the Tribunal be directed to refer the following question of law for the opinion of this Court : -

(2.) Ms. Ranjana Shahi, learned Counsel for the petitioner, states that the matter is concluded against the Revenue by the decision of the Gujarat High Court in Commissioner of Central Excise, Ahmedabad -I v/s. Gujarat Medicraft Pvt. Ltd., Reference Application Nos. 16, 26, 27/2000, decided on November 22, 2000. This decision has been accepted by the Revenue.

(3.) In view of the above, the petition is dismissed in limine.