COMMISSIONER OF CENTRAL EXCISE Vs. ARUN STEELS

JUDGEMENT

(1.) HAVING heard Counsel for the parties and after going through the order passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi, we are of the view that the following question of law arises from the order of the Tribunal : -

(2.) THE Tribunal is directed to refer the statement of the case with the aforesaid question of law for the opinion of this Court.