COMMISSIONER OF CENTRAL EXCISE Vs. PEPSI FOODS LTD.

JUDGEMENT

(1.) THIS is a petition filed under Section 35H(1) of the Central Excise Act for a mandamus requiring the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi to prepare the statement of the case and refer the following question of law which, according to the Department, arises from its order dated 5 -11 -2001 : -

(2.) WE have heard the learned Counsel for the petitioner and perused the order of the Tribunal and are of the view that the aforesaid question of law arises from the order. We accordingly allow this petition and direct the Tribunal to prepare the statement of the case and refer the aforesaid question of law to this court for its opinion.