COMMISSIONER OF CENTRAL EXCISE Vs. LUXMI ENGINEERING WORKS

JUDGEMENT

(1.) AFTER hearing counsel for the petitioner and having gone through the order dated 22 -8 -2001 passed by the Customs, Excise and Gold (Control) Appellate Tribunal, we are of the view that the following question of law arises from the order of the Tribunal : -

(2.) WE , therefore, allow this petition and direct the Tribunal to refer the aforesaid question of law along with the statement of the case to this court for its opinion.