COMMISSIONER OF CENTRAL EXCISE Vs. DHIMAN INDUSTRIES
Decided On March 28, 2003
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
Dhiman Industries Respondents
JUDGEMENT
(1.) AFTER hearing for the petitioner and having one through the order dated 27 -8 -2001 passed by the Customs, Excise and Gold (Control) Appellate Tribunal, we are of the view that the following question of law arises therefrom: -