COMMISSIONER OF CENTRAL EXCISE Vs. KAP CONES

JUDGEMENT

(1.) ALLOWED as prayed for. Annexures A -1 to A -3 are taken on record.

(2.) PRAYER in this application is for permission to make up the deficiency in affixing court fee.

(3.) THE Commissioner of Central Excise, challenges order dated 25.07.2012 (Annexure A -3), passed by the Customs, Excise & Service Tax Appellate Tribunal, New Delhi, Principal Bench, New Delhi, dismissing the appeal.