(1.) The appeal stands admitted on the following substantial questions of law:
(2.) Appellant's entitlement to refund of CENVAT Credit is not in dispute. Orders dtd. 26/10/2006, passed by the Commissioner (Appeals) as also that of the Assistant Commissioner, are evidently clear. Such fact is also not disputed before this Court.
(3.) Rule-5 of CENVAT Credit Rules, 2004, reads as under: