UNISTAR POLYMERS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this reference, the petitioner has challenged the judgment and order of the Tribunal whereby, the Tribunal has dismissed the appeal preferred by the petitioner.

(2.) Learned Counsel for the petitioner has taken us to the order of the Tribunal where the Tribunal while considering the matter has partially allowed some of the issues but has rejected the contentions specifically raised in regard to SSI Unit which was wrongly exempted and cancelled by the authority.

(3.) Learned Counsel for the petitioner has further taken us to the order dtd. 17/9/2008 whereby, this Court has framed the following substantial questions of law :-