KAMAL INDUSTRIES Vs. COMMISSIONER OF CUSTOMS AND CENTRAL

JUDGEMENT

(1.) Heard Mr. Chanakya Basa, learned counsel for the appellant. No representation on behalf of the respondent.

(2.) This appeal under Sec. 35G of the Central Excise Act, 1944, is directed against the order dtd. 2/8/2007 in Appeal No.E/970 of 2005 passed by the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench at Bangalore (hereinafter referred to as, "the Appellate Tribunal").

(3.) The following substantial question of law arises for consideration in this appeal: