BATTHULA SRISAILAM GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant is an appeal preferred by the appellant - Department under Sec. 35(G) of the Central Excise Act, 1944 assailing the Final Order No.432/2009, dtd. 17/3/2009, arising out of Appeal No.E/158/2008, dtd. 17/3/2009, passed by the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench at Bangalore (for short, 'the impugned order').

(2.) Heard Mr. A. Rama Krishna Reddy, learned Standing Counsel for the appellant ' Department and Mr. Challa Gunaranjan, learned counsel for the sole respondent.

(3.) Vide the impugned order, the appeal preferred by the respondent-assessee herein, viz., Appeal No.E/158/2008, was allowed by setting aside the Orders-in-Original No.11/2007-CE, dtd. 30/11/2007, passed by the Commissioner of Customs and Central Excise, Hyderabad I Commissionerate.