ABIR CHEMICALS LTD. AND ORS. Vs. CCE, SURAT

JUDGEMENT

(1.) THE appellants applicants have sought for the reference under Section 35 -G(1) of the Central Excise Act, 1944, the following question namely:

(2.) PERUSED the orders of the Tribunal in the appeal and, the available material, Section 35G of the Central Excise Act, which provides for making an application requiring the Tribunal to refer to the High Court on any question of law arising out of the order of the Tribunal: Heard both sides.