RAMACHANDRA REXINS LTD., Vs. COMMISSIONER OF CENTRAL

JUDGEMENT

(1.) The appellant M/s Ramachandra Rexins Ltd., are engaged in the manufacture of PVC coated fabric falling under chapter heading 5903.19 of CETA 1985. They are availing modvat credit as per Rule 57 A and 57 G of Central Excise Rules 1944. They were served with a Show cause notice 1763/93 dated 22.12.92 for the period from November 89 to April 91 for having availed excess credit in resect of inputs falling under chapter 39.04 of CETA 1985 over and above the ceiling fixed under Notification 177/86; the notice alleged that the eligible credit should be restricted to Rs. 3.50 upto 31.5.90 and Rs. 5.25 there after upto the period covered in the said show cause notice; consequently the appellant was directed to reverse the excess credit availed amounting to Rs. 3,36,490.38. The appellants were also served with three other show cause notice as follows:

(2.) XXXX.

(3.) When the matter was called, none appeared from the appellants side, written submissions as received in the Registry were placed, we have considered the same and heard learned SDR and find.