LAWS(CE)-2001-6-558

ASSOCIATED ENGG. INDUSTRIES, Vs. COMMISSIONER OF CENTRAL EXCISE,

Decided On June 01, 2001
Associated Engg. Industries, Appellant
V/S
Commissioner Of Central Excise, Respondents

JUDGEMENT

(1.) The facts of this case are, briefly, as follows: -

(2.) Heard both sides.

(3.) Perused the records and considered the submissions of the two sides.