C.C.E., KANPUR Vs. SUPER LAMINATION PLASTIC

JUDGEMENT

(1.) Revenue filed this reference application for referring the following question of law to the Hon'ble High Court :

(2.) Heard both sides.

(3.) The contention of the revenue is that permission for job work is necessary requirement under Rule 57 F (2) of Central Excise Rules. The Tribunal in the final order over -looked this provision of law.