TRANSFORMERS & ELECTRICALS Vs. COMMISSIONER OF CENTRAL

JUDGEMENT

(1.) THIS is a stay application filed by the party under rule 41 of CEGAT Procedure Rule read with Section 35B of Central Excise Act for staying the proceedings pursuant to the impugned order.

(2.) AFTER hearing for sometime with reference to the stay petition field by the party, we feel that the matter itself can be disposed of. Accordingly the matter was taken for regular hearing.

(3.) SH . Joseph, Ld. Counsel, appearing for the appellant, submitted that the issue relates to Notional Interest on advances. He said that the party has field an appeal before the Tribunal against the order of remand. he submitted that the observations made by the Commissioner (Appeals) while remanding the matter are contrary to the decisions of the Tribunal as well as decision of the Supreme Court.