MOTOR INDUSTRIES COMPANY, Vs. COMMISSIONER OF CENTRAL

JUDGEMENT

(1.) THE appeal is directed against the impugned order of Commissioner (Appeal), who had upheld the Order -in -Original No.91/99 dated 1.10.99 / 18.10.99 read with corrigendum dated 12.11.99 issued by Assistant Commissioner, Central Excise, Div. II, Bangalore.

(2.) PERUSAL of the said order of the Assistant Commissioner reveals: -

(3.) AFTER hearing both sides and considering the matter, we find -