COMMISSIONER OF CENTRAL EXCISE, Vs. ASSOCIATED CHEMICAL CO.

JUDGEMENT

(1.) I have seen the issue is covered by the decision of the Tribunal in earlier decision of the Tribunal. The amount involved is Rs. 11, 305/ - in exercise of the discretion vested in me under second proviso to Section 35F of the Central Excise Act, 1944. I decline to entertain this appeal, as this is not a recurring nature. The appeal is dismissed. Stay petition also stands disposed of.