AMPOL (I) PVT. LTD. Vs. CCE

JUDGEMENT

(1.) This matter has been listed today for passing final order under Section 35K of the Central Excise Act 1944. The Tribunal had referred to the Hon'ble High Court of Madras the following two question.

(2.) In fact, the appeal filed by the assessee before the Tribunal in E/586/91 is required to be allowed which we order accordingly in terms of Section 35K of the Central Excise Act 1944.