JINDAL PACKAGING Vs. COMMR. OF C. EX.

JUDGEMENT

(1.) Heard.

(2.) The appellants have got strong prima facie case. They are SSI unit and had not crossed the prescribed limit as even observed in the impugned order by the Commissioner (Appeals). Therefore, the stay application of the appellants is allowed.

(3.) With the consent of both the sides. I proceed to hear the appeal on merits also.