SUPER AUTO INDIA LTD. Vs. CCE

JUDGEMENT

(1.) Heard

(2.) The issue involved in the appeal relates to the availability of the modvat credit in respect of the furnace oil, used as fuel in the manufacture of dutiable final products as well as exempted final products, by the appellants,

(3.) This issue apparently appears to be covered in favour of the appellants by the Tribunal's judgment in Indore Steel and Iron Mills Ltd. v. CCE, Indore, 2002 (51) RLT -174, Therefore, the stay petition of the appellants is allowed.