SUVIDHA ENGINEERS (INDIA) LTD. & Vs. CCE

JUDGEMENT

(1.) Heard.

(2.) Prima facie, the appellants have got a strong case being covered by the Apex Court judgment in the case of Batliboi and Co. Ltd. v. CCE, Guntur, 2002 (140) ELT 100 (T). Therefore, the stay applications of the appellants are allowed unconditionally.

(3.) With the consent of both the parties, we proceed to hear the appeals on merits itself.