LAWS(CE)-2004-6-251

COMMISSIONER OF CENTRAL EXCISE Vs. SURYA PACKAGING

Decided On June 11, 2004
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
Surya Packaging Respondents

JUDGEMENT

(1.) When the matter was called, the respondents were absent. Heard the departmental representative in the appeal filed by the Revenue and considered the materials.

(2.) On perusal of the order of the Commissioner impugned, it is found that the Commissioner has come to the following findings :

(3.) Appeal partially allowed in above terms.