SPL INDUSTRIES LTD. Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) The applicants filed this miscellaneous application.

(2.) Heard both sides.

(3.) The contention of the applicants is that the lower authorities are not implementing the order passed by the Tribunal. The contention of the applicants is that in pursuance to the final order passed by the Tribunal refund has been granted but no interest has been paid.