LAWS(CE)-2005-3-312

COMMISSIONER OF CENTRAL EXCISE Vs. FLOW TECH POWER

Decided On March 03, 2005
COMMISSIONER OF CENTRAL EXCISE Appellant
V/S
Flow Tech Power Respondents

JUDGEMENT

(1.) REVENUE has filed this appeal against Order -in -Appeal No, 88/2004 dated 31.3.2004 passed by the Commissioner of Central Excise (Appeals), Trichy.

(2.) THE brief facts of the case are as follows:

(3.) LD . SDR reiterated the grounds of appeal and also the points in Order -in -Original rejecting the refund claim.