BIRDI STEELS Vs. CCE

JUDGEMENT

(1.) HEARD ld. SDR. M/s. Birdi Steels made a request to decide the appeal on merits.

(2.) M /s. Birdi Steels filed these appeals against order -in -appeal whereby the differential duty is confirmed and penalties were imposed.

(3.) THE Revenue also filed appeal against the same impugned order for enhancement of penalty.