CHAMUNDI INDUSTRIES LTD. Vs. COMMISSIONER OF CENTRAL

JUDGEMENT

(1.) This appeal is against the OIO No. 12/2004 dated 14.09.2004 passed by the Commissioner of Central Excise.

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

(3.) Shri Rajesh Chander Kumar, the learned Advocate appeared for the appellants and Shri R.V. Ramakrishnappa, the learned JDR for Revenue.