COMMISSIONER OF CENTRAL EXCISE, MANGALORE Vs. ERAPPA NAIK

JUDGEMENT

(1.) THIS is a revenue appeal filed against Order -in -Appeal No. 108/2007 C.E. dated 9 -3 -2007 passed by the Commissioner of Central Excise (Appeals), Mangalore.

(2.) REVENUE is aggrieved over the impugned Order -in -Appeal as the Commissioner (A) has dropped the penalties.

(3.) NONE appeared for the respondents despite having served notice through Commissioner.