PUNJAB NATIONAL BANK Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THESE appeals are against the order of the Commissioner (Appeals) No. 142/CE/CHD/07 dated 04.05.2007 and the revision order of the Commissioner No. 48/CE/JC/07 dated 25.10.2007.

(2.) HEARD both sides.

(3.) 1. Learned Chartered Accountant at the outset clarified that they are not contesting the demand of service tax and interest.