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CASE NO.: Appeal (civil)  2429-2430 of 2008

PETITIONER: Commissioner of Central Excise, Bhavnagar

RESPONDENT: Velji P. & Sons (Agencies) Ltd

DATE OF JUDGMENT: 24/03/2008

BENCH: ASHOK BHAN & DALVEER BHANDARI

JUDGMENT: JUDGMENT O R D E R CIVIL APPEALNO 2429-2430 OF 2008                 (D.No.1300/2008)

       Delay condoned.         The Tribunal, relying upon its own decision in the case of M/s Homa Engineering Work s  vs. CCE, Mumbai, has allowed the present appeal filed by the assessee.           Against the aforesaid case in  M/s Homa Engineering Works vs. CCE, Mumbai, Revenue  has not filed any appeal in this Court.         In view of this, this appeal is dismissed.  No costs.