COMMNR. OF CENTRAL EXCISE & CUSTOMS Vs M/S. CEAT LTD.
Case number: C.A. No.-002015-002015 / 2002
Diary number: 2002 / 2002
Advocates: P. PARMESWARAN Vs
RAJAN NARAIN
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CASE NO.: Appeal (civil) 2015 of 2002
PETITIONER: Commissioner of Central Excise and Customs, Aurangabad
RESPONDENT: Ceat Ltd., Mumbai
DATE OF JUDGMENT: 17/02/2005
BENCH: S.N. VARIAVA & DR. AR. LAKSHMANAN & S.H. KAPADIA
JUDGMENT: JUDGMENT
KAPADIA, J.
For the reasons given in our decision in Commissioner of Central Excise v. M.R.F. Ltd., reported in (2005) 1 Scale 554, both these Civil Appeals filed by the department relating to Dipped Tyre Cord Fabric are allowed; the impugned judgments and orders of the Tribunal as well as of the Commissioner are set aside; and these appeals are remitted to the Commissioner, Mumbai, for a fresh disposal in accordance with law. All contentions on both sides are kept open.
In the facts and circumstances of this case, there will be no order as to costs.