Mukundakam Sharma, J. - (1.) These appeals arise out of judgment and Order passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi Bench (for short "CEGAT") on 02.08.2002 whereby the Tribunal had allowed the appeals filed by the Respondents holding that the Respondents were not guilty of clandestine removal of excisable goods and also that the goods of the Respondent No. 1 were not excisable inasmuch as they were not packed in containers under a brand name.
(2.) Before entering into rival contentions of the parties, it would be necessary although in a nutshell to look into the facts of the case leading to filing of the present appeals.
(3.) The Respondent No. 1, M/s. Kalvert Foods India Pvt. Ltd. is a company (in short hereinafter referred to as the Company) engaged in the manufacture of P & P Food Products, such as, assorted jams, pickles, squashes, cooking sauces, chutneys, syrups, synthetic vinegars etc. The company is also trading in sugar, salt and pepper by packing into small packs. The Respondent No. 2, Shri Yunus A. Kalvert is the Managing Director of the Company.;