- (1.) This appeal is directed against the judgment and order passed by the Customs, Excise and Gold (Control) Appellate Tribunal, New Delhi (for short 'the Tribunal') in Appeal No.C-517/2001-B and C-53/2001-B, dated 13th March, 2003. By the impugned judgment and order the Tribunal has confirmed the orders passed by the Adjudicating Authority, who had classified 'Electronic Automatic Regulators' under Chapter sub-heading 8543.89 and had issued a demand notice, inter alia, demanding the duty payable under the provisions of the Customs Act, 1962. The assessee had succeeded before the First Appellate Authority but the Tribunal has reversed the findings and the conclusions reached by the First Appellate Authority. Hence this Civil Appeal by the assessee.
(2.) The assessee's only argument appears to be that the goods in question requires to be classified under Chapter sub-heading 9032.89.
(3.) The Central Government has issued a Notification dated 01.03.2002 and in the said Notification it has classified the Electronic Automatic Regulators under Chapter sub-heading 9032.89.;