TVS MOTOR CO. LTD Vs. COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) ON 06.09.2013 delay in filing Civil Appeal was condoned and the Court passed the following order: -

(2.) LEARNED Counsel for the Appellant has no objection if the matter is remanded to the Customs, Excise and Service Tax Appellate Tribunal for fresh hearing and disposal of the appeal being Appeal No. ST/219/2009. We order accordingly. Appeal is disposed of as above. No costs.