- (1.) This appeal arises out of the Final Order No. A/1653/2014/CSTB/ C-I, dated 29-10-2014 passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench, Mumbai in Appeal No. C/192/2012-MUM [2015 (316) E.L.T. 270 (Tribunal)].
(2.) We have heard the learned counsels for the parties.
(3.) The issue before the learned Tribunal was with regard to classification of Imaging Plates, IP Cassettes and FCR Capsula.;