- (1.) Heard learned counsel for the parties and perused the record.
(2.) M/s. Shree Bihari Forgings Private Ltd. through its Director Sri Pramod Kumar Goyal has filed this Excise Appeal under Section 35 (G) of the Central Excise Act, 1944 challenging the order passed by the Custom Excise and Service Tax Tribunal New Delhi dated 11.9.2014.
(3.) The facts relevant for the purposes of the present appeal are as follows: "Against the order of the Commissioner (Appeals) Customs and Central Excise, Meerut-IInd dated 6th November, 2012 the company through its Director, Pramod Kumar Goyal filed an excise appeal before the Central Excise and Service Tax Appellate Tribunal, New Delhi, being Excise Appeal No. E/50912/2014-SM.";