PANKAJ MITHAL,J. - (1.) Heard Sri Nishant Mishra, learned counsel for the appellant and Sri Krishna Agarwal, learned counsel for the respondent.
(2.) The appellant has preferred this Central Excise Appeal against the order of the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), dated 29-11-2016 [2017 (349) E.L.T. 529 (Tribunal)].
(3.) The CESTAT by the said order has disposed of the appeal of the appellant as the issue involved was said to be sub-judice before the Supreme Court with liberty to the appellant to come again after the final verdict of the Apex Court.;