K.C. Agrawal, J. - (1.) M/s. Lal Chand Anand and Sons, Ghaziabad are the manufactures of excisable goods falling under Tariff Item No. 68 under the provisions of the Central Excises and Salt Act, 1944. The Government of India issued a notification dated 18.6.1977 through which it exempted goods from payment of excise duty which fell under Tariff Item No. 68 up to the value of Rs. 30 lacs. The respondent-firm claimed full exemption contending that its capital investment on plant and machinery is below Rs. 10 lacs. The said firm got the exemption. Subsequently the proceedings started afresh by the excise department on the ground that the said respondent no. 2 got exemption which was not admissible. The proceedings were contested by the respondent No. 2. Ultimately the Assistant Collector, Central Excise decided the dispute against the respondent No. 2 vide its order dated 10.2.1983. Against the aforesaid order an appeal was filed.
(2.) Finding that some of the questions involved in the appeal were required reference to be made to the larger Bench, the Tribunal referred the same under Section 129-C, Sub-section (5) of the Customs Act (sic) to the Larger Bench. Alongwith the appeal of the petitioner several other appeals involving the same point were also referred to the Larger Bench. The Larger Bench answered this question by its order dated 7.6.1984. It was thereafter that the Collector, Central Excise moved an application under Section 35G(1) of the Act in the case of respondent No. 2 for making a reference. The reference application was rejected on the ground of not being maintainable on July 24, 1985. The Collector has thereafter moved the present application under Section 35G(3) of the Central Excise Act.
(3.) We have perused the reference application as well as the order annexed with the same. The respondent No. 2 has filed a copy of the order of the Tribunal dated 2.12.1986 finally disposing of the appeal in its favour which was preferred against the order of the Assistant Collector, Central Excise. By this order the appeal was allowed.;