- (1.) We have perused the order passed by the Learned Tribunal. We have also considered the Board's Circular No. 522/2000 dated 31st March, 2000.
(2.) It appears that the respondents have stock of inputs as on 1st April, 2000 and the same were brought from the units working under the Compounded Levy Scheme. Therefore, in our considered opinion, the Learned Tribunal after considering those facts correctly came to the conclusion that the appellants are clearly entitled to the credit in respect of the inputs lying with them on 1st April, 2000 and the quantum of credit taken by them has not been questioned.
(3.) Hence, we do not find any reason to interfere with the order so passed by the learned Tribunal nor the order so passed by the learned Tribunal suffers from any legal infirmity nor we find that any substantial question of law is involved in this appeal. Accordingly, both the appeal and application are dismissed.;