- (1.) Civil Miscellaneous Appeal No. 5977-CII of 2012 1. Allowed as prayed for. Counter-affidavit is taken on record.
(2.) Civil miscellaneous appeal is allowed.
(3.) Present appeal is filed under section 35G of the Central Excise Act, 1944 (for short "the Act") assailing the order October 18, 2010 passed by the Customs, Excise and Services Tax Appellate Tribunal, New Delhi, in Appeal No. E/506/09-SM.;