- (1.) Heard learned counsel for the parties.
(2.) The following substantial question of law has been raised for decision in this appeal by the revenue :- "Whether the asbestos gasket sheets used by the assessee-respondent for connecting various equipments through which the process of gas and steam passes, is eligible for modvat credit to be availed by the assessed as an input as defined under Rule 2(f) of the Cenvat Credit Rules, 2001 or a capital goods in terms of Rule 2(b) of the said Rules? "
(3.) The Asbestos Gasket Sheet in respect of which the assessee has availed Cenvat credit of Duty paid on such Asbestos Gasket Sheets is used by the assessee respondent for connecting various equipments through which the process of gas and steam passes.;