(1.) THIS appeal has been filed against the Order -in -Appeal No. 4/2007 B -I dated 29 -1 -2007 passed by the Commissioner of Central Excise (Appeals -I), Bangalore.
(2.) SHRI Varadarajan, the learned Advocate, appeared on behalf of the appellant and Mr. K. Sambi Reddi, the learned JDR for the Revenue.
(3.) WE heard both sides.