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Judgment
R. Jayasimha Babu, J.—Having heard the learned counsel for the appellant and having perused the order of Tribunal, we are satisfied that a
question of law requiring our consideration does arise.
The Tribunal is directed to refer the following question as to, ""whether the Tribunal was correct in extending the Modvat credit under Rule 57B
on High Speed Diesel Oil which is not specified as an input under any notification issued under Rule 57A ?"".
The Tribunal is directed to submit a statement of the case together with the materials required for answering the question. We may also add here
that similar question was called of in R.C.P. No. 19/2000 wherein the respondent is M/s. Pallipalayam Spinners Ltd. Salem. The Tribunal shall
mention this fact in the statement of case.