PER : M.V. RAVINDRAN


All these appeals directed against the Order-in-Original No. CE-04/2007 Comm r) dated 08.01.2007, passed by the Commissioner of Customs & Central Excise, Guntur.


2. Heard both sides and perused the records.


3. The issue involved in these cases is regarding benefit of Notification No. 8/97-CE dated 1/3/1997 and 23/2003-CE dated 31.3.2003 to the appellant. The appellant company is a 100% Export Oriented Unit (E.O.U.), governed by Export Policy and LOP given by the Development Commissioner. The case of the Revenue as in the Order-in-Original is that the assessee company was not following the provisions of EXIM Policy. It is the submission of the learned Consultant that they have obtained ex-post facto permission for the clearances. She also draws our attention to the finding portion of the adjudicating order. She submits that the appellant had filed detailed written submissions in reply to the Show Cause Notice regarding non-exigibility, but the same has not been considered by the adjudicating authority.


4. On perusal of the impugned order, we find that the adjudicating authority did not render any findings on the detailed submissions made by the assessee in reply to the Show Cause Notice. In view of this, without expressing any opinion on merits of the case, we set aside the impugned order and remand the matter to the adjudicating authority for a fresh decision, following the principles of Natural Justice. All the issues are kept open for adjudication. Since these mat

ters are of the year 2006, the adjudicating authority is directed to dispose off the matter as early as possible. (Pronounced and dictated in the court)