Custom, Excise & Service Tax Tribunal
M/S.Magic Fasteners P.Ltd vs Cce, Rohtak on 8 August, 2011
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI, PRINCIPAL BENCH NEW DELHI
Date of Hearing/ Decision:08.08.2011
Excise Stay Application No.1114 of 2011
In Appeal No.908 of 2011
M/s.Magic Fasteners P.Ltd. Appellant
Vs.
CCE, Rohtak Respondent
Excise Stay Application No.1659 of 2011 In Appeal No.1284 of 2011 Shri S.C. Jain Appellant Director Vs. CCE, Rohtak Respondent Appearance: Rep. by Shri B.L. Narsimhan, Advocate for the appellant.
Rep. by Shri R.K. Verma, DR for the respondent.
CORAM: Honble Mr. Justice R.M.S. Khandeparkar, President Honble Mr. Rakesh Kumar, Member (Technical) Order No/Dated:08.08.2011 Per Justice R.M.S. Khandeparkar:
Heard ld. Advocate for the appellants and DR for the respondent.
2. Undisputedly, apart from the fact that the period involved in the matter is from January, 2008 to December, 2008, the facts and issue involved are similar to those, which arose for consideration in Central Excise Appeals Nos.2688, 606 and 607 of 2009 and further that, in those appeals, after considering the rival contentions in Stay Applications Nos.2769, 603 and 604 of 2009, the Tribunal had allowed the stay applications and waived the requirement of pre-deposit under the Order dated 3.5.2009.
3. In the facts and circumstances of the case, therefore, for the reasons recorded in the said order dated 3.5.2009 in stay applications nos.2769, 603 and 604 of 2009, the present applications are allowed and the requirement of pre-deposit is waived till the disposal of the appeals.
[Justice R.M.S. Khandeparkar] President [Rakesh Kumar] Member [Technical] Ckp.
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