Customs, Excise and Gold Tribunal - Delhi
M/S. Mahadev International (P) Ltd. vs Cce Chandigarh on 22 March, 2001
ORDER
Lajja Ram
1. The matter was called. Shri Prem Ranjan, Advocate submits that the matter relates to the inclusion of gallery while determining the duty liability of the hot air stenter and that this matter is covered by the Tribunal's Larger Bench decision in the case of Sangam Processors, 2001(42) RLT 429(1). We find that in the impugned order no demand as such has been mentioned. We, therefore, consider that at this stage the stay applications are infructuous.,The appellants are at liberty to file proper stay applications as and when any demand is made against them and the project applications are dismissed as such.
2. The matter to come up in its own turn.