Custom, Excise & Service Tax Tribunal
Dcm Shriram Consolidated Ltd vs C.C.E., Jaipur I on 18 March, 2011
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 18.3.2011 Central Excise Appeal No.1866 of 2009 For Approval and Signature: Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Technical Member 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982? 2 Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes DCM Shriram Consolidated Ltd. Appellants Vs. C.C.E., Jaipur I . Respondent
Appearance:
Shri R.K. Hasija, Advocate for the appellants/applicants Shri R.K. Verma, Authorized Departmental Representative (DR) for the Revenue Coram: Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Technical Member Oral Order No.____________________ Per Shri Justice R.M.S. Khandeparkar:
In view of the order passed today in Miscellaneous Application No.29/2011, the appeal is allowed to be withdrawn. Consequently, the Stay Order No.1076/2009 dated 19.10.2009 passed in Stay Application No.1932/2009 stands vacated.
2. The appeal stands disposed of as withdrawn.
(Justice R.M.S. Khandeparkar) President (Rakesh Kumar) Technical Member` scd/