Custom, Excise & Service Tax Tribunal
Cce, Mangalore vs M/S. Mangalore Refinery & ... on 22 October, 2010
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench SMB
Court I
Date of Hearing: 22/10/2010
Date of decision:22/10/2010
Appeal No.E/1109, 1110/09
(Arising out of Order-in-Appeal No.390/2009 dt. 7/10/2009
passed by CCE(Appeals), Mangalore)
For approval and signature:
Honble Mr. M.V.Ravindran, Member(Judicial)
1.
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2.
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
No
3.
Whether their Lordship wish to see the fair copy of the Order?
Seen
4.
Whether Order is to be circulated to the Departmental authorities?
Yes
CCE, Mangalore
..Appellant(s)
Vs.
M/s. Mangalore Refinery & Petrochemical Ltd.
Respondent(s)
Appearance Mr. K.S. Chandrasekhar, JDR for the Revenue. Mr. T.V. Ajayan, Advocate for the respondent.
Coram:
Honble Mr. M.V.Ravindran, Member(Judicial) FINAL ORDER No._______________________2010 Per M.V.Ravindran When this matter was called out, I find from the records that appeals were filed on 14/12/2009 and respondents are public sector undertaking unit. I also find that there is nothing on record to indicate whether the Revenue has moved the Committee on Disputes for getting clearance from them for prosecuting the appeals. In the absence of any such clearance from Committee on Disputes, the appeals are dismissed. Liberty granted to the Revenue for moving an application for restoration of appeals on receipt of clearance from the Committee on Disputes. (Pronounced and dictated in open court) (M.V.RAVINDRAN) MEMBER (JUDICIAL) Nr 2