Custom, Excise & Service Tax Tribunal
Cce, Indore vs M/S.Pithampur Alloys Castings Ltd on 12 September, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Excise Appeal No.E/1481/2005
CCE, Indore Appellant
Vs.
M/s.Pithampur Alloys Castings Ltd. Respondent
Excise Appeal No.1482/2005 CCE, Indore Appellant Vs. Suresh Sharma Respondent Present for the Appellant :Shri.R.K.Verma, DR Present for the Respondent:None Date of Hearing/Decision: 12.09.2012 Coram: Honble Mr.D.N.Panda, Judicial Member MISC. ORDER NO. _______________ DATED: ________ PER: D.N.PANDA None present for the appellant nor there is any adjournment application. Record reveals that notice had gone but that has been returned back with the postal remark left.
2. Ld. DR Shri R.K.Verma is fair to suggest that when the appellant did not avail opportunity of appeal hearing granted on 02.03.2012 let notice go to the party through the Commissionerate for service so that the respondent shall have no grievance in future on the point of denial of natural justice. His proposition is acceptable and it is directed that notice should go in this case through Commissionerate for service on the respondent. Ld. DR says that Office of ld. CDR shall accept the notice to communicate to the ld. Commissioner for service. Let registry give copy of the notice alongwith this order to ld. CDR for appropriate action.
3. Call the matter on 5th December, 2012.
[Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER (RAKESH KUMAR) TECHNICAL MEMBER Anita ??
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