Custom, Excise & Service Tax Tribunal
M/S Rajratan Synthetics Limited vs Cce, Indore on 8 December, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 08/12/2010. DATE OF DECISION : 08/12/2010. Excise Appeal No. 3807 of 2004 M/s Rajratan Synthetics Limited Appellants Versus CCE, Indore Respondent
Excise Appeal No. 3808 of 2004 Shri Devendra Kumar Jain, Director ] M/s Rajratan Synthetics Limited ] Appellants Versus CCE, Indore Respondent Excise Appeal No. 2556 of 2005 CCE, Indore Appellants Versus M/s Rajratan Synthetics Limited Respondent Excise Appeal No. 2796 of 2005 CCE, Indore Appellants Versus Shri Paras Kumar Jain, Chairman ] M/s Rajratan Synthetics Limited ] Respondent Excise Appeal No. 2797 of 2005 CCE, Indore Appellants Versus Shri Devendra Kumar Jain, Director ] M/s Rajratan Synthetics Limited ] Respondent Excise Appeal No. 2798 of 2005 CCE, Indore Appellants Versus Shri Manish Kumar Jain, Authorised Signatory ] M/s Rajratan Synthetics Limited ] Respondent Appearance Shri L.P. Asthana, Advocate for the Appellants. Shri V. Choudhary, Authorized Representative (DR) for the Respondent. CORAM : Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Member (Technical) Order No. ________________ Dated : ,,,,,,,,,,,_____________ Per. Shri Justice R.M.S. Khandeparkar :-
The department to file the written submissions on or before 10th January 2011, the assessee shall file their written submissions on or before 1st February 2011, the matter to be listed for order on 7th March 2011.
(Justice R.M.S. Khandeparkar) President (Rakesh Kumar) Member (Technical) PK