Custom, Excise & Service Tax Tribunal
M/S. Lakshmi Plastics vs Cce, Chennai-Ii on 22 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH AT CHENNAI E/645/2007 (Arising out of Order-in-Appeal No. 90/2007 (M-II) dated 31.05.2007 passed by the Commissioner of Central Excise (Appeals), Chennai). M/s. Lakshmi Plastics : Appellant Vs. CCE, Chennai-II : Respondent
Appearance Shri S. Venkatachalam, Adv., For the applicant Shri A. Cletus, ADC (AR) For the respondent CORAM Honble Shri D.N. PANDA, Judicial Member Honble Shri MADHU MOHAN DAMODHAR, Technical Member Date of Hearing/Decision: 22.12.2016 FINAL ORDER No. 42489 / 2016 Per: D.N. Panda Noticing that there is a duty demand of Rs. 1,84,267/- involved in this appeal, it is considered non- productive to invest time by the Tribunal while there is huge pendency involving crores of rupees of Revenue, appeal with a minor demand of penalty levied is dismissed. (Dictated and pronounced in open Court) (MADHU MOHAN DAMODHAR) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER BB 1