Custom, Excise & Service Tax Tribunal
Cce, Indore vs M/S Indore Wire Co. Ltd on 12 May, 2008
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL NEW DELHI PRINCIPAL BENCH COURT NO. 1 Excise Appeal No. 3152 of 2006 CCE, Indore Appellant (Rep. by Sh. B.S. Suhag, DR) versus M/s Indore Wire Co. Ltd. Respondent
(Rep. by NONE) DATE OF HEARING : 12.05.2008 ORDER SHEET {{{{{{ Notice sent to the respondent on the declared address has been returned unserved. Learned DR submitted that he may be permitted to serve the notice through the departmental agency. Let copy of the notice be handed over to the learned DR for service. Adjourned to 17.06.2008.
(JUSTICE S.N. JHA) PRESIDENT Golay