Custom, Excise & Service Tax Tribunal
M/S. Bata India Ltd vs Cc (Port-Import), Chennai on 1 March, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
C/144/2011
(Arising out of Order-in-Appeal No. 52/2011-Cus dated 03.02.2011 passed by the Commissioner of Customs (Appeals), Chennai).
M/s. Bata India Ltd. : Appellant
Vs.
CC (Port-Import), Chennai : Respondent
Appearance Shri KG. Derrick Sam, Advocate for the appellants Shri A. Cletus, ADC (AR) for the Respondent. CORAM :
Honble Ms. Sulekha Beevi, Member (Judicial) Honble Shri Madhu Mohan Damodhar, Member (Technical) Date of Hearing/Decision: 01.03.2018 FINAL ORDER No. 40526/2017 Per Bench The above case has come up for hearing as per the published list. On perusal of records, it is seen that the matter is stayed by Honble High Court of Madras. Both sides have not been able to submit when the matter is likely to be disposed by the Honble High Court. The appeal is of the year 2011 and it has been pending before the Tribunal for more than seven years. Ahead of the transition of Indirect Tax to GST, this Tribunal has been given a mandate to dispose of all old cases at least prior to 2007. Viewed in this light, we are of the considered opinion that it would be appropriate and prudent to close the file for the purpose of statistics. We, however make it clear that the appeal along with stay order / interim orders, if any, will continue before the Tribunal and the matter is closed only for the purpose of statistics. Both sides are at liberty to file application before the Tribunal to reopen the matter as and when the case is disposed by the Honble High Court or in case of any change of circumstance.
2. In the result, the appeal is disposed as file closed for the purpose of statistics.
(Order dictated and pronounced in the open Court)
(MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.)
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
BB
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