Custom, Excise & Service Tax Tribunal
M/S Amar Sales Corporation vs Cce, Delhi Iv, Faridabad on 20 August, 2009
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. II Customs Appeal No. 504 of 2008 DATE OF HEARING : 20/8/09. M/s Amar Sales Corporation Appellant Versus CCE, Delhi IV, Faridabad Respondent Appearance Shri Piyush Kumar, Advocate for the appellant. S/Shri S.R. Meena and Sumit Kumar, Authorized Representative (SDR) for the Respondent. CORAM : Honble Shri D.N. Panda, Judicial Member Honble Shri Rakesh Kumar, Technical Member Order No. ________________ Dated : ,,,,,,,,,,,_____________ ORDER
Per. D.N. Panda :-
In view of policy for clearance of pendency of the year 2006 and prior thereto, stay, if any, shall continue till disposal of appeal or 12/10/2009, whichever is earlier.
(Dictated and pronounced in open court) (D.N. Panda) Judicial Member (Rakesh Kumar) Technical Member PK