Custom, Excise & Service Tax Tribunal
M/S. B.S.N.L vs Cce, Allahabad on 20 November, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT II ST/MISC./382/08 & ST/STAY/882/08 IN & SERVICE TAX APPEAL NO. 265 OF 2008 [Arising out of Order-in-Review No. (ST-08/2005) 03 of 2008 dated 16.1.2008 passed by the Commissioner of Central Excise & Service Tax, Allahabad] For approval and signature: Honble Mr. M. Veeraiyan, Member (Technical); Honble Mr. P.K. Das, Member (Judicial) 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Departmental authorities? M/s. B.S.N.L. Appellants Vs. CCE, Allahabad Respondent
Appearance:
Shri P.K. Singh, Advocate for the appellant; Shri Fateh Singh, Departmental Representative, for the Revenue, Coram:
Honble Mr. M. Veeraiyan, Member (Technical); Honble Mr. P.K. Das, Member (Judicial) Date of Hearing: 20th November, 2008 FINAL ORDER NO._________________ dated __________ Per P.K. DAS:
Learned counsel, appearing for the appellant, submits that they have not received COD clearance. In view of that appeal as well as Misc. application and stay applications are dismissed. Appellant is at liberty to file application for restoration of appeal as and when COD clearance is received. (Dictated & pronounced in the Open Court.) (M.VEERAIYAN) MEMBER (TECHNICAL) (P.K. DAS) MEMBER (JUDICIAL) Dated 20th November, 2008 RK