Custom, Excise & Service Tax Tribunal
Cce, Jaipur-Ii vs M/S.Banswara Syntex Ltd on 23 February, 2011
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
NEW DELHI.
Date of Hearing: 23.02.2011
Date of decision: 23.02.2011
For approval and signature:
Honble Shri Justice R.M.S. Khandeparkar, President
Honble Shri Rakesh Kumar, Member (Technical)
,,,,,,,,,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 should 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?
Excise Appeal No.E/2604 of 2005
[Arising out of Order-in-Appeal No.267(RM)CE/JP-II/2005 dated 19.05.2005 passed by the Commissioner of Central Excise (Appeals-II), Jaipur].
CCE, Jaipur-II .Appellants
Vs.
M/s.Banswara Syntex Ltd. Respondent
Appearance:
Rep. by Shri I. Beg, DR for the appellants. Rep. by Shri Mayank Garg, Proxy Advocate for the respondent. CORAM: Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Member (Technical) Order No/Dated:23.02.2011 Per Justice R.M.S. Khandeparkar:
Heard ld. DR for the appellant and Advocate for the respondent. Undisputedly, the duty demand in the matter is amounting to Rs.20,204/-. Being so, we do not find justifiable case for interference in the matter. The appeal is dismissed without expressing any opinion on the merits of the case.
(Justice R.M.S. Khandeparkar ) President (Rakesh Kumar ) Member (Technical) Ckp.