Custom, Excise & Service Tax Tribunal
M/S Nestle India Ltd vs Cce, New Delhi on 6 March, 2012
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. III DATE OF HEARING : 06/03/2012. DATE OF DECISION : 06/03/2012. Excise Appeal No. 1528 of 2011 M/s Nestle India Ltd. Appellant Versus CCE, New Delhi Respondent
Appearance Shri Amit Jain, Advocate for the appellant. Shri Sumit Kumar, Authorized Representative (DR) for the Respondent. CORAM : Honble Ms. Archana Wadhwa, Member (Judicial) Honble Shri Rakesh Kumar, Member (Technical) Order No. ________________ Dated : _____________ Per. Archana Wadhwa :-
Learned advocate submits that there is delay of around 10 (ten) days in depositing a part amount in terms of the stay order. We condone the said delay and accept the compliance. (Dictated and pronounced in open court) (Archana Wadhwa) Member (Judicial) (Rakesh Kumar) Member (Technical) PK ??
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