Custom, Excise & Service Tax Tribunal
M/S.Bsnl, Erode vs Commissioner Of Central Excise, Salem on 21 January, 2010
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.S/158/2008
[Arising out of Order-in-Appeal No.25/2008 & 26/2008-ST(SLM) dated 17.04.2008 passed by the Commissioner of Central Excise (Appeals), Salem]
For approval and signature:
Honble Ms. JYOTI BALASUNDARAM, Vice-President
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 the Members wish to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s.BSNL, Erode
Appellants
Versus
Commissioner of Central Excise, Salem
Respondent
Appearance :
Shri M.N. Bharathi, Adv. Shri C. Dhanasekaran, SDR For the Appellants For the Respondent CORAM:
Honble Ms.Jyoti Balasundaram, Vice-President Date of hearing : 21.01.2010 Date of decision : 21.01.2010 Final Order No.____________ The appellants have not obtained clearance from the Committee on Disputes for pursuing this appeal, which is accordingly dismissed (I note that stay has been granted but this was under the mistaken belief that clearance has been granted).
2. The assessees are at liberty to move for restoration as and when clearance is granted. (Dictated and pronounced in open court) (JYOTI BALASUNDARAM) VICE-PRESIDENT ksr 21-01--2010 ??
??
??
??
1 2