Customs, Excise and Gold Tribunal - Calcutta
C.C.E. And C., Bhubaneswar-Ii vs M/S Sarvesh Refractories (P) Ltd. on 13 August, 2001
ORDER
Archana Wadhwa
1. After hearing both sides duly represented by Shri V.K. Chaturvedi, learned SDR for the Revenue and Shri P.C. Das, learned Consultant for the respondent I do not find any justifiable reason for staying operation of the impugned order of the Commissioner (Appeals) vide which he has allowed Modvat credit in respect of 'Loadall'. Accordingly, I reject the stay petition and fix the main appeal on 22nd August, 2001.
No Notice.
(Dictated & pronounced in Court)