Custom, Excise & Service Tax Tribunal
Cce, Ludhiana vs M/S.Gowardhan Knitting Works on 5 June, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, R.K. PURAM, W.B. NO.2, PRINCIPAL BENCH NEW DELHI, COURT NO. III In Excise Appeal No.1971 of 2006-SM (BR) CCE, Ludhiana Appellants [Rep. by Shri S. Gautam, DR] Vs. M/s.Gowardhan Knitting Works Respondent
[Rep. by None ] CORAM: Mr. P.K. Das, Member (Judicial) Order No/Dated:5.6.2008 It transpires from the record that notice of hearing was returned back by the Postal Authorities. So, the ld. DR is directed to serve a copy of the hearing notice to the Respondent through the Division Office.
2. Registry is also directed to serve a copy of the notice to the ld. DR for the purpose of service of notice. Adjourned to 7th August, 2008. Order dictated & pronounced in open court on 5.6.2008.
( P.K. Das ) Member (Judicial) Ckp.