Custom, Excise & Service Tax Tribunal
Ford India Pvt. Ltd vs Cc, Chennai on 18 February, 2008
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI, COURT NO.1
CUSTOMS APPEAL NO.486 OF 2005
Date of Hearing/Decision: 18.2.2008
Ford India Pvt. Ltd. Applicant
[Rep. by: Mr. M.P. Devnath, Advocate]
Versus
CC, Chennai Respondent
[Rep. Mr. A.K.Rastogi Authorized Representative(DR)]
Coram: Honble Mr. Justice S.N. Jha, President
Honble Mr. M. Veeraiyan, Member (Technical)
O R D E R
Justice S.N. Jha:
This appeal pertains to Chennai Bench of this Tribunal. In the absence of any special reason we are not inclined to entertain this appeal. We direct the appeal to be transferred to the Chennai Bench. As the appeal is of the year 2005, it will be listed in the first week of April, 2008.
[Justice S.N. Jha] President [M. Veeraiyan] Member (Technical) nk