Custom, Excise & Service Tax Tribunal
M/S. Balmer Lawrie & Co.Ltd vs Commissioner Of Central Excise, ... on 14 January, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO.III
E/S/417/07 & APPEAL NO.E/309/07
(Arising out of Order-in- Appeal No. AT/732/Bel/2006 dtd. 5.12.06 passed by the Commissioner of Central Excise (A), Mumbai )
1. Whether Press Reporters may be allowed to see : No
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 Their Lordships wish to see the fair copy : seen
of the Order?
4. Whether Order is to be circulated to the Departmental : Yes
authorities?
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M/s. Balmer Lawrie & Co.Ltd. :
Appellant VS Commissioner of Central Excise, Belapur Respondent Appearance Smt. Padmavati Patil, Advocate for Appellant Shri Pramod Kumar, Authorized Representative (DR) CORAM:
Ms. Jyoti Balasundaram, Vice President Date of decision : 14/1/08 ORDER NO.
Per : Jyoti Balasundaram The above appeal is dismissed for want of COD clearance with liberty to apply for restoration as and when clearance is granted.
Ms. Jyoti Balasundaram Vice President pv 2