Custom, Excise & Service Tax Tribunal
M/S. Shree Ganesh Steel Rolling Mills vs Cce, Chandigarh on 14 December, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066. BENCH-,,,,,SM Excise Stay Appln. No. E/S/2801/11-SM in Excise Appeal No.E/2129/11-SM [Arising out of Order-in-Appeal No.166/CE/CHD-I/2011 dated 29.04.2011 passed by the Commissioner (Appeals), Central Excise, Chandigarh]. M/s. Shree Ganesh Steel Rolling Mills Appellant Vs. CCE, Chandigarh Respondent
Present for the Appellant : None Present for the Respondent:Shri.S.K.Bhaskar, D.R. Coram: HONBLE MR. D.N. PANDA, JUDICIAL MEMBER Date of Hearing/Decision:14.12.2011 ORDER NO. _______________ DATED:________ PER: D.N.PANDA None present for the appellant.
Ld. DR says that in respect of cases listed in serial No.2 of the cause list today, predeposit has been directed. Following the same principle this appellant may also be directed to make pre-deposit.
2. Keeping in view the order passed today in serial number 2 and also the present matter relates to the supplies made by M/s. S.K. Garg and Sons, Motia Khan, Mandi, Gobindgarh, this appellant is also directed to make pre-deposit of Rs.1,30,000/- within 4 (four) weeks from today and make compliance on 27th Feb., 2012.
3. Ld. DR says that Revenue is also in appeal No. E/2020/11 against that part of the order which granted relief to the appellant a t the first appellate stage. While listing, Registry should list both cases without separating one from the other. Registry to do the needful. [Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER Anita