Custom, Excise & Service Tax Tribunal
M/S Skipper Beverages Ltd. & Ors vs Cce, Rohtak on 31 July, 2008
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
Excise Appeal Nos. 520-524 of 2007
DATE OF HEARING : 31.07.2008
DATE OF DECISION : 31.07.2008
M/s Skipper Beverages Ltd. & Ors. . Appellants
(Rep by Sh. J.P. Kaushik, Adv.)
VERSUS
CCE, Rohtak . Respondent
(Rep. by Sh. C.S. Rajput, DR) ORDER SHEET It is stated on behalf of the appellant that a cheque for Rs. 25 lacs/- (rupees twenty five lacs only) has been handed over to the Commissioner of Central Excise, Rohtak, in compliance of order dated 10.01.2008, as modified by the Delhi High Court vide its order dated 30.05.2008 in Writ Petition (Civil) Nos. 3984, 3985, 3994, 3995 & 3996 of 2008, on 29th July, 2008. It is not known as to whether the same has been encahsed. Learned DR states that he will find out the position.
2. Put up on 12.08.2008 under the heading For Mention.
(JUSTICE S.N. JHA) PRESIDENT (M. VEERAIYAN) MEMBER (TECHNICAL) Golay