Custom, Excise & Service Tax Tribunal
Raghuveer Metal Industries Ltd vs Cce, Jaipur-Ii on 9 January, 2008
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI, COURT NO.1
Excise Appeal No.31of 2004
Date of Hearing/Decision: 9.1.2008
Raghuveer Metal Industries Ltd. Applicant
[Rep.by:Mr. R. Ravi, Advocate]
Versus
CCE, Jaipur-II Respondent
[Rep.by:Mr.S. Kumar, Authorized Representative(DR) ]
O R D E R
Per Justice S.N. Jha:
It is stated at bar by the counsel that the subject matter of dispute is pending in the Honble Supreme Court and therefore, this matter may be adjourned awaiting decision of the Honble Supreme Court. Adjourned to 28.3.2008. [Dictated and pronounced in the open Court] [Justice S.N. Jha] President [T.K. Jayaraman] Member (Technical) nk .