Custom, Excise & Service Tax Tribunal
M/S Bajrang Petrochemicals P. Ltd vs Cce, Kanpur on 13 June, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 13/06/2011. DATE OF DECISION : 13/06/2011. Excise Appeal No. 378 of 2010 M/s Bajrang Petrochemicals P. Ltd. Appellants Versus CCE, Kanpur Respondent
Appearance Shri A.P. Mathur, Advocate Proxy. for the Appellants. Shri S.K. Panda, Authorized Representative (Jt. CDR) for the Respondent. CORAM : Honble Shri Justice R.M.S. Khandeparkar, President Honble Shri Rakesh Kumar, Member (Technical) Order No. ________________ Dated : _____________ Per. Shri Justice R.M.S. Khandeparkar :-
Shri A.P. Mathur holding for the advocate for the appellants states that the Honble Allahabad High Court has allowed the appellants to secure the amount of Rs. 50,00,000/- (Rupees Fifty Lakhs) by security and the same has been furnished in the form of Indemnity Bond which is accepted by the Commissioner at Kanpur and in that connection has placed on record a copy of the letter addressed by the Managing Director of the appellants company to the Assistant Commissioner of Kanpur on 8th June 2011. Though there is no order accepting the Indemnity Bond, while disputing the same, the Departmental Representative has submitted that the claim in that regard needs to be verified. For this, time granted. Stand Over 12th of August 2011.
(Justice R.M.S. Khandeparkar) President (Rakesh Kumar) Member (Technical) PK ??
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