Custom, Excise & Service Tax Tribunal
M/S.Vandana Global Limited vs Cce, Raipur on 2 September, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-SM
Excise Appeal No. E/1442/2012-SM
[Arising out of Order-in-Appeal No.34/RPR-I/2012 dated 23.02.2012 passed by the Commissioner (Appeals-I) Central Excise & Customs, Raipur].
M/s.Vandana Global Limited Appellant
Vs.
CCE, Raipur Respondent
Present for the Appellant : Shri.Hemant Bajaj, Advocate Present for the Respondent:Shri.R.K.Mishra, DR Coram:HONBLE MR. D.N. PANDA, JUDICIAL MEMBER Date of Hearing:02.09.2014 FINAL ORDER NO. 53446/2014 DATED:02.09.2014 PER: D.N.PANDA Shri Bajaj, ld. Counsel says that if further evidence is expected by ld. Commissioner (Appeals) against disallowance of cenvat credits on certain iron and steel material produced by appellant, it can satisfy him submitting that the appellant is entitled to Cenvat credit thereon.
2. On the above submission, appellant is directed to appear before the adjudicating authority within a month before receipt of this order and submit entire details and evidence in support of its claim for consideration by that authority. Ld. authority upon consideration, granting appropriate opportunity of hearing, shall pass appropriate order. The appellant is entitled to argue both on facts and law in the course of re-adjudication.
[Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER Anita ??
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2 2E/1442/2012-SM