Custom, Excise & Service Tax Tribunal
M/S Indian Oil Corporation Limited vs Cce, New Delhi-I on 8 January, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, R.K. PURAM, W.B. NO.2, PRINCIPAL BENCH
NEW DELHI, COURT NO. I
Excise Appeal No. 2021 of 2007 with Excise Stay No. 1637 of 2007
[Arising out of order in appeal No. 140/CE/CHD/2006 dated 27.02.2006 passed by the Commissioner (Appeals), Central Excise, Chandigarh]
Date of Hearing/ Decision: 08.01.2008
For approval and signature:
Hon'ble Mr. Justice S.N. Jha, President
Honble Mr. T.K. Jayaraman, Member (Technical)
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1. Whether Press Reporters may be allowed to see :
the Order for publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982.
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy :
of the Order?
4. Whether Order is to be circulated to the Departmental :
authorities?
M/s Indian Oil Corporation Limited Appellant
[Rep. by Mr. A. Jaju, Advocate for the Appellant]
Vs.
CCE, New Delhi-I Respondent
[Rep. by Mr. C. S. Rajput, Authorised Representative (DR) for the Respondent]
CORAM: Hon'ble Mr. Justice S.N. Jha, President
Honble Mr. T.K. Jayaraman, Member (Technical)
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O R D E R
Per Justice S.N. Jha:
Despite two adjournments granted on 7.8.2007 and 5.10.2007, the requisite COD clearance has not been obtained. Prayer for adjournment was made on behalf of the appellant. Two adjournments having been granted, we are not inclined to grant further adjournment in the matter and we accordingly dismiss this appeal but with liberty to the appellant to apply for restoration of the appeal as and when the COD is obtained.
(Order dictated and pronounced in the open Court) [Justice S.N. Jha] President [T.K. Jayaraman] Member (Technical) [Pant]