Custom, Excise & Service Tax Tribunal
Cce, Pondicherry vs M/S. Tagros Chemicals Ltd on 27 November, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/408/2008
(Arising out of Order in Appeal No. 09/08 (P) (D) dated 29.05.2008, passed by the Commissioner of Central Excise (Appeals), Chennai).
For approval and signature
Honble Dr. CHITTARANJAN SATAPATHY, Technical Member
_________________________________________________________
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 the Honble Member wishes to see the fair :
copy of the Order.
4. Whether order is to be circulated to the :
Departmental Authorities? _________________________________________________________
CCE, Pondicherry : Appellant
Vs.
M/s. Tagros Chemicals Ltd. : Respondent
Appearance Ms. Indira Sisupal, JCDR, for the appellant Shri Hari Radhakrishnan, Adv., for the respondent CORAM Dr. CHITTARANJAN SATAPATHY, Technical Member Date of hearing : 27.11.2009 Date of decision : 27.11.2009 Final ORDER No._____________ Heard both sides. Considering the petty amount involved in this appeal filed by the department, the same is dismissed without going into the merits of the case.
(Order dictated and pronounced in the open Court) (Dr. CHITTARANJAN SATAPATHY) TECHNICAL MEMBER BB 2