Custom, Excise & Service Tax Tribunal
N.R. Sponge Private Limited vs Cce & S.T. Raipur on 1 July, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Excise Stay Application No.E/Stay/55674/2013 in
Excise Appeal No.E/55492/2013-EX[DB]
[Arising out of O-I-O No.159/RPR-I dated 19/10/2012 passed by CCE, Raipur]
N.R. Sponge Private Limited Appellant
Vs.
CCE & S.T. Raipur Respondent
Present for the Appellant : Shri. A.K. Mishra, Consultant Present for the Respondent: Shri.Sanjay Jain, DR Coram: Honble Mr.D.N.Panda, Judicial Member Honble Mr. Rakesh Kumar, Technical Member Date of Hearing/Decision: 01.07.2013 Final ORDER NO. 56857/2013 DATED: 01.07.2013 PER: D.N.PANDA Ld. Consultant says that his client shall file appropriate application for condonation of delay before ld. Commissioner (Appeals). On such averment, the matter is remitted back to ld. Commissioner (Appeals) to consider the application on its own merit, if such application is filed. Accordingly, both stay application and appeal are dismissed.
[Dictated & Pronounced in the open Court].
(RAKESH KUMAR) (D.N.PANDA) TECHNICAL MEMBER JUDICIAL MEMBER Anita 0 2