Custom, Excise & Service Tax Tribunal
Cce, Chandigarh vs M/S Tej Ram Dharam Paul on 30 November, 2011
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI PRINCIPAL BENCH, COURT NO. III Excise Appeal No. 1177 of 2011 Excise Stay Application No. 1506 of 2011 Date of Hearing/decision : 30.11.2011 CCE, Chandigarh Appellant Vs. M/s Tej Ram Dharam Paul Respondent
Corum:
Hon'ble Ms. Archana Wadhwa, Member (Judicial) Honble Mr. Rakesh Kumar, Member (Technical) Appearance:
Shri Sunil Kumar, DR for the Appellant Shri Ashwani Sharma, Adv. for the Respondent ORDER NO . ________________________ Per Archna Wadhwa:
Revenues application is for staying the operation of the impugner order of the Commissioner(Appeals) vide which he has allowed the abetment claim of respondent. We find that the impugned order is non-executable and staying the operation will not act in favour of the Revenue. Accordingly, we reject the application.
(Pronounced in the open Court)
(Archana Wadhwa) Member(Judicial)
(Rakesh Kumar)
Member(Technical)
RK-I
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