Custom, Excise & Service Tax Tribunal
Cce, Pondicherry vs M/S. Eid Parry (India) Limited on 24 March, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal Nos. E/138 & 139/2004
(Arising out of Order-in-Appeal Nos. 593 & 594/2003 (P) dated 10.12.2003 passed by the Commissioner of Central Excise (Appeals), Chennai)
CCE, Pondicherry Appellant
Vs.
M/s. EID Parry (India) Limited Respondents
Appearance Shri V.V. Hariharan, Jt. CDR for the Appellant Shri M.N. Bharathi, Advocate for the Respondents CORAM Honble Dr. Chittaranjan Satapathy, Technical Member Honble Shri D.N. Panda, Judicial Member Date of Hearing: 24.03.2010 Date of Decision: 24.03.2010 Final Order Nos. ____________ Per Dr. Chittaranjan Satapathy Heard both sides. We find that the lower appellate authority has passed the impugned order following the earlier decision of the Tribunal in the case of the very same appellants. We find no reason to interfere with the impugned order. Accordingly, both the appeals are dismissed. (Dictated and pronounced in open court) (D.N. Panda) (Dr. Chittaranjan Satapathy) Judicial Member Technical Member Rex ??
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