Custom, Excise & Service Tax Tribunal
M/S. Paramount Communication Ltd vs Cce, Jaipur-I on 9 April, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
West Block 2, R.K.Puram,New Delhi-110066
Principal Bench, New Delhi.
E/1671-72/08
M/s. Paramount Communication Ltd. Appellant
Versus
CCE, Jaipur-I Respondent
Appearance Sh. Atul Gupta, CS For Appellants Sh. V.Choudhary, DR for Respondent Coram: Honble Mr. JUSTICE R.M.S.KHANDEPARKAR, PRESIDENT Honble Mr. RAKESH KUMAR, MEMBER (TECHNICAL) Date of decision: 9.4.2010 ORDER SHEET The matter has been listed for early hearing pursuant to the order dated 23.9.08. In fact, the matter is being listed for hearing from 18.11.08 onwards. Even today, there is a request for adjournment in the matter. There is already stay granted in favour of the appellants, besides further order directing the respondent not to take coercive steps. The matter involves demand of more than Rs.2 crores besides interest and penalty. Considering the same as last opportunity, the matter is adjourned and directed to be listed on 28.4.2010.
(Justice R.M.S.Khandeparkar) President (Rakesh Kumar) Member Technical km