Customs, Excise and Gold Tribunal - Mumbai
Morgain Inc vs Commissioner Of Central Excise on 9 August, 2006
ORDER Chittaranjan Satapathy, Member (T)
No one is present on behalf of the appellants. Heard the learned DR. I find that the appellants have filed an appeal against the order of the Assistant Commissioner, rejecting their rebate claim. As this Tribunal cannot entertain their appeal directly against the order passed by the Assistant Commissioner, the same is rejected as not maintainable.