Custom, Excise & Service Tax Tribunal
Dy. Chief Manager (P&S), Central ... vs Commissioner Of Central Excise, ... on 16 December, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPLICATION No. E/S/1384/07 APPEAL No. E/1223/07 (Arising out of Order-in-Original No. V-Adj(48)CSCN/15-43/2007/35 dated 29.6.2007 passed by Commissioner of Central Excise, Mumbai-I) For approval and signature: Hon'ble Mr. P.G. Chacko, Member (Judicial) and Hon'ble Mr. K.K. Agarwal, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Dy. Chief Manager (P&S), Central Railway Appellant Vs. Commissioner of Central Excise, Mumbai-I Respondent Appearance:
None for appellant Shri B.K. Singh, Authorised Representative (Jt. CDR), for respondent CORAM:
Hon'ble Mr. P.G. Chacko, Member (Judicial) and Hon'ble Mr. K.K. Agarwal, Member (Technical) Date of Hearing: 16.12.2008 Date of Decision: 16.12.2008 ORDER NO.................................
Per: P.G. Chacko This appeal is by the Central Railway represented by the Deputy Chief Manager and is not accompanied by any clearance from the Committee on Disputes. Several opportunities were given to the appellant to produce the Committee's clearance. Today, there is no representation for the appellant. This happened on the last occasion also. The appeal is dismissed for want of clearance from COD. (Pronounced in Court) (K.K. Agarwal) Member (Technical) (P.G. Chacko) Member (Judicial) tvu 1 2