Custom, Excise & Service Tax Tribunal
Daurala Organics vs Cce, Meerut-I on 23 November, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Service Tax Misc. Appn. No.ST/Misc./4414/2012 in
Service Tax Appeal No.ST/761/2011
Daurala Organics Appellant
Vs.
CCE, Meerut-I Respondent
Present for the Appellant : Shri.G.K. Mahajan, Advocate Present for the Respondent : Shri.Govind Dixit, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of Hearing: 23.11.2012 ORDER NO. _______________ DATED: __________ PER: D.N.PANDA It appears penalty is only in dispute in this appeal for which stay can only be extended upto 30th Jan., 2013. The appeal itself shall be taken up for hearing on that date. Both parties take notice. In the results, MA is disposed in the manner indicated above. [Dictated & Pronounced in the open Court].
(MATHEW JOHN) (D.N.PANDA)
TECHNICAL MEMBER JUDICIAL MEMBER
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