Custom, Excise & Service Tax Tribunal
M/S. Kanoria Sugar & General ... vs Cce, Allahabad on 26 August, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066. BENCH-,,,,,SM Excise Stay Application No. E/135/11-SM in Excise Appeal No.127/11-SM [Arising out of Order-in-Appeal No.233/CE/ALLD/2010 dated 12.12.2010 passed by the Commissioner (Appeals), Central Excise, Allahabad (U.P)]. M/s. Kanoria Sugar & General Manufacturing Co. ..Appellant Vs. CCE, Allahabad Respondent
Present for the Appellant : Shri S.D. Gaur, Consultant, Present for the Respondent:Shri.S.K. Panda,J.C.D.R. Coram: HONBLE MR. D.N. PANDA, JUDICIAL MEMBER Date of Hearing/Decision:26.08.2011 ORDER NO. _______________ DATED:________ PER: D.N.PANDA Preliminarily it is noticed that ld. Appellate authority finding no power to condone the delay as stated in para 5.3 of his order at page 4, dismissed the appeal. There is nothing more on record to differ with him when he has tabulated the dates by a chart. Accordingly both stay applications and appeals are dismissed not being maintainable. [Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER Anita