Custom, Excise & Service Tax Tribunal
M/S. Steel Authority Of India Ltd vs Cce, Raipur on 9 September, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT - II EXCISE APPEAL No. 367 & 374 OF 2008 [Arising out of Order-in-Original No. Commr/RPR/55/2007 dated 31.10.2007 & Commr/RPR/50/2007 dated 15.10.2007 both passed by the Commissioner of Central Excise, Raipur] For approval and signature: Honble Mr. S.S. Kang, Vice President, Honble Mr. Rakesh Kumar, Member (Technical) 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Departmental authorities? M/s. Steel Authority of India Ltd. Appellants Vs. CCE, Raipur Respondent
Appearance:
Shri Manish Kumar, Advocate for the appellants Shri M.M. Singh, DR for the Revenue Coram:
Honble Mr. S.S. Kang, Vice President, Honble Mr. Rakesh Kumar, Member (Technical) Date of Hearing: 09.9.2008 FINAL ORDER NO._________________ dated __________ Per S.S. Kang:
The appellants are Public Sector Undertaking and governed by the order passed by the Honble Supreme Court in the case of ONGC vs. CCE, Calcutta, reported in 1992 (61) ELT 3. The requisite permission to pursue the appeal has not been filed by the appellants. In these circumstances, appeal is dismissed. However, the appellants shall have liberty to file application for restoration of appeal on production of necessary clearance from the COD. (Dictated & pronounced in the Open Court.) (S.S. KANG) VICE PRESIDENT (RAKESH KUMAR) MEMBER (TECHNICAL) Dated 11th September, 2008 RK