Custom, Excise & Service Tax Tribunal
Karthikay Bulk Movers P. Ltd vs Cce, Nagpur on 25 April, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI Appeal No. ST/164 & 250/08 - Mum (arising out of Order-In-Original No. 09/ST/2008/C dated 29.04.2008 & 19/ST/2008/C dated 16.09.2008 passed by the Commissioner of CE & Customs, Nagpur) Date of hearing: 25-04-2016 Date of decision: 25-04-2016 1. Karthikay Bulk Movers P. Ltd. Applicant Represented by: Shri D.H. Nadkarni, Advocate for appellant no.1 Shri Pravin Singh for appellant no. 2 2. Triveni Coal Transport P. Ltd. Versus CCE, Nagpur Respondent Represented by:
Shri (AR) CORAM Honble Shri M.V. Ravindran, Member (Judicial) Honble Shri C.J. Mathew, Member (Technical) ORDER No: ..
Per: M.V. Ravindran These two matters are listed as per the direction of the High Court of Bombay in Central Excise Appeal no. 22 of 2014 with Central Excise appeal no. 10 of 2015 filed by the appellants. Their Lordships by order dated 27.01.2016 set aside the final order dated 20.11.2013 and restored the appeal for consideration with a direction to decide the matter as per the judgment of the Apex court.
2. The appeals are restored to its original numbers. Registry is directed to list the matters in due course. (Pronounced in Court) (C.J. Mathew) Member (Technical) (M.V. Ravindran) Member (Judicial) //SR 1 2 ST/164 & 250/08 2