Custom, Excise & Service Tax Tribunal
M/S Kuber Tobacco Products Pvt. Ltd vs Cce, Delhi I on 7 January, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. II DATE OF HEARING : 07/1/10. Excise Appeal No. 2039 2050 of 2006 and 560 574 and 902 of 2006 M/s Kuber Tobacco Products Pvt. Ltd. Appellant Versus CCE, Delhi I Respondent Appearance Shri K. J. Singh, Advocate for the appellant. Shri S.K. Panda, Authorized Representative (Jt. CDR) for the Respondent. CORAM : Honble Shri D.N. Panda, Judicial Member Honble Shri Rakesh Kumar, Technical Member Order No. ________________ Dated : ,,,,,,,,,,,_____________ ORDER
Per. D.N. Panda :-
Revenue mentions that appeals case No. E/2039 2050 of 2006 and appeal case No. E/560 574 and 902 of 2006 altogether involved huge amount of revenue of nearly Rupees Forty Crores. There was very small amount realised in the course of stay proceeding. Therefore, Revenue mentions that the matter should be heard on priority by the appropriate bench as soon as that is listed without granting any adjournment.
2. Learned counsel Shri K.J. Singh appearing for all the appellants agrees for above proposal of the revenue. Both the sides take notice today that they shall not seek adjournment on the day on which excise matter is listed, when the matter comes up for hearing. Registry may list this matter as item number one of the day on which the matter is listed mentioning clearly in the remark column no adjournment shall be granted.
(Dictated and pronounced in open court) (D.N. Panda) Judicial Member (Rakesh Kumar) Technical Member PK