Custom, Excise & Service Tax Tribunal
Cce, Pondicherry vs M/S. India Radiators Ltd on 2 September, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No. E/579/2007
(Arising out of Order-in-Appeal No. 65/2007 (P) dated 27.4.2007 passed by the Commissioner of Central Excise (Appeals), Chennai)
CCE, Pondicherry Appellant
Vs.
M/s. India Radiators Ltd. Respondents
Appearance Ms. Indira Sisupal, JDR for the Appellant Shri M. Kannan, Advocate for the Respondents CORAM Honble Dr. Chittaranjan Satapathy, Technical Member Date of Hearing: 02.09.2009 Date of Decision: 02.09.2009 Final Order No. ____________ Heard both sides. I find that the lower appellate authority has passed the impugned order applying a previous decision of the Tribunal. Apart from that, the appeal involves only a petty amount. Hence the Departments appeal is rejected without going into the merits of the case. (Dictated and pronounced in open court) (Dr. Chittaranjan Satapathy) Technical Member Rex ??
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