Custom, Excise & Service Tax Tribunal
M/S Srf Ltd. & vs Cce, Chennai on 28 December, 2010
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL NEW DELHI COURT NO. II Excise Appeal No. 2325 & 2345 of 2005 M/s SRF Ltd. & Appellant M/s SRF Polymers Vs. CCE, Chennai Respondent
Appearance Appeared for Appellant : Shri Ravi Raghvan, Advocate Appeared for Respondent: Shri B.K. Singh, DR Date of Hearing: 28.12.2010 CORAM: HONBLE MR. D.N. PANDA, JUDICIAL MEMBER HONBLE MR. RAKESH KUMAR, TECHNICAL MEMBER No..dated.. Per D.N. Panda :
Both sides suggest that Chennai Bench exercised jurisdiction over these two matters. We do agree that consent shall not confer jurisdiction but having checked up the provisions of law. we have no second opinion on that and direct the Registry to transfer the connected records of both the cases to Chennai Bench.
(D.N. PANDA) JUDICIAL MEMBER (RAKESH KUMAR) TECHNICAL MEMBER RM