Custom, Excise & Service Tax Tribunal
M/S. Sarjoo Sahkari Chinni Mills Ltd vs Commissioner Of Central Excise, ... on 8 April, 2016
o;?CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
REGIONAL BENCH : ALLAHABAD
Single Member Bench
Appeal No. E/50411/2015(SMB)
[Arising out of Order-in-Appeal No. 224/CE/LKO/2014 dated 03.11.2014 passed by Commissioner of Customs, Central Excise & Service Tax, (Appeals), Lucknow)
1.
Whether Press Reporter 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 Department Authorities?
M/s. Sarjoo Sahkari Chinni Mills Ltd. Appellant
Vs.
Commissioner of Central Excise, Lucknow Respondent
Appearance:
Shri Jatin Mahajan (Advocate) for Appellant Shri Rajeev Ranjan, Joint Commissioner (AR) for Respondent Coram:
Honb