Custom, Excise & Service Tax Tribunal
M/S Parle Biscuits Pvt. Ltd. Vs. C.C.E., vs Rohtak on 24 October, 2008
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision:24.10.2008 Stay Application No.1991 of 2008 in Central Excise Appeal No.2041 of 2008 Arising out of the order in appeal No.151/ANS/RTK/2008 dated 18.7.08 passed by the Commissioner (Appeals), Central Excise, Delhi III. Appellant Respondent
M/s Parle Biscuits Pvt. Ltd. vs. C.C.E., Rohtak Appearance: Shri Naveen Mullick, Advocate for the appellant
Shri Amit Jain, Authorized Departmental Representative (DR) for the Revenue Coram: Honble Mr. Justice S.N. Jha, President Honble Mr. M. Veeraiyan, Member (Technical) Order No.____________________ Per M. Veeraiyan:
Heard both sides on the stay petiton.
2. On the identical issue, relating to the earlier period, in the appeal relating to the same appellant, stay has been granted by the Tribunal vide Stay Order No.212-213/08 dated 2.2.08. In view of the above, we waive the pre-deposit of the dues as per the impugned order and stay recovery thereof, till the disposal of the appeal. This appeal shall be tagged on to Appeal Nos.E/163-64/08 and listed in its due course.
(Dictated and pronounced in the open Court) (Justice S.N.Jha) President (M. Veeraiyan) Member (Technical) scd/