Custom, Excise & Service Tax Tribunal
M/S Ambuja Cement Ltd vs Cce, Raipur on 10 August, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
Excise Appeal No. 2704 of 2008
M/s Ambuja Cement Ltd. .. Appellant
(Rep by Sh. R.K. Hasija, Adv.)
VERSUS
CCE, Raipur .. Respondent
(Rep. by Sh. Virendra Choudhary, DR) DATE OF HEARING : 10.08.2009 O R D E R S H E E T The learned advocate for the appellant states that the Writ Petition filed by the appellant against the order dated 4th May, 2009 has already been dismissed by the High Court and the party has approached the Supreme Court by way of SLP and the same is fixed for hearing on 11th August, 2009. The learned advocate for the appellant is unable to tell us the date of disposal of the Writ Petition, however, he states that it was disposed of about ten days back. In terms of order dated 4th May, 2009, the matter was directed to be fixed for compliance on 6th July, 2009. It was adjourned at the request of the party to this day. Though there is no valid ground disclosed for grant of further time in the matter, in order to avoid prejudice to the party, the matter is adjourned to 7th September, 2009 either for the purpose of filing compliance report or for hearing of the matter as to why the appeal should not be dismissed for non-compliance of the direction under order dated 04th May, 2009.
(JUSTICE R.M.S. KHANDEPARKAR) PRESIDENT (M. VEERAIYAN) MEMBER (TECHNICAL) Golay