Custom, Excise & Service Tax Tribunal
Cce, Ludhiana vs M/S Vardhman Industries Ltd on 9 September, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. IV Excise Appeal No. 1367 of 2007 with CO No. 131 of 2007 (SM) [Arising out of the Order-in-Appeal No. 17-18/CE/APPL/ LDH/2007 dated 31/01/2007 passed by The Commissioner (Appeals), Central Excise, Chandigarh. ] CCE, Ludhiana Appellant Versus M/s Vardhman Industries Ltd. Respondent
Excise Appeal No. 1368 of 2007 (SM) [Arising out of the Order-in-Appeal No. 17-18/CE/APPL/ LDH/2007 dated 31/01/2007 passed by The Commissioner (Appeals), Central Excise, Chandigarh. ] CCE, Ludhiana Appellant Versus M/s Mahajan Steel Rolling Mills (P) Ltd. Respondent Appearance Shri S. N. Srivastava, Authorized Representative (DR) for the appellant. Shri Darshan Lal, Accountant for the respondent. CORAM : Honble Shri Rakesh Kumar, Member (Technical) DATE OF HEARING : 09/09/2009.
Order No. ________________ Dated : ,,,,,,,,,,,_____________ Per. Rakesh Kumar :-
In these cases the Department had booked cases of duty evasion against the respondents on the basis of weighment records of the inputs and finished goods of the respondent at Dharamkanta. The respondent has pleaded that a linked appeal No. E/1257-1258/ 2006 against an order passed by the Commissioner in identical matter is pending before Division Bench and for this reason they request for transfer of these appeals to Division Bench for common hearing. The Learned DR also confirms this fact. In view of this, these two appeals are transferred to Division Bench for being linked with appeal No. E/1257-1258/06 for common hearing.
(Dictated and pronounced in open court.) (Rakesh Kumar) Member (Technical) PK