Custom, Excise & Service Tax Tribunal
Bharat Steel Rolling Mills vs Cce, Meerut-I on 15 June, 2011
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. 2518 of 2008 and Excise Appeal No.518 of 2009 (SM) Bharat Steel Rolling Mills Appellant Tehri Griders Ltd. Versus CCE, Meerut-I Respondent
Appearance None for the appellant.
Shri Krishna Pratap Singh, DR for the respondent. CORAM : Honble Shri M.V.Ravindran, Member (Judicial) DATE OF HEARING / DEICISION : 15/06/2011.
Order No. ________________ Dated : _____________ Per M.V.Ravindran:-
When this matter came up for hearing, Ld. DR submits that the identical matter has been decided by Single Member Bench of this Tribunal in the month of May. He seeks some time for producing the copy of the same. The matter may be listed for disposal on 11/08/2011. Issue notice to the appellant. (Dictated and pronounced in open court.) (M.V.Ravindran) Member (Judicial) RK-I