Customs, Excise and Gold Tribunal - Mumbai
Jaiprakash Industries Ltd. vs Commissioner Of Customs, Acc, Mumbai on 4 September, 2001
Equivalent citations: 2002(147)ELT1148(TRI-MUMBAI)
JUDGMENT Jyoti Balasundaram, Member (J)
1. The applicant seeks early hearing of the above appeal on the ground that the goods in question, i.e., designs and drawings for maintenance of the crane and for ordering spares for the same are urgently required by them and they also submits that the issue is covered by the decision of the Tribunal in the matter of Hindalco Industries Ltd. v. CC, Calcutta 2001 (129) ELT 245. Learned DR fairly leaves the matter for decision by the bench.
2. In view of the submissions made before us and on the contents of the application we are satisfied that the grounds for listing the appeal early are made out. Accordingly we fix the appeal for hearing on 11th October, 2001.