Custom, Excise & Service Tax Tribunal
M/S. Madhav Nagrik Sahakari Bank Ltd vs Cce & St, Jaipur-I on 31 October, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066 COURT NO. II ST/COD/3983, 3985, 3987, 3989/2012, & ST/Stay/3982, 3984, 3986, 3988/2012 in Service Tax Appeal Nos. 3113 to 3116/2012-CU(DB) [All arising out of Order-in-Appeal No. 22-22(AKJ)ST/JPR-I/2012 dated 23.2.2012 passed by the Commissioner (Appeals), Central Excise, Jaipur-I, Jaipur] Date of Hearing/decision: 31st October, 2012 M/s. Madhav Nagrik Sahakari Bank Ltd., Appellant Vs. CCE & ST, Jaipur-I Respondent
Present for the Assessee : Shri Bipin Garg, Advocate Present for the Respondent : Shri N. Pathak, D.R. Coram: Honble Shri D.N. Panda, Judicial Member;
Honble Shri Mathew John, Technical Member FINAL ORDER NO. ________________ Per D.N. Panda:
For the difficulty expressed in Para 4 of application for condonation of delay indicating bonafide belief of filing of appeals by the Consultant and delay caused in the process, applications for condonation of delay are allowed.
2. The stay applications and appeals do not deserve consideration in view of the order passed by the Tribunal in the case of the same appellant in appeal No. 136-138/2008 disposed on 25.1.2012 and reported in 2012-TIOL-234-CESTAT-DEL. Accordingly, both, stay applications and appeals are dismissed in all four cases. All Misc. applications for condonation of delay are allowed. (Dictated & pronounced in the Open Court) (D.N. PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER RK 2 ST-3113 to 3116/2012-CU[DB]