Custom, Excise & Service Tax Tribunal
M/S. Shiva Export Corporation vs C.C.E. Delhi-I on 28 September, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 28.09.2016 Appeal No. E/2579, 2580, 2686, 2734/2010-EX(DB) [Arising out of the Order-in-Original No. 11/D-I/2010 dated 17.05.2010 passed by the Commissioner of Central Excise, Delhi] M/s. Sharp Menthol India Ltd., Shri Sanjay Singhal, Managing Director, M/s. Neeru Enterprises, M/s. Shiva Export Corporation Appellant Vs. C.C.E. Delhi-I ... Respondent
Appearance:
Present Shri S.K. Mathur , Advocate for the appellant Present Shri Aditya Singh, Company Secretary for the appellant Present Shri R.K. Manjhi, A.R. for the respondent Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. B. Ravichandran , Technical Member FINAL ORDER NO.53892-53895/2016 Per Justice (Dr.) Satish Chandra:
The Ld. Advocate informed that all the appeals are connected with the main appeal number E/2952-2954/2010 (Amarnath Industries Vs. CCE. Delhi), which is pending before the Honble High Court of Jammu and Kashmir where the stay order has been challenged.
2. In the case of Amarnath Industries, this Tribunal has passed the following order on 12.08.2016:
In view of the above, all the three appeals filed by the assessee are hereby disposed of with the liberty to the appellant to come again after having final verdict of the Honble High Court of Jammu & Kashmir.
3. Similar order is applicable to the present appeals. With the aforesaid liberty, all the appeals are disposed of.
(Justice Dr. Satish Chandra) President (B. Ravichandran) Technical Member Bhanu 2 E/2579, 2580, 2686, 2734/2010-EX(DB)