Custom, Excise & Service Tax Tribunal
Bhalerao Chavan Ssk Ltd vs Commissioner Of Central Excise, ... on 9 October, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI Appeal No. E/86416/15 - Mum Date of hearing: 09-10-2015 Date of decision: 09-10-2015 Bhalerao Chavan SSK Ltd. Applicant Represented by: Shri V.B. Gaikwad, Advocate Versus Commissioner of Central Excise, Aurangabad Respondent Represented by:
Shri Ashutosh Nath, AC (AR) CORAM Honble Shri S.S. Garg, Member (Judicial) ORDER No: ..
This appeal was fixed for admission as the amount involved in the present appeal is less than `2 lakhs.
2. I have heard the ld. Counsel for the appellant. He has submitted that the issue involved in the present appeal is of recurring nature and earlier also this Tribunal has entertained the appeal of the present appellant and has placed the order of the Tribunal in his own case decided by the Tribunal earlier. Keeping in view of above, I admit the appeal. (Operative part pronounced in Court) (S.S. Garg) Member (Judicial) //SR 1 2 2 e86416-15-admission