Custom, Excise & Service Tax Tribunal
Linde India Ltd vs Commissioner Of Gst&Amp;Cce(Chennai ... on 31 July, 2019
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CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Excise Miscellaneous [COD] Application No. 40214 of 2019
(on behalf of Appellant)
In
Excise Appeal No. 40747 of 2019
(Arising out of Order-in-Appeal No. 524/2018 (CTA-II) dated 30.10.2018 passed by
the Commissioner of Central Tax (Appeals-II), C.G.S.T. & Central Excise, Newry
Towers, 2nd Floor, Plot No. 2054, I Block, II Avenue, Anna Nagar, Chennai - 600 040)
M/s. Linde India Ltd., : Appellant
Oxygen House, P43 Taratala Road,
Kolkata - 700 088
VERSUS
The Commissioner of G.S.T. & Central Excise, : Respondent
Chennai Outer Commissionerate, Newry Towers, No. 2054/1, II Avenue, 12th Main Road, Anna Nagar, Chennai - 600 040 APPEARANCE:
Shri. Satyanarayan Gupta, Consultant for the Appellant Shri. S. Govindarajan, Authorized Representative for the Respondent CORAM:
HON'BLE MR. P. VENKATA SUBBA RAO, MEMBER (TECHNICAL) HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL) MISC. ORDER NO. 40371 / 2019 DATE OF HEARING: 31.07.2019 DATE OF DECISION: 31.07.2019 2 PER : P. VENKATA SUBBA RAO For the reasons mentioned in the application for condonation of delay, the delay is condoned. Registry is directed to list the matter for hearing in its due course.
(Dictated and pronounced in the open court) (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL) (P. DINESHA) MEMBER (JUDICICAL) Sdd