Custom, Excise & Service Tax Tribunal
(Arising Out Of Order-In-Original ... vs Commissioner Of Central Excise, ... on 6 March, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT No.II IN APPEAL No.E/286/11 (Arising out of order-in-original No.Belapur/29-30/Bel-III/R-V/Commr/SLM/2010-11 dated 10/11/2010 passed by the Commissioner of Central Excise, Belapur.) Applicant Represented by: Mr.Bharat Raichandani, Advocate Hyva (India) Pvt. Ltd., Versus Commissioner of Central Excise, Belapur Respondent Represented by:
Mr.Y.K.Agarwal, Addl. Comm. (AR) Date of hearing 06/03/2012 Date of decision 06/03/2012 CORAM Mr. Ashok Jindal, Honble Member (Judicial) Mr. P.R. Chandrasekharan, Honble Member (Technical) ORDER No: ..
Per: Ashok Jindal
1. Today, the matter is listed for compliance of the stay order passed by this Tribunal on 15/12/2011.
2. The Ld. Counsel for the applicant submits that the applicant had preferred an appeal before the Honble High Court of Bombay against the stay order dated 15/12/2011 in CE Appeal No.24 of 2012. The Honble High Court of Bombay has pleased to set aside the stay order passed by this Tribunal vide order dated 01/03/2012.
3. In view of this submission, we find that compliance be recorded and appeal may be posted for hearing on any convenient date.
4. Heard the Ld. Counsel and perused the order passed by the Honble High Court of Bombay. Accordingly, compliance is recorded. As the issue involved is of recurring nature, we fix the matter for final disposal on 17/04/2012. (Dictated in Court) (P.R. Chandrasekharan) Member (Technical) (Ashok Jindal) Member (Judicial) pj 2