Custom, Excise & Service Tax Tribunal
Cce, Delhi vs M/S Hindustan Petroleum Corpn. Ltd on 23 March, 2010
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
EXCISE APPEAL NO. 1160 OF 2005
CCE, Delhi . Appellant
(Rep by Sh. Sunil Kumar, DR)
VERSUS
M/s Hindustan Petroleum Corpn. Ltd. . Respondents
(Rep. by NONE)
DATE OF HEARING : 23.03.2010
ORDER
The Registrar is expected to know that Division Bench consists of two Members and, therefore, whenever any explanation is sought for, he is required to place two copies before the Division Bench; he, however, has failed to do so in this matter. Registrar is, therefore, directed to place a copy of the explanation on the second file of the Bench forthwith.
2. The explanation refers to certain alleged lapses on the part of the Court Master and then recording about service of notice to the parties. One fails to understand as to how the matter relating to recording about service of notice can be expected from a Court Master when that is the job essentially of a Clerk working in the registrys office who actually issues the notice and receives the intimation about the service thereof. The Court Masters job essentially relates to the proceedings in the Court. This being an elementary thing, one fails to understand as to how the job relating to recording about service of notice was entrusted to the Court Master. It is not known whether there is proper procedure followed by the registry regarding the allotment of duties. The Registrar is, therefore, directed to submit detailed information in this regard to the Honble President within three days.
3. Place the matter for further orders on 13.04.2010.
(JUSTICE R.M.S. KHANDEPARKAR) PRESIDENT (RAKESH KUMAR) MEMBER (TECHNICAL) Golay ??
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