Custom, Excise & Service Tax Tribunal
Salasar Ispat Pvt. Ltd vs Commissioner Of Central Excise & ... on 21 August, 2014
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST REGIONAL BENCH AT MUMBAI
Appeal No. E/483,484,485/2010-Mum.
Arising out of:
Order-in-Original No.20/CEX/2009 dt. 23.12.2009
Passed by:
Commissioner of Central Excise & Customs, Nashik
Date of hearing
21/08/2014
Date pronounced
21/08/2014
Salasar Ispat Pvt. Ltd.
Applicant Appellant Represented by:
Shri D.B. Shroff, Advocate with
Shri Ashok Kumar SinghAdvocate
Pravesh Gautam
Pravin Gautam
Versus
Commissioner of Central Excise & Customs, Nashik
Respondent Represented by:
Shri S.G. Dewalwar,
Addl. Commr. (A.R.)
CORAM
Honble Mr. Ashok Jindal, Member (Judicial)
Honble Mr. P.S. Pruthi, Member (Technical)
ORDER NO.
Per : Ashok Jindal
Today matter was called, the Ld. A.R. submits that as the matter was heard on 23.7.2014 extensively and certain queries were raised by the bench to clarify and matter was adjourned on 19.8.2014 for further consideration. On 19.8.2014 the Ld. A.R. was on leave therefore matter was adjourned for today. Today the Ld. A.R. submits that he wrote a letter to seek reply to that queries raised by the bench during the course of hearing on 4.8.2014 from the concerned Commissionerate. Through letter dt. 19.8.2014 a request is made for adjournment of the case as the required details have not been prepared till date. Therefore the Ld. AR sought time for another three weeks to furnish required details to answer the queries raised by this Tribunal during the course of hearing on 23.7.2014.
2. The request for Ld. AR is accepted and the matter is adjourned to 19.9.2014. It is pertinent to mention here that on the said day, if the Ld. A.R. failed to answer the query raised by this Tribunal, the Tribunal shall be at liberty to decide the case on the basis of available records. To come up on 19.9.2014.
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(Dictated in Court) (P.S.Pruthi) Member (Technical) (Ashok Jindal) Member (Judicial) Sm.
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