Custom, Excise & Service Tax Tribunal
Shri Satish Kapoor vs C.C.E., Delhi Ii on 15 November, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 15.11.2016 Central Excise Appeal No.1998. 1963 to 1968 , 2003 to 2004 of 2007 Arising out of the Order-in-Original No.27/2007 dated 30.3.2007 passed by Commissioner of Central Excise, Delhi II. Sanket Food Products Pvt. Ltd. Shri S.K. Abrol Shr Rahul Dev Khanna Shri Ashok Khanna Shri Satish Kapoor .. Appellants Shri Sudhir Khanna Shri Ketan Shah, Director Flex Industries Ltd. A.P. Singh, Senior General Manager Vs. C.C.E., Delhi II Respondent
Appearance:
Present Shri Kamal Jeet Singh with Shri Rahul Tangri, Advocates for the appellants Present Shri Amresh Jain, A.R. for the Resopondent-Revenue Coram: Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya,, Technical Member Final Order No. 55060 55068/2016 Per Justice (Dr.) Satish Chandra:
Heard Shri Kamal Jeet Singh and Shri Rahul Tangri, ld. Advocates for the appellants and Shri Amresh Jain, ld. A.R. for the respondent.
2. After hearing both the parties and on perusal of the record, it appears that against the common impugned order, the assessee has filed other appeals. Few appellants are merely supplier of the packing material (Appeal No. 2003, 2004/2007).
3. Earlier, the matter has come up in appeal before the Tribunal who has passed order against which further appeal has been filed before Honble Bombay High Court (Aurangabad Bench), where the matter is still pending.
4. In view of above scenario, we grant liberty to the appellants to come again after having final verdict from the Honble Mumbai High Court (Aurangabad Bench), within the prescribed time, if advice so,
5. With the aforesaid liberty, all the appeals are disposed of.
(Justice Dr. Satish Chandra) President ( Ashok K.Arya) Technical Member scd/ Appeal No.E/2621/2009 1