Custom, Excise & Service Tax Tribunal
Cc, New Delhi vs Vj Traders on 26 December, 2012
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL,
West Block No. 2, R.K. Puram, NEW DELHI
COURT No. III
Stay Application No.4928 of 2012
Customs Appeal No.3913 of 2011
Date of Hearing/decision : 26.12.2012.
[Arising out of Order-In-Appeal No.CC(A)Cus/ICD/426/2012, dated 12.10.12 issued by CC, New Delhi]
For approval and signature:
Honble Ms. Archana Wadhwa, Judicial Member
Honble Mr. Rakesh Kumar, Technical Member
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3
Whether Their Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
CC, New Delhi Appellant
Versus
VJ Traders Respondents
Coram: Honble Ms. Archana Wadhwa, Judicial Member Honble Mr. Rakesh Kumar, Technical Member Present for the Appellant Shri R.K.Varma, DR Present for Respondent Shri Priyadashi Manish, Adv. Order No.A-55106/2013/Cu(Br.) Per Ms. Archana Wadhwa:
Ld. DR fairly agrees that the order of Commissioner (Appeals) is not executable and hence the stay petition sought by the Revenue is not enforceable. We accordingly reject the same.
(Dictated and pronounced in the Open Court) (Archana Wadhwa) Judicial Member (Rakesh Kumar) Technical Member RK-I ??
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