Custom, Excise & Service Tax Tribunal
M/S.Varun Freight Forwarders vs The Commissioner Of Customs (Gen) on 23 June, 2009
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No.I Customs Misc. Application (ORS) No.1254 of 09 Customs Stay Application No.1748 of 08\ In Customs Appeal No.1170 of 08 (Arising out of Order-in-Original No.55/2008 dated 26/09/2008 passed by Commissioner of Customs (General), Mumbai) For approval and signature: Honble Mr. Justice R.M.S. Khandeparkar, President Honble Mr. A.K.Srivastava, Member (Technical) ====================================================
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 : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
==================================================== M/s.Varun Freight Forwarders Appellants (Represented by :
Shri.K.K.Anand, Advocate) Vs. The Commissioner of Customs (Gen), Mumbai Respondents (Represented by:
Shri.P.K.Agarwal, SDR) CORAM:
Honble Mr Justice R.M.S. Khandeparkar, President Honble Mr.A.K.Srivastava, Member (Technical) Date of hearing : 23/06/2009 Date of decision : 23/06/2009 ORAL O R D E R No:..
Per:.Justice R.M.S. Khandeparkar, President
1. The Ld. Advocate for the appellant states that the impugned order of the suspension has already been revoked. Consequently, the proceeding in this appeal has been rendered infructuous at this stage. Accordingly, the appeal, the application for stay and the miscellaneous application are disposed of on the above ground.
(A.K.Srivastava) Member (Technical) (Justice R.M.S. Khandeparkar) President pj 1 2 2