Custom, Excise & Service Tax Tribunal
Vanasthali Textile Industries Ltd vs Cce, Jaipur-I on 14 May, 2008
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH COURT NO. 1
Service Tax Appeal No. 120 of 2008-SM
Vanasthali Textile Industries Ltd. Appellant
Shri R. Krishnan, Advocate
Vs.
CCE, Jaipur-I Respondent
Shri A.K. Rastogi, DR Date of Hearing: 14.5.2008 ORDER SHEET It is stated on behalf of the appellant that identical issue of the same parties is pending before the Division Bench of this Tribunal in Case No. E/684-685/08. The appeal may be tagged with the aforesaid case so that it may be decided by common order. (JUSTICE S.N. JHA) PRESIDENT RM