Custom, Excise & Service Tax Tribunal
Spenta Multimedia Pvt Ltd vs Nhava Sheve - Ii on 16 September, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.
Custom Misc. Application No. 85773 of 2019
(on behalf of Appellant/Respondent)
in Custom Appeal No.87102 of 2019 (Arising out of Order-in-Appeal No. F.No.S/10-559/18-19/COMMR/NS- II/CAC/JNCH dated 25.04.2019 passed by the Commissioner of Customs (NS-II), Raigad) M/S. SPENTA MULTIMEDIA PVT. LTD. ........Appellant 2ND Floor, Peninsula Spenta, Mathuradas Mill Compound, N.M. Joshi Marg, Lower Parel (W), Mumbai 400 013 VERSUS THE COMMISSIONER OF CUSTOMS, (NS-II) ........Respondent Jawaharlal Nehru Custom House, Nhava Sheva, Taluka Uran, Dist. Raigad 400 707 APPERANCE:
Shri Brijesh Pathak, Advocate for the Appellant Shri Bhushan Kambole, AC(AR) for the Respondent CORAM:
HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE SHRI SANJIV SRIVASTAVA, MEMBER (TECHNICAL) MISC. ORDER NO. M/85813/2019 Date of Hearing: 16.09.2019 Date of Decision: 16.09.2019 Per : DR. D.M. MISRA Heard both sides. The learned Advocate for the Appellant submits that the adjudication proceeding has been stalled due to 2 pendency of this appeal. Learned AR for the Revenue has no objection. Consequently, the early hearing application is allowed and the appeal is fixed for hearing on 23.09.2019 (Dictated & pronounced in open Court) (D.M. Misra) Member (Judicial) (Sanjiv Srivastava) Member (Technical) HM