Custom, Excise & Service Tax Tribunal
M/S.M.P.Goyal Industries Limited vs Cce, Delhi-Iii on 7 November, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Customs Stay Appn. No.C/S/3895/2011 in
Customs Appeal No.C/649/2011-CU-DB
M/s.M.P.Goyal Industries Limited Appellant
Vs.
CCE, Delhi-III Respondent
Present for the Appellant : Shri. Ashish Agarwal, CA Present for the Respondent : Shri.Amresh Jain, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of Hearing: 07.11.2012 ORDER NO. _______________ DATED: __________ PER: D.N.PANDA This matter was heard repeatedly on different occasions. We are unable to find any cogent reason with customs to keep the consignment without being exported. As an interim modality let the appellant amend the shipping bill as agreed today to mention the correct description of goods therein and execute appropriate bond for exporting the goods.
2. In the result, only stay application is disposed keeping the appeal open for argument on merit. [Dictated & Pronounced in the open Court].
(MATHEW JOHN) (D.N.PANDA)
TECHNICAL MEMBER JUDICIAL MEMBER
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