Custom, Excise & Service Tax Tribunal
M/S.Pasupati Acrylon Ltd vs Cce, Meerut-Ii on 19 December, 2011
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066. BENCH-,,,,,DB Excise Stay Application No. E/S/128/2011 in Excise Appeal No. E/122/2011 M/s.Pasupati Acrylon Ltd. Appellant Vs. CCE, Meerut-II Respondent
Present for the Appellant : None Present for the Respondent : Shri N. Pathak, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of decision/Hearing: 19.12.2011 ORDER NO. _______________ DATED: ______ PER: D.N.PANDA This appeal is against excise duty demand of Rs.19,772/- followed by equal amount of penalty. While we appreciate that the Revenue has preferred not to litigate for paltry Sums of demand, following similar rationale, this appeal deserves to be dismissed, we order accordingly.
2. Since our decision is to dismiss the appeal without touching the merit, we dismiss the stay application also.
3. In the result, both stay application and appeal are dismissed on pecuniary jurisdiction. [Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER Anita