Custom, Excise & Service Tax Tribunal
M/S. Durga Trading Co vs Cce, Lucknow on 4 November, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No.2, R.K.Puram, New Delhi-110066. Principal Bench, New Delhi. E/M/64-66/10 in E/3256-57/05 & 3260/05 M/s. Durga Trading Co. M/s. Udai Traders M/s. R.P.Products Appellants Versus CCE, Lucknow Respondent
Appearance Shri Atul Gupta, Co. Secy. For Appellants Sh. B.K. Singh, DR for Respondent Coram: Honble Mr. JUSTICE R.M.S.KHANDEPARKAR, PRESIDENT Honble Mr. RAKESH KUMAR, MEMBER (TECHNICAL) Date of hearing : 1.2.2010 Order No.__________________________ Per Justice RMS Khandeparkar:
On oral motion made by the learned Advocate, applications are allowed to be withdrawn with liberty to file fresh applications within 15 days. Meanwhile the respondent not to take any coercive action. Misc. applications are disposed of.
(Justice R.M.S.Khandeparkar) President (Rakesh Kumar) Member (Technical) km