Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise & vs Chemplast Sanmar Ltd on 7 July, 2010
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.E/89/2010
[Arising out of Order-in-Appeal No.143/2009(P) dt. 19.11.2009 by the Commissioner of Central Excise (Appeals), Chennai]
For approval and signature:
Honble Ms.JYOTI BALASUNDARAM, Vice-President
1. Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? :
2. Whether it should be released under Rule 27 of the
CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? :
3. Whether the Member wishes to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
Commissioner of Central Excise &
Service Tax, LTU, Chennai
Appellant
Versus
Chemplast Sanmar Ltd.
Respondent
Appearance:
Shri C.Dhanasekaran, SDR Smt.Radhika Chandrashekar, Adv. For the Appellant For the Respondent CORAM:
Honble Ms.Jyoti Balasundaram, Vice-President Date of hearing : 7.7.2010 Date of decision : 7.7.2010 Final Order No.____________ On hearing both sides and noting that the amount of credit extended to the assessees, which is challenged by the department, is only Rs.4,710/-, I dismiss the appeal without going into the merits of the case.
(Dictated and pronounced in open court) (JYOTI BALASUNDARAM) VICE-PRESIDENT gs 3