Custom, Excise & Service Tax Tribunal
Passed By: Commissioner Of Central ... vs M/S Star Tubes & Metals Pvt. Ltd., Shri ... on 9 August, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT AHMEDABAD COURT: II Miscellaneous Order Appeal No.E/1512, 1513/2009 Arising out of: OIO No.07/VDR-II/Star Tubes/Wag/Commr/2009, dt.25.6.09. Passed by: Commissioner of Central Excise & Customs, Vadodara Appellant: M/s Star Tubes & Metals Pvt. Ltd., Shri Kamlesh B. Jain Respondent:
CCE Vadodara II Represented by:
Shri Anand Nainawati, Adv: for the Assessee; Shri R.S. Srova, JDR for Revenue. CORAM:
MRS. ARCHANA WADHWA, MEMBER (JUDICIAL) MR. B.S.V. MURTHY, MEMBER (TECHNICAL) Date of Hearing/Decision:09.08.10 ORDER No. /WZB/AHD/2010 Per: Mrs. Archana Wadhwa:
Vide Stay Order No.S/369-370/WZB/AHD/2010 , dt.3.5.2010, the appellants were directed to deposit Rs.40 lakhs within a period of 2 months from that date as a condition of hearing of their appeals. Learned advocate submits that they have already deposited Rs.10 lakhs and require further a period of 3 weeks to deposit balance amount. No objection by learned JDR.
2. We, accordingly, extend the period to deposit by another 3 weeks and report compliance on 06.09.2010.
(Dictated & Pronounced in Court)
(B.S.V. Murthy) (Archana Wadhwa)
Member (Technical) Member (Judicial)
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