Custom, Excise & Service Tax Tribunal
Pushpam Steels vs Cc Sea Ch - Ii on 13 June, 2019
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
SOUTH ZONAL BENCH, CHENNAI
C/EH/40094/2019 in C/42296/2018
M/s. PUSHPAM STEELS APPELLANT
Versus
COMMISSIONER OF CUSTOMS (SEA), CHENNAI - II RESPONDENT
Date of hearing /decision 13.06.2019 Appearance:
For the Appellant None For the Respondent Shri K. Veerabhadra Reddy, AC (AR) CORAM:
Hon'be Smt. Sulekha Beevi C.S, Member (Judicial) Hon'ble Shri P. Venkata Subba Rao, Member (Technical) MISC. ORDER NO. 40324/2019 Per Bench:
The above early hearing application filed by the department seeking out-of-turn hearing of the appeal.
2. The learned Authorised Representative for the Revenue Shri K. Veerabhadra Reddy, ADC (AR) submitted that the amount involved is Rs.88 lakhs and also the assessee has paid-up the entire amount.
3. Taking this fact into consideration and noting that the amount involved is less than Rs.1 crore, we find no ground to grant early hearing of the appeal. EH application is dismissed.
(Dictated and pronounced in open court) (P. VENKATA SUBBA RAO ) (SULEKHA BEEVI C.S.) MEMBER (TECHNICAL) MEMBER (JUDICIAL ksr 13-06-2019 2 3 DRAFT Remarks I II III Date of 13.06.2019 dictation Draft Order .06.2019
- Date of typing Fair Order 13.06.2019 Typing Date of .06.2019 numbering and date of dispatch