Custom, Excise & Service Tax Tribunal
M/S. R.V. Steels And Power Pvt. Ltd vs Cc (Sea Exp.), Chennai on 30 January, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
C/S/41260/2014 & C/41017/2014
(Arising out of Order-in-Appeal C.Cus No. 221/2014 dated 11.02.2014, passed by the Commissioner of Customs (Appeals), Chennai).
For approval and signature
Honble Shri R. PERIASAMI, Technical Member
M/s. R.V. Steels and Power Pvt. Ltd. : Applicant
Vs.
CC (Sea Exp.), Chennai : Respondent
Appearance Shri M. Masillamani, Consultant, for the appellant Ms. Indira Sisupal, AC (AR), for the respondent CORAM Honble Shri R. PERIASAMI, Technical Member Date of Hearing/Decision : 30.01.2015 FINAL ORDER No. 40080 / 2015 Considering the monetory limit and the penalty involved in this appeal is only Rs. 5,000/-, the appeal is dismissed along with the stay application in terms of Section 129 C and 4 (c) of the Customs Act, 1962. (Order pronounced and dictated in the open Court) (R. PERIASAMI) TECHNICAL MEMBER BB 1