Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S. Sundaram Fasteners Ltd on 9 July, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/00372/2010
[Arising out of Order-in-Appeal No.26/2010 (M-II), dated 12.03.2010 passed by the Commissioner of Central Excise (Appeals), Chennai]
COMMISSIONER OF CENTRAL EXCISE, CHENNAI-II
APPELLANT
Versus
M/s. SUNDARAM FASTENERS LTD.
RESPONDENT
Appearance:
For the Appellant Shri L. Paneerselvan, AC (AR) For the Respondent Shri M. Kannan, Adv.
CORAM:
Honble Shri D.N. Panda, Judicial Member Date of hearing/decision 09-07-2015 FINAL ORDER NO. 40763 / 2015 Tribunal by Final Order No.891/2010, dated 12.08.2010 has upheld the demand of duty and interest confirmed by the Commissioner (Appeals), in appeal No.E/367/2010 of the assessee.
2. In view of the above, there is no further scope to intervene to the order of the Commissioner (Appeals) in Revenues appeal came up today before Tribunal. Therefore, Revenue appeal is dismissed.
(Dictated and pronounced in open court) (D.N. PANDA) JUDICIAL MEMBER ksr 12-07-2015 DRAFT Remarks I II III Date of dictation 09.07.2015 Draft Order - Date of typing 10.07.2015 Fair Order Typing 12.07.2015 Date of number and date of dispatch 2