At, Customs Excise Service Tax Appellate Tribunal Principal Bench New Delhi
By, THE HONOURABLE MR. JUSTICE R.M.S. KHANDEPARKAR
By, PRESIDENT & THE HONOURABLE MR. M. VEERAIYAN
By, MEMBER (TECHNICAL)
Sh.Ravi Raghvan, Adv. Sh. R.K. Verma, DR
Judgment Text
There does not seem to be proper compliance of the order in relation to the stay matter. However, at the request of the learned advocate for the appellants, time to file the compliance report is extended as last oppo
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rtunity till 01.02.2010.