HERO HONDA MOTORS LTD. Vs. CESTAT, NEW DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions. CM stands disposed of.

(2.) Heard Mr. S. Ganesh, learned senior counsel and Mr. Mukesh Anand, learned Standing counsel for Central Excise.

(3.) Invoking the jurisdiction of this Court under Articles 226 and 227 of the Constitution of India, the order passed by the Customs Excise and Service Tax Appellate Tribunal (CESTAT) on 17th June, 2011 in Excise Appeal No. 3575/2010 is called in question. It is submitted by Mr. S. Ganesh that the appellant was not afforded an opportunity to argue the appeal inasmuch as the matter was heard on the question of stay on 18th March, 2011. Learned counsel has invited our attention to notice, cause list and the orders.