EBIZ.COM PVT. LTD. Vs. CESTAT, DELHI

JUDGEMENT

(1.) The grievance of the petitioners is that the appeal filed by them before the Customs, Excise and Service Tax Appellate Tribunal ('CESTAT') was not being registered and listed for hearing. The Court, while issuing notice in the present writ petition on 15th September, 2017, had sought response from the CESTAT on the following two questions :

(2.) Respondent No. 1 - CESTAT, has filed an affidavit through its Registrar. It is stated by the respondent that the matter was listed on the judicial side, when the two members' Bench had referred the matter to the President on the question of jurisdiction.

(3.) The explanation is also being given in view of the order passed by the Allahabad High Court dated 20th August, 2015, a copy of which has been enclosed as 'Annexure-B'.