(1.) This Civil Miscellaneous Appeal is filed by the appellant as against the order of the Customs, Excise and Service Tax Appellate Tribunal raising the following substantial questions of law:
(2.) As against the Order-in-Original passed on 20-5-2014 extending the order of suspension of licence, the appellant pursued the matter before the Tribunal along with an application for stay of the order of suspension. Since the hearing of the application got delayed, the appellant approached this Court by filing a Writ Petition in W.P. No. 18911 of 2014 for early hearing of the appeal and the stay petition filed before the Tribunal. This Court, by order dated 17-7-2014, issued directions to the Tribunal. The relevant portion of the order of this Court reads as follows:
(3.) Pursuant to that, the Tribunal took up the matter and dismissed the stay application stating that the entire issue should be considered at the time of hearing of the appeal. Aggrieved by the order of the Tribunal, the appellant has filed the present Civil Miscellaneous Appeal.