CARESS INDUSTRIES PVT. LTD. Vs. CESTAT

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the assessee as against the Order dated 11 -2 -2015 in Misc. Order No. 40348/2015 in Stay Application No. E/Stay/41413/2014 in Appeal No. E/41190/2014 -DB on the file of the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai raising the following substantial questions of law:

(2.) AGGRIEVED by the said order of the Tribunal, the appellant is before this Court.

(3.) HEARD learned counsel appearing for the appellant and the learned Standing Counsel appearing for the respondent and perused the materials placed before this Court.