VISHNU PAPER PRODUCTS PVT. LTD. Vs. CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, NUNGAMBAKKAM AND ORS.

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed against the Final Order No. 40329/2015, dated 19.3.2015, passed by the first respondent.

(2.) The brief facts of the case are as follows:

(3.) At this stage of the hearing of the appeal, the learned counsel appearing on behalf of the appellant had submitted that it would suffice if the impugned order of the Tribunal is set aside, as it had been passed ex -parte, without an opportunity of hearing having been given to the assessee, the appellant herein and if the matter is remitted back to the Tribunal for deciding the issues raised before it, after giving an opportunity of hearing to the appellant, as well as the respondent department.