SRI RAMA VILAS SERVICES LTD. Vs. CESTAT, CHENNAI

JUDGEMENT

(1.) This appeal has been filed under [Section] 35G of the Central Excise Act, 1944, whereby, challenge is laid to the final order dated 26-4-2011, passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai [2011 (271) E.L.T. 317 (Tribunal)].

(2.) This appeal was admitted on 28-11-2011.

(3.) The record shows that the Customs, Excise and Service Tax Appellate Tribunal (in short, the Tribunal) vide judgment dated 29-4-2011, partly allowed the appeal of the Revenue and dismissed the cross objections filed by the assessee.