MATHURA POLYMERS PRIVATE LIMITED Vs. CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONE BENCH

JUDGEMENT

(1.) This appeal filed by the assessee, is directed against the order passed by the Customs Excise and Service Tax Appellate Tribunal, South Zone Bench, Chennai (hereinafter referred to as Tribunal) in the final order No.40345 of 2016 dated 29.02.2016. The appeal has been admitted on the following substantial questions of law.

(2.) The assessee was issued a show cause notice date 03.09.1999 that they are liable to pay central excise duty to the tune of Rs.5,95,721/- on the allegation that they have clandestinely removed excisable goods and also liable to pay equal amount of penalty and interest. The assessee filed a reply to the show cause notice on 15.03.2001 and 05.03.2002. The adjudicating authority passed the order in original dated 31.03.2005, rejecting the claim made by the assessee and confirmed the proposal in the show cause notice. The assessee preferred an appeal before the Tribunal and the Tribunal, by an order dated 29.02.2016 dismissed the appeal. Challenging the same, the assessee has preferred the present appeal.

(3.) Heard Mr.Sankararaman, learned counsel for the appellant and Mrs.R.Hemalatha learned counsel for the respondent.