G.S. DHOTE Vs. CESTAT

JUDGEMENT

(1.) Admit: Appeal is taken up for final disposal with the consent of learned Counsel for rival parties. The short-question involved in the present Appeal is, whether the Appeal should have been heard on merits by the learned Member, Customs, Excise and Service Tax Appellate Tribunal (CESTAT) particularly when the Counsel for the appellant and Counsel for the respondents are ad idem on the issue of supply of attested copy of Order-in-Original. At any rate, learned Counsel for the appellant submits that he would supply copy of the Order-in-Original additionally if so required. That being so I make the following order:--