GENERAL MANAGER, DEPARTMENT OF TELECOMMUNICATION, GOA DISTRICT, PANAJI-GOA Vs. COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE GOA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent.

(2.) The following order is passed by consent. The impugned order dated 7.09.2006 passed in Application ST/S/1799/00 in appeal ST/9/00 is, hereby, set aside. The Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench at Mumbai is directed to decide the Appeal No.ST/9/00 in accordance with law. Rule disposed of.