ALOK KUMAR KAJARIA Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dated 29th of January, 2014, the CESTAT as directed to dispose of the appeal filed by the department as well as the assessee within four weeks from that date. When the matter is taken up today it is informed that though the matter was listed on several days but the Tribunal has not taken up those appeals. The fact remains that the appeals are still pending and has not been disposed of by the CESTAT. The Judicial Member of the CESTAT is directed to file affidavit disclosing the reasons why the aforesaid appeals have not been disposed of within the time frame indicated in the order dated 29th January, 2014. Such affidavit shall be filed within a week from the date of communication of this order. Let this matter appear after two weeks.