TDT COPPER LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred by the assessee -appellant under Sec. 130 of the Customs Act, 1962 (in short, "the Act") against the order dated 24 -11 -2014, Annexure P.13 passed by the Customs Excise and Service Tax Appellate Tribunal (in short, "the Tribunal") in Customs Stay Application No. 55163 of 2014 filed by the revenue in Customs Appeal No. 54498 of 2014, claiming following substantial questions of law: - -

(2.) We have heard learned counsel for the parties.

(3.) The appellant is aggrieved by the interim order dated 24 -11 -2014, Annexure A.13 passed by the Tribunal staying the operation of the impugned order in appeal passed by the Commissioner (Appeals) dated 24 -3 -2014, Annexure A.10 whereby direction has been issued to the Assessing Officer for reassessment of the bill of entries accepting the declared value.