(1.) M.V. Ravindran, Member (J)
(2.) THIS appeal is directed against Order -in -Appeal YDB/508/M -11/2011, dated 3 -5 -2011. Heard both sides and perused the records.
(3.) LEARNED Counsel would bring to my notice the factual matrix of the appeal was being heard by the first appellate authority. The appellant here -in while appearing for personal hearing before the first appellate authority on 22 -2 -2011, had produced the Chartered Accountant's certificate which indicated that the amount for which refund claim was filed, the amount was not debited to Profit and Loss Account as expenses. It is his submission that the first appellate authority has not disputed the certificate in the impugned order. He would submit that the amount has not been expensed of and is still outstanding as receivable from the department.