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Judgment
Learned counsel appearing for the Department has handed over a copy of the written instructions from the Assistant Commissioner, GST & Central Excise Commissionerate, Bhubaneswar to the effect that "CESTAT, Kolkata is functioning and members are hearing the cases on a daily basis, which can also be ascertained from daily causelists published in the CESTAT'S website." The said copy of instructions is taken on record.
In that view of the matter, it is directed that the Petitioner's appeal being E/243 of 29th April, 2011 along with Stay Petition No.SP-332/2011 shall be listed before the CESTAT, Kolkata for directions on 15th December, 2021, on which date the Petitioner will appear through counsel. The CESTAT, Kolkata is requested to take up the appeal for final disposal as expeditiously as possible, preferably within a period of six months from the date of production of the downloaded/certified copy of this order.
The interim order passed by this Court will remain extended up to 15th December, 2021 and thereafter be subject to whatever orders may be passed by the CESTAT, Kolkata.
The writ petition is disposed of in the above terms.
Issue urgent certified copy of this order as per Rules.
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