Sri. Shipping Services vs Customs Excise and Service Tax Appellate Tribunal and The Commissioner of Customs and Central Excise

M. Jaichandren, J.—Mr. S. Udayakumar, the learned Central Government Standing Counsel takes notice for the Respondents.

The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to dispose of the

appeal, in Appeal No. C/350 of 2010, dated 22.9.2010, on merits and in accordance with law, within a specified period.

The learned Central Government Standing Counsel appearing on behalf of the Respondents, has no objection for such an order being passed by

this Court.

In view of the submissions made by the learned Counsels appearing on either side, the first Respondent is directed to dispose of the appeal, in

Appeal No. C/350 of 2010, dated 22.9.2010, on merits and in accordance with law, as expeditiously as possible, not later than six weeks from

the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the appeal, in Appeal No. C/350 of 2010, dated

22.9.2010, to the first Respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any

opinion on the merits of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs.