- (1.) Delay condoned. These appeals are directed against the judgment(s) and order(s) passed by the Customs Excise & Service Tax Appellate Tribunal, South Zonal Bench at Chennai in Order No. 802/2007 in Appeal No. E -308/2006/MAS, dated 20.06.2007 and Order Nos. 1330 -1333/08 in Appeal No. E/374/2008, dated 20.11.2008.
(2.) We have heard Shri Ranjit Kumar, learned Solicitor General appearing for the Appellant and carefully perused the material available on record. In our considered opinion, we do not see any good ground to interfere with the judgment(s) and order(s) passed by the Tribunal. Accordingly, the appeals stand dismissed.;