- (1.) CM Appeal No. 620/2015 (for delay in CEAC 4/2015); CM Appeal No. 985/2015 (for delay in CEAC 5/2015): For the reasons stated therein, the delay in filing the present petitions is condoned. The applications are disposed of. CEAC No. 4/2015 & CMAPPL No. 618/2015 (for stay) CEAC No. 5/2015 & CMAPPL No. 983/2015 (for stay)
(2.) CEAC No. 4 of 2005 is directed against the impugned order dated 3rd June 2014 passed by the Customs, Excise & Service Tax Appellate Tribunal ('CESTAT') in Assessee's Appeal No. ST/824/2010 & Revenue's Appeal No. ST/934/2010.
(3.) CEAC No. 5 of 2005 is directed against the impugned order dated 3rd June 2014 passed by the CESTAT in Appeal No. ST/841/2010 & ST/946/2010.;