M.Katju, J. - (1.) This appeal has been filed under Section 35 G of the Central Excise Act against the impugned order of the Customs, Excise and Service Tax Appellate Tribunal dated 27.1.2004.
(2.) A perusal of the impugned order dated 27.1.2004 shows, that the Tribunal has partly heard the appeal and it has extended the stay order dated 13.6.2003.
(3.) Learned counsel for the appellant has submitted that in view of the second proviso to Section 35 C (2A) of the Central Excise Act, 1944 the stay order dated 13.6.2003 stood vacated.;