- (1.) The Customs, Excise and Service Tax Appellate Tribunal (In short CESTAT) Allahabad by the impugned order dated 19.01.2017 has decided 8 separate appeals of 8 different assessees.
(2.) In view of above, all the assessees have a separate cause of action if any for filing appeal before this court.
(3.) A single appeal in respect of all the 8 appeals decided by the CESTAT is not permissible and rather creates confusion and complication.;