PANKAJ MITHAL,J. - (1.) Heard Sri P.K.S. Paliwal, learned counsel for the appellant and Sri Parv Agarwal, learned counsel for the respondents.
(2.) The appellant is aggrieved by the order dated 30.6.2015 passed by the Customs, Excise and Service Tax Appellate Tribunal (CESTAT).
(3.) It appears that against the order in original dated 30.3.2012, the appellant preferred an appeal which was decided by the order in appeal dated 4.10.2013.;