- (1.) The petitioner has assailed an order dated June 10, 2004 passed by the Customs Excise and Service Tax Appellate Tribunal.
(2.) By the impugned order, the appellate tribunal has refused to entertain an appeal against an order dated June 21, 2002 passed by the Commissioner (Appeals).
(3.) The petitioner has sought to prefer an appeal against an order dated July 14, 1987 in 2002. Such appeal was rejected. Against the rejection, the appellate tribunal was moved resulting in the impugned order.;