ARUN BHANSALI, J. - (1.) By way of the present application, the appellant has sought amendment in the memo of appeal while enclosing a copy of the order in original dated 25.05.2016.
(2.) According to the applicant, due to inadvertence he could not place the order in original dated 25.05.2016 on record. A leave has also been sought to place the same on record, while seeking requisite amendment in the memo of appeal. The application is allowed. The document dated 25.05.2016 so also the amended memo of appeal are taken on record.
(3.) The present appeal under Section 35-G of the Central Excise Act has been filed, calling in question the order dated 31.10.2017 passed by the Customs, Excise and Service Tax Appellate Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'CESTAT' or the 'Tribunal'), whereby the appeal filed by the appellant has been dismissed as not maintainable.;