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15.01
The
following periodical statements showing receipts, disposal
and pendency of appeals, cross-objections, reference applications
and stay applications are required to be furnished by the
respective Bench Registries to the Central Registry located
in New Delhi :-
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Information regarding the disposal of appeals and stay
applications during the month
-
Detailed statement showing receipts and disposal during
the month and pendency at the end of the month in respect
of appeals cross objections reference applications and
stay applications filed in the Tribunal on or after the
11th October 1982
-
Similar statement as at (b) above showing receipts disposal
and pendency at the end of the month in respect of transferred
matters
-
Year-wise breakup of appeals cross-objections and reference
applications pending at the close of the month.
The
statement at (a) above should be furnished on the first working
day of the month following the month to which it relates (Bench
Registries at Bombay Calcutta and Madras should furnish the
information by telegram).The statements at (c) and (d) above
shall be furnished by the 5th day of the following
month or on the next working day if the 5th day
happens to be a holiday.
15.02
The Central Registry shall prepare a consolidated statement
under the directions of the Deputy Registrar (Judicial) and
place the same before the President for his perusal.
15.03
Registrar/Deputy Registrar (Judicial) shall send a copy of
the consolidated statement as soon as it is approved, to (1)
The Desk Officer, Ministry of Finance, Department of Revenue,
North Block, Central Secretariat, New Delhi and (2) The Director
(Review), Central Board of Excise and Customs, North Block,
New Delhi, under a covering letter. Copies shall also he sent
to all Members including those at out-stations. |