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Custom, Excise & Service Tax Tribunal

Commissioner Of Central Excise, ... vs Tractors And Farm Equipments Ltd. (Tafe ... on 12 September, 2016

        

 

CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH
BANGALORE
Application(s) Involved:

ST/MISC/20621/2016    in    ST/108/2008-SM

Appeal(s) Involved:

ST/108/2008-SM 

[Arising out of Review Adjudication No. 102/2007 dated 27/12/2007 passed by the Commissioner of Central Excise, Customs and Service Tax , Bangalore-I
(Appeals)]

For approval and signature:

HON'BLE SHRI S.S GARG, JUDICIAL MEMBER

1	Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?	No
2	Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?	Yes
3	Whether Their Lordships wish to see the fair copy of the Order?	Seen
4	Whether Order is to be circulated to the Departmental authorities?	Yes

Commissioner of Central Excise, Service Tax And Customs Bangalore-IV
Office of the Commissioner of Central Excise & Service Tax
Bangalore-IV Commissionerate, 59, HMT Bhavan, Bellary Road
Bangalore  560 032
Karnataka	Appellant(s)
	Versus	

Tractors And Farm Equipments Ltd. (TAFE (Tractors), 
KIADB Industrial Area, Doddaballapur
Bangalore  561 203	Respondent(s)

Appearance:

Shri Parashiva Murthy, AR For the Appellant Shri Ajayan T.V., Advocate For the Respondent Date of Hearing: 12/09/2016 Date of Decision: 12/09/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER Final Order No. 20758 / 2016 Per: S.S GARG The Revenue has moved miscellaneous application seeking withdrawal of the appeal on the ground that the amount involved in the present appeal is below Rs. 10,00,000/- (Rupees Ten lakhs only) and as per the CBEC Instruction F. No. 390/Misc./163/2010-JC dated 17.12.2015, the Revenue wants to withdraw the appeal. In view of the Litigation Policy the appeal is dismissed as withdrawn without going into the merits of the case. (Order pronounced in open court) (S.S GARG) JUDICIAL MEMBER iss