Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs Anand Color Lab on 17 October, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Application(s) Involved: ST/MISC/20481/2016 in ST/62/2009-DB Appeal(s) Involved: ST/62/2009-DB [Arising out of Order-in-Appeal No. 173/2008 dated 29/09/2008 passed by the Commissioner (Appeals) Cochin] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI V. PADMANABHAN, TECHNICAL 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, Customs and Service Tax Calicut Central Revenue Building, Mananchira, Calicut, Kozhikode - 673 001 Kerala Appellant(s) Versus Anand Color Lab Apex Avenue, Near Police Club, Thavakkara Road, Kannur Respondent(s)
Appearance:
Shri Mohammed Yusuf, AR For the Appellant None For the Respondent Date of Hearing: 17/10/2016 Date of Decision: 17/10/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI V. PADMANABHAN, TECHNICAL MEMBER Final Order No. 20989 / 2016 Per: S.S GARG The Revenue has filed this Miscellaneous Application No. ST/MISC/20481/2016 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 In view of the Litigation Policy the appeal is dismissed as withdrawn without going into the merits of the case.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) (V. PADMANABHAN) TECHNICAL MEMBER (S.S GARG) JUDICIAL MEMBER iss