Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Kanpur vs K.T.L.(P) Ltd on 7 July, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
REGIONAL BENCH : ALLAHABAD
ST Appeal No. 1595/2011
Arising out of O/A No.174-ST/APPL/KNP/2011 dated 26.07.2011 passed by Commr. (Appeals) of Central Excise, Customs & S.Tax, Kanpur
For approval and signature:
HONBLE MR. ANIL CHOUDHARY, MEMBER (JUDICIAL)
HONBLE MR. ANIL G. SHAKKARWAR, MEMBER (TECHNICAL)
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 His Lordship wishes 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, Kanpur.
APPELLANT(S)
VERSUS
K.T.L.(P) Ltd. RESPONDENT(S)
APPEARANCE Shri Pawan Kumar Singh (Supdt.) A.R. for the Department None for the Respondent (s) CORAM:
HONBLE MR. ANIL CHOUDHARY, MEMBER (JUDICIAL) HONBLE MR. ANIL G. SHAKKARWAR, MEMBER (TECHNICAL) DATE OF HEARING & PRONOUNCEMENT : 07. 07. 2016 FINAL ORDER NO._70456/2016______________________ Per Mr. Anil Choudhary :
Appeal is disposed off as withdrawn under litigation policy, without entering into merits. (Pronounced in the open Court) Sd/- Sd/-
(ANIL G. SHAKKARWAR) (A.CHOUDHARY) MEMBER (TECHNICAL) MEMBER (JUDICIAL) (Ansari) 2 Ex. Appeal No.1595/11