Custom, Excise & Service Tax Tribunal
Himanshubhai Nandlal Jagani vs Bhavnagar on 29 August, 2022
Customs, Excise & Service Tax Appellate Tribunal,
West Zonal Bench : Ahmedabad
REGIONAL BENCH - COURT NO. 3
Excise Appeal No. 10064 of 2019
(Arising out of OIA-BHV-EXCUS-000-APP-185-187-2018-19 Dated-24/07/2018 passed by
Commissioner ( Appeals ) Commissioner of Central Excise, Customs and Service Tax-
RAJKOT)
Himanshubhai Nandlal Jagani ........Appellant
38, Vihar Complex, Fourth Floor, Near Sahakari Hat,
Waghawadi Road, BHAVNAGAR, GUJARAT
VERSUS
C.C.E. & S.T.-Bhavnagar ........Respondent
Plot No.6776/B-1...Siddhi Sadan, Narayan Upadhyay Marg, Beside Gandhi Clinic, Near Parimial Chowk, Bhavnagar, Gujarat-364001 APPEARANCE:
Shri. Paresh V. Sheth, Advocate for the Appellant Shri R. P. Parekh, Superintendent (Authorised Representative) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU DATE OF HEARING : 19.07.2022 DATE OF DECISION: 29.08.2022 The appeal is disposed of. For order, see order of date in Excise Appeal No. 12563 of 2018.
(RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Prachi