Custom, Excise & Service Tax Tribunal
Commr. Of C.Ex., Kol.Iii vs M/S Electro Steel Casting Ltd on 15 November, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Ex. Appeal Nos.677-679/10
Arising out of O/O Nos.03-05/Commr./CE/Kol.III/2010-11 dt.30.06.2010 passed by Commr. of Central Excise, Kolkata.
Commr. of C.Ex., Kol.III
APPELLANT(S)
VERSUS
M/s Electro Steel Casting Ltd.
RESPONDENT (S)
APPEARANCE Shri A. K. Biswas, Supdt., for the Revenue Shri Subir Kr. Chakraborty, Authorized Representative for the Respondent CORAM:
SHRI P. K. CHOUDHARY, HONBLE JUDICIAL MEMBER DATE OF HEARING & PRONOUNCEMENT : 15. 11. 2016 ORDER NO.FO/A/76168-76170/2016 Per Shri P. K. Choudhary :
The Appellant-Revenue has prayed for withdrawal of their appeals in terms of litigation policy vide Boards instruction being F.No.390/Misc./163/2010-JC dated 17.12.2015.
2. The ld.Authorized Representative, Shri Subir Kr.Chakraborty, appeared on behalf of the Respondent-Assessee. He has no objection for withdrawal of appeals as proposed by Revenue.
3. Accordingly, the prayer of the Revenue is allowed and all the appeals are dismissed as withdrawn. ( Pronounced in the open Court) Sd/ (P. K. CHOUDHARY) MEMBER (JUDICIAL) mm 6 S.T.Appeal No.75285/16