Custom, Excise & Service Tax Tribunal
C.C.E. Meerut-I vs Mahalaxmi Krafts And Tissues Pvt. Ltd on 25 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
REGIONAL BENCH: ALLAHABAD
DIVISION BENCH
Appeal No. E/402/2008-EX(DB)
Dated of Hearing/decision: 25/7/2016
[Arising out of Order-in-Appeal No. 226-CE/MRT-I/2007 dated 26/11/2007 passed by Commissioner (Appeals), Central Excise, Meerut-I]
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2.
Whether it would 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 Department Authorities?
Yes
C.C.E. Meerut-I Appellant
Vs.
Mahalaxmi Krafts and Tissues Pvt. Ltd. Respondent
Appearance:
Present for the Appellant: Shri D.K. Deb (Assistant Commissioner) A.R. Present for the Respondent:Shri A.P. Mathur (Advocate) for Shri Aalok Arora (Advocate) Coram: Honble Shri Anil Choudhary, Member (Judicial) Honble Shri Anil G. Shakkarwar, Member (Technical) Final Order No.70598/2016 Per: Anil Choudhary Appeal is disposed of as withdrawn under litigation policy as prayed in Application, without entering into merits.
(Dictated and pronounced in the open Court) (ANIL G. SHAKKARWAR) (ANIL CHOUDHARY) MEMBER (TECHNICAL) MEMBER (JUDICIAL) (K. Gupta) E/402/2008-EX(DB) 1