Custom, Excise & Service Tax Tribunal
Commr. Of Central Excise, Kolkata-Iii vs M/S. Sai Sulphonate Pvt. Ltd on 13 December, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Excise Appeal No. 76091/2014, C.O. -75056/2015
(Arising out of Order-in-Appeal No.05/Kol-III/2014 dated-20/03/2014 passed by the Commissioner of Central Excise, (Appeal-I), Kolkata)
Commr. of Central Excise, Kolkata-III
Applicant (s)/Appellant (s)
Vs.
M/s. Sai Sulphonate Pvt. Ltd.
Respondent (s)
Appearance:
Shri A.K. Biswas, Supdt. (A.R.) for the Appellant(s) NONE for the Respondent (s) CORAM:
HONBLE SHRI ASHOK K. ARYA, MEMBER(TECHNICAL) Date of Hearing : 13/12/2016 Date of Pronouncement :- 13/12/2016 ORDER NO. FO/A/76258/2016, CO/75742/2016 Per SHRI ASHOK K. ARYA In respect of this appeal, the Revenue has filed the application for its withdrawl.
2. Heard Shri A.K. Biswas, Supdt. (A.R.) for the Revenue. None appeared for the respondent.
3. Considering the Misc. application filed by the Revenue, when the amount involved in this appeal is less than Rs.10.00 Lakhs and as per the National Litigation Policy and the instructions issued by CBEC under F.No. 390/Misc./163/2010-JC dated 17/12/2015 and 21/01/2016, the Revenues appeal is not maintainable, the same therefore, is dismissed. C.O. also disposed off. (Dictated and pronounced in the open court.) Sd/-on 13/12/16 ASHOK K. ARYA MEMBER (TECHNICAL) k.b/-
Excise Appeal No. 76091/2014, C.O. -75056/2015 2