Custom, Excise & Service Tax Tribunal
Cst Bangalore vs Chamundi Textiles (Silk Mills) Ltd on 12 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Application(s) Involved: ST/MISC/20281/2016 in ST/461/2010-DB Appeal(s) Involved: ST/461/2010-DB [Arising out of Order-in-Appeal No. 126-2009-ST dated 26/11/2009 passed by Commissioner of Central Excise(Appeals-II) Bangalore] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER 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? seen 3 Whether Their Lordships wish to see the fair copy of the Order? yes 4 Whether Order is to be circulated to the Departmental authorities? seen CST BANGALORE NO. 16/1, S.P. COMPLEX, LALBAGH ROAD, Appellant(s) Versus CHAMUNDI TEXTILES (SILK MILLS) LTD NULL Respondent(s)
Appearance:
Mr. Mohammad Yusuf, A.R. For the Appellant Mr. Cherian Punnoose, A.R. For the Respondent Date of Hearing: 12/07/2016 Date of Decision: 12/07/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 20537 / 2016 Per : S.S GARG Revenue has filed miscellaneous application seeking withdrawal of the appeal on the ground that the amount of duty involved is less than the monetary limit fixed by the Board vide CBEC Instruction F.No. 390/Misc./163/2010-JC dated 17.12.2015.
2. On a careful consideration of the submissions made by both sides and on perusal of the records, we allow the miscellaneous application for withdrawal of the appeal. Accordingly appeal is dismissed as withdrawn. (Order pronounced in open court) ASHOK K. ARYA TECHNICAL MEMBER S.S GARG JUDICIAL MEMBER pnr 2