Custom, Excise & Service Tax Tribunal
Commissioner Of Customs, Central ... vs Rup S Packaging Industry on 16 September, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. 2 APPEAL No. E/1012/2008-EX[SM] (Arising out of Order-in-Appeal No. 11/CE/APPL/NOIDA/08 dated 18/01/2008 passed by Commissioner of Central Excise & Customs (Appeals), Meerut-II, (Noida)) For approval and signature: Honble Mr. Anil G. Shakkarwar, Member (Technical) ======================================================
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 ====================================================== Commissioner of Customs, Central Excise & Service Tax, Noida Appellant Vs. RUPs Packaging Industry Respondent Appearance:
Shri Rajeev Ranjan, Joint Commissioner, (AR), for Appellant None, for Respondent CORAM:
Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing & Date of Decision : 16/09/2016 FINAL ORDER NO. 70881/2016 Per: Anil G. Shakkarwar The appeal is dismissed under litigation policy of C.B.E.C. without going into merits of the case (Pronounced in Court) Sd/-
(Anil G. Shakkarwar) Member (Technical) Ansari 1 2 Ex. Appeal No. 1012/08