Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs R.A. Castings Pvt. Ltd on 8 July, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I E/Cross/92/2008 APPEAL No.E/329/2008-EX[DB] (Arising out of Order-in-Appeal No. 205-CE/MRT-I/2007 dated 16/11/2007 passed by Commissioner of Central Excise & Customs (Appeals), Merrut-I) For approval and signature: Honble Mr. Anil Choudhary, Member (Judicial) and 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 Central Excise, Meerut-I Appellant Vs. R.A. Castings Pvt. Ltd., Respondent Appearance:
Shri D.K. Deb, Assistant Commissioner (AR) for Appellant None, for Respondent CORAM:
Honble Mr. Anil Choudhary, Member (Judicial) Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing : 08/07/2016 Date of Decision : 08/07/2016 Final ORDER NO-70474/2016 Per: Anil Choudhary Heard the learned A.R. for Revenue. Appeal is disposed off as withdrawn under the litigation policy, as prayed, without entering into merits of the case. Cross Objection also stands disposed off. (Dictated in Court) SD/- SD/-
(Anil G. Shakkarwar) Member (Technical) (Anil Choudhary) Member (Judicial) akp 1 2 APPEAL No.E/329/2008-EX[DB]