Custom, Excise & Service Tax Tribunal
Cce, Lucknow vs M/S General Manager, Telecom District, ... on 27 February, 2012
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R. K. Puram, New Delhi. Date of hearing/decision 27.02.2012 Service Tax Appeal No. 554 of 2008 (Arising out of order in appeal No. 58-CE/LKO/2008 dated 15.05.2008 passed by the Commissioner (Appeals), Central Excise & Service Tax, Lucknow). CCE, Lucknow Appellant Rep. by Sh. B.L. Soni, DR for the appellant. Vs. M/s General Manager, Telecom District, BSNL Respondent
None for the respondent.
Coram: Honble Sh. D. N. Panda, Judicial Member Honble Sh. Rakesh Kumar, Technical Member ORDER No._____________ Per: Shri D. N. Panda:
None present for the respondent. Shri B.L. Soni, learned DR appearing for the revenue says that if their ground of appeal annexed to the appeal memorandum is considered by the first appellate authority they shall have no grievance. Considering that revenue is co-operating, we remit the matter back to the learned Commissioner (Appeals) for fresh decision. Revenue to provide copies of grounds of appeal to learned Commissioner (Appeals) for his record.
2. In the result, revenues appeal is remanded in the above terms. (Dictated and pronounced in the open Court).
(D.N. Panda) Judicial Member (Rakesh Kumar) Technical Member Pant