Custom, Excise & Service Tax Tribunal
C.C.E. Bhopal vs M/S. Agarwal Colour Quick System on 13 May, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
ST Misc. Application No. ST/Misc/50351/2016-DB
Service Tax Appeal No. ST/16/2010-[DB]
[Arising out of Order-In-Appeal No. 600/BPL/2009 dated: 06.10.2009 passed by Commr. (Appeals) Bhopal]
For approval and signature:
Hon'ble Mr. S.K. Mohanty, Member (Judicial)
Honble Mr. R. K. Singh, Member (Technical)
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3
Whether Their Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
C.C.E. Bhopal ...Appellant
Vs.
M/s. Agarwal Colour Quick System Respondent
Appearance:
Mr. Ranjan Khanna DR for the Appellant None appeared for the Respondent CORAM:
Hon'ble Mr. S.K. Mohanty, Member (Judicial) Honble Mr. R. K. Singh, Member (Technical) Date of Hearing/ Decision.13.05.2016 Final Order No. 51800 /2016 Per S K Mohanty:
This appeal is directed against the impugned order dated 06.10.2009 passed by the Commissioner (Appeals), Bhopal.
2. The Jurisdictional Commissioner of Central Excise has filed the Miscellaneous Application for withdrawal of appeal in terms of the instructions dated 17.12.2015 issued from file F.No. 390/Misc./163/2010-JC dated 01.01.2016 issued by the CBEC.
3. The Misc. Application filed by the Revenue is considered and accordingly, the appeal is dismissed as withdrawn. Misc. application is disposed of.
(Operative portion of the order pronounced in the open court) (R. K. Singh) (S. K. Mohanty) Member(Technical) Member (Judicial) Neha 2 | Page ST/16/2010-[DB]