Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S.Attitude Alloys (P) Ltd on 20 January, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No. E/75257/14
&
Cross Objection No.CO/76848/14
(Arising out of Order-in-Appeal No.65/CE/BBSR-II/2013 dated 02.12.2013 passed by the Commissioner (Appeals), Central Excise, Customs & Service Tax, Bhubaneswar.)
Commissioner of Central Excise, Customs & Service Tax, BBSR-II
Applicant (s)/Appellant (s)
Vs.
M/s.Attitude Alloys (P) Ltd.
Respondent (s)
Appearance:
Shri S.Mukhopadhyay, Supdt.(AR) for the Appellant NONE for the Respondent CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Date of Hearing/Decision :- 19.01.2017 ORDER NO.FO/A/75063/2017 & CO/75006/2017 Per Shri P.K.Choudhary.
This appeal was filed by the Revenue against Order-in-Appeal No. 65/CE/BBSR-II/2013 dated 02.12.2013.
2. Shri S.S.Chattopadhyay, Supdt.(AR) appearing on behalf of the Revenue reiterated the grounds of appeal. Heard the ld.AR and perused the appeal records. I find that the appeal is covered vide Boards instruction being F.No.390/Misc./163/2010-JC dated 17.12.2015 in terms of litigation policy.
3. Accordingly, the appeal is dismissed. Cross Objection also gets disposed of. (Pronounced and dictated in the open court.) SD/ (P.K.CHOUDHARY) MEMBER(JUDICIAL) Sm 2 Appeal No.E/75257/14