Custom, Excise & Service Tax Tribunal
M/S. Avo Carbon India Pvt. Ltd vs Commissioner Of Central Excise, ... on 4 March, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/42016/2014
[Arising out of Order-in-Appeal No.44/2014 (M-II),dated05.05.2014 passed by the Commissioner of Central Excise (Appeals), Chennai]
M/s. AVO CARBON INDIA PVT. LTD.
APPELLANT
Versus
COMMISSIONER OF CENTRAL EXCISE, CHENNAI
RESPONDENT
Appearance:
For the Appellant Shri M. Karthikeyan, Adv.
For the Respondent Shri B. Balamurugan, AC (AR) CORAM:
Honble Shri D.N. Panda, Judicial Member Date of hearing/decision 04-03-2016 FINAL ORDER NO. 40416 / 2016 The amount involved in this case being Rs.52,785/-, the appeal is dismissed on pecuniary jurisdiction without prejudice to the right of the appellant to agitate similar matter, if the appellant is aggrieved in future.
(Dictated and pronounced in open court) (D.N. PANDA) JUDICIAL MEMBER ksr 04-03-2016 DRAFT Remarks I II III Date of dictation 04.03.2016 Draft Order - Date of typing 04.03.2016 Fair Order Typing 04.03.2016 Date of number and date of dispatch 07/03/2016 2