Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Kanpur vs Keyman Laminators Pvt. Ltd on 11 July, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I APPEAL No.E/1191/2008-EX[SM] (Arising out of Order-in-Appeal No. 77-CE-APPL-KNP-2008 dated 27/02/2008 passed by Commissioner of Central Excise & Customs (Appeals), Kanpur) For approval and signature: 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, Kanpur Appellant Vs. Keyman Laminators Pvt. Ltd., Respondent Appearance:
Shri D.K. Deb, Assistant Commissioner (AR) for Appellant None, for Respondent CORAM:
Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing : 11/07/2016 Date of Decision : 11/07/2016 Final ORDER NO-70519/2016 Per: Anil G. Shakkarwar Heard the learned A.R. for Revenue. Appeal is disposed off as withdrawn under the litigation policy, as prayed in application, without entering into merits of the case. (Dictated in Court) SD/-
(Anil G. Shakkarwar) Member (Technical) akp 1 2 APPEAL No.E/1191/2008-EX[SM]