Custom, Excise & Service Tax Tribunal
Commissioner Of Service Tax, Kolkata vs M/S. Inox Leisure Ltd on 26 July, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Miscellaneous Application No.ST/75122/2016 and
Appeal No. ST/546/2011
(Arising out of Order-in-Appeal No.286/ST/Kol/2011 dated 09.09.2011 passed by the Commissioner of Central Excise, (Appeal-I), Kolkata)
FOR APPROVAL AND SIGNATURE
Honble Shri H.K.Thakur, 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Commissioner of Service Tax, Kolkata
Applicant (s)/Appellant (s)
Vs.
M/s. Inox Leisure Ltd.
Respondent (s)
Appearance:
Sri S.N.Mitra, AC(AR) for the Appellant (s) Sri Surajit Roy, CA for the Respondent (s) CORAM:
Honble Shri H.K.Thakur, Member (Technical) Date of Hearing:- 26.07.2016 Date of Pronouncement :- 26.07.2016 ORDER NO.MO/75445/16, FO/A/75680/16 Per Shri H.K.Thakur
1. This Miscellaneous Application has been filed by the Revenue with respect to Appeal No.ST/546/2011 on the grounds that the amounts involved in this Appeal is Rs.3,04,244/- which is less than the mandatory limit prescribed by CBEC under Circular No.390/Misc./163/2010-JC dated 17.12.2015, 01.01.2016 and 21.01.2016.
2. In view of the submissions made by the Revenue the Appeal filed by the Revenue is disposed of as withdrawn and MA also disposed of.
(Dictated and pronounced in the open court.) S/d.
(H.K.Thakur) MEMBER(TECHNICAL)
SS
1
Appeal No.ST/546/2011