Custom, Excise & Service Tax Tribunal
Crm Logistics Pvt Ltd vs Commissioner, Customs-New Delhi ... on 3 December, 2021
Author: Dilip Gupta
Bench: Dilip Gupta
1
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
CUSTOMS APPEAL NO. 50857 OF 2021
(Arising out of Order-in-Original No. 34/MK/POLICY/2021 dated 13.05.2021
passed by the Commissioner of Customs (Airport & General), New Delhi)
M/s CRM Logistics Private Limited ....Appellant
A-36, Ground Floor, Dayalbagh,
Faridabad, Haryana - 121009.
Versus
Commissioner of Customs, New Delhi ....Respondent
(Airport and General) New Custom House, Near IGI Airport, New Delhi-110037 APPEARANCE:
Shri Ved Parkash Batra, Consultant - for the Appellant Shri Rakesh Kumar, Authorised Representative for the Department CORAM:
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. P. V. SUBBA RAO, MEMBER (TECHNICAL) DATE OF HEARING: 25.11.2021 DATE OF DECISION: 03.12.2021 P. VENKATA SUBA RAO The appeal is allowed. For order see order of date in Customs Appeal No. 50389 of 2021.
(Order pronounced in court on 03/12/2021).
(JUSTICE DILIP GUPTA) PRESIDENT (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL)