Custom, Excise & Service Tax Tribunal
Idar Taluka Sahakari Kharid Vechan ... vs Surat-I on 6 December, 2022
CUSTOMS,EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH : AHMEDABAD
REGIONAL BENCH : COURT NO. 3
EXCISE Appeal No. 11414 of 2019-DB
[Arising out of Order-in-Original/Appeal No SUR-EXCUS-COM-07-18-19 dated 29.03.2019
passed by Commissioner of Central Excise, Customs and Service Tax-SURAT-I]
Idar Taluka Sahakari Kharid Vechan Sangh Limited ...Appellant
Opp Vijay Market Tower Road Idar Wrly Tal Idar
Sabarkantha, Gujarat-383430
VERSUS
C.C.E. & S.T.-Surat-i ...Respondent
New Building...Opp. Gandhi Baug, Chowk Bazar, Surat, Gujarat-395001 APPEARANCE:
Present For the Appellant : Ms. Ruhi Jhota, Advocate Present For the Respondent : Shri G.Kirupanandan, Superintendent (AR) CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU DATE OF HEARING/DECISION: 06.12.2022 The appeal is disposed of. For order, see order of date in Excise Appeal No. 11109 of 2019.
(RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Mehul