Custom, Excise & Service Tax Tribunal
Jaipur I.. vs Baba Ram Dev Construction & Engineers on 29 April, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH, COURT NO. I
SERVICE TAX MISCELLANEOUS APPLICATION NO. 50832
OF 2019
(ON BEHALF OF THE RESPONDENT)
IN SERVICE TAX APPEAL NO. 53614 OF 2015 [Arising out of the Order-in-Appeal No. 231 (SLM) ST/JPR/2015 dated 29/06/2015 passed by The Commissioner, Central Excise Commissionerate, Jaipur.] The Commissioner, Central Excise, Appellant Jaipur.
VERSUS M/s Baba Ram Dev Construction Respondent & Engineers, 71, Patel Nagar, Behind Ram Mandir, Hawa Sadak, Sodala, Jaipur.
APPEARANCE Shri Ravi Kapoor, Authorized Representative (DR) - for the Department Ms. Kainaat, Advocate for the respondent.
CORAM : HON'BLE SHRI JUSTICE DILIP GUPTA, PRESIDENT HON'BLE SHRI P.V. SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER NO. 50395/2022 DATE OF HEARING : 29.04.2022 JUSTICE DILIP GUPTA Shri Ravi Kapoor, learned Authorized Representative appearing for the Department states that because of monetary limit, the Department does not desire to pursue the appeal. The appeal is, accordingly, dismissed.
(JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) PK