Custom, Excise & Service Tax Tribunal
Coms,C.Ex,Cus &Amp; S.Tax - Bbsr-I vs M/S. Subodha Das on 27 August, 2019
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH : KOLKATA
REGIONAL BENCH - COURT NO.2
Service Tax Appeal No.445 of 2012
(Arising out of Order-in-Appeal No.24/ST/B-I/2012 dated 12 June 2012 passed by
Commr.(Appeals) of Central Excise, Customs & Service Tax, Bhubaneswar.)
Commissioner of Central Excise, Customs & Service Tax, BBSR-I
(C.R.Building, Rajaswa Vihar,
Bhubaneswar-751007 (Odisha) )
...Appellant
VERSUS
M/s.Subodha Das (Proprietor)
.....Respondent
(At : Girang (Balisahi), PO : Kulad, Dist: Angul (Odisha)) APPEARANCE Shri A.K.Biswas, Authorized Representative for the Appellant NONE for the Respondent CORAM: HON'BLE SHRI P. ANJANI KUMAR, MEMBER(TECHNICAL) HON'BLE SHRI P. DINESHA, MEMBER(JUDICIAL) FINAL ORDER NO. 76173/2019 DATE OF HEARING : 27 August 2019 DATE OF DECISION : 27 August 2019 PER BENCH :
Learned Departmental Representative, appearing on behalf of the Revenue seeks withdrawal of the Appeal, in view of the Litigation Policy, vide Circular F.No.390/Misc/116/2017-JC dated 25 June 2018.
2. In view of the above, the Appeal stands dismissed as withdrawn.
(Dictated and pronounced in the open Court.) SD/ (P. ANJANI KUMAR) MEMBER (TECHNICAL) SD/ (P. DINESHA) MEMBER (JUDICIAL) sm