Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise & ... vs M/S.Bma Stainless Ltd on 7 June, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No. E/75058/17
(Arising out of Order-in-Appeal No.71-72/BOL/2016-17 dated 21.10.2016 passed by the Commissioner of Central Excise(Appeals-II), Kolkata.)
Commissioner of Central Excise & Service Tax, Bolpur
Applicant (s)/Appellant (s)
Vs.
M/s.BMA Stainless Ltd.
Respondent (s)
Appearance:
Shri A.Roy, Supdt.(AR) for the Revenue (Adjournment Request) for the Respondent CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Date of Hearing/Decision :- 07.06.2017 ORDER NO.FO/A/76011/2017 Per Shri P.K.Choudhary.
This appeal was filed by the Revenue against Order-in-Appeal No. 71-72/BOL/2016-17 dated 21.10.2016.
2. Shri A.Roy, Supdt.(AR) appearing on behalf of the Revenue reiterated the grounds of appeal. Heard the ld.AR and perused the appeal records. I find that the appeal is covered vide Boards instruction being F.No.390/Misc./163/2010-JC dated 17.12.2015 in terms of litigation policy.
3. Accordingly, the appeal is dismissed.
(Pronounced and dictated in the open court.) SD/ (P.K.CHOUDHARY) MEMBER(JUDICIAL) sm 2 Appeal No.E/75058/17