Custom, Excise & Service Tax Tribunal
Anil Kumar Tiwari vs Commissioner, Cgst &Amp Central Excise ... on 14 July, 2020
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH, COURT NO. I
Customs Appeal No. 52779 of 2019
[Arising out of the Order-in-Appeal No. IND-EXCUS-000-APP-054-19-20 dated
31/05/2019 passed by The Commissioner (Appeals), CGST & Central Excise,
Indore.]
Shri Anil Kumar Tiwari, Appellant
Director M/s Bharati Freight Forwarders Pvt. Ltd.
A/76, Ashok Bohar Ring Road No. 2,
Near Durga Petrol Pump, Gondwara,
Raipur - 493 221.
VERSUS
Commissioner (Appeals) Respondent
Customs, Central Goods & Service Tax & Central Excise, Manik Bagh Palace, Pose Box No. 10, Indore.
APPEARANCE Ms. Aakriti Mathur, Advocate - for the appellant.
Shri Rakesh Kumar, Authorized Representative (DR) - for the Respondent.
CORAM : HON'BLE SHRI JUSTICE DILIP GUPTA, PRESIDENT HON'BLE SHRI C.L. MAHAR, MEMBER (TECHNICAL) FINAL ORDER NO. 50716/2020 DATE OF HEARING : 03/02/2020. DATE OF DECISION : 14/07/2020. C.L. MAHAR :-
The appeal is allowed. For order, see order of date in Customs Appeal No. 52274 of 2019.
(Order pronounced in open court on 14/07/2020.) (Justice Dilip Gupta) President (C.L. Mahar) Member (Technical) PK