Custom, Excise & Service Tax Tribunal
Pune - Ii vs Cipla Ltd on 18 September, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.1
Excise Appeal No.89161 of 2018
[Arising out of Order-in- Appeal No.PUN-CT-APPII-000-72-18-19, dt.18.07.2018,
passed by the CCE (Appeals-II), Central Tax, Pune]
C.C.T., Pune-II ......Appellant
ICE House, 41/A, Sasoon Road,
Pune 411 001
VERSUS
M/s Cipla Ltd, ......Respondent
C-7, MIDC, Kurkumbh, Tal. Daund, Dist. Pune Pin 413 802 Appearance:
For Appellant : Shri Anil Choudhary, DC (AR) For Respondent : None CORAM:
HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) FINAL ORDER NO.A/86627/2019 Date of Hearing: 18.09.2019 Date of Decision: 18.09.2019 PER: Dr.D.M. MISRA None present for the Appellant. Heard the learned A.R. for the Revenue.
2. The learned A.R. submits that the present application has been filed seeking withdrawal of the appeal in view of the Circular No.390/Misc./116/2017-JC, dt.22.08.2019, as the disputed amount in the present appeal is Rs.38,14,565/-. Consequently, the Miscellaneous Application is allowed. Appeal is dismissed as withdrawn.
(Dictated and pronounced in the open court) (Dr. D.M. Misra) Member (Judicial) Bahalkar