Custom, Excise & Service Tax Tribunal
Sterlite Technologies Limited vs Jaipur I on 3 February, 2020
Author: Dilip Gupta
Bench: Dilip Gupta
1
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
EXCISE APPEAL NO. 51120 OF 2019-DB
(Arising out of Order-in-Appeal No.ALW-EXCUS-000-COM-043-044-18-19 dated
19.02.2019, passed by the Principal Commissioner, CGST, Jaipur)
Sterlite Technologies Ltd. ...... Appellant
(Mr. Ashok Gandhi, Plot No. 2D, Sector 10, IIE,
BHEL, Sidcul, Haridwar, Uttarakhand-249403)
VERSUS
Commissioner of Central Excise and Customs,
Central Goods and Service Tax, Jaipur I ...... Respondent
(NCR Building, Statue Circle, C-Scheme, Jaipur,
Rajasthan-302005)
APPEARANCE:
Shri Archit Gupta, Advocate for the Appellant
Shri O.P. Bisht, Authorized Representative of the Respondent
CORAM : HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT
HON'BLE MR. C.L. MAHAR, MEMBER (TECHNICAL)
ORDER
DATE OF HEARING/DECISION: 03.02.2020 JUSTICE DILIP GUPTA The Appeal is dismissed as withdrawn. For order, see order of 03 February, 2020 in Excise Appeal No.51119 of 2019.
(Dictated and pronounced in the open Court) (JUSTICE DILIP GUPTA) PRESIDENT C. L. MAHAR MEMBER (TECHNICAL) Rekha 2 E/51119 & 51120/2019