Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Salem vs M/S. Madras Aluminium Co. Ltd on 18 January, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/41187/2014
[Arising out of Order-in-Appeal No.SLM-CE-APP-105 & 106/2014,dated26.02.2014 passed by the Commissioner of Central Excise(Appeals), Salem]
COMMISSIONER OF CENTRAL EXCISE, SALEM
APPELLANT
Versus
M/s. MADRAS ALUMINIUM CO. LTD.
RESPONDENT
Appearance:
For the Appellant Shri B. Balamurugan, AC (AR) For the Respondent Shri Rohan Ravindran, Adv.
CORAM:
Honble Shri D.N. Panda, Judicial Member Date of hearing/decision 28-01-2016 FINAL ORDER NO. 40125 / 2016 It is brought out by both sides that while the assessees appeal No.E/41192/2014 was decided on 30.01.2015,at that time, it escaped its notice of both sides to inform the bench about pendency of Revenues appeal. Therefore, this appeal is listed today.
2. Since the appeal of the assessee has been decided in its favour, there is no useful exercise called for hearing on the self-same facts. Accordingly Revenues appeal, is dismissed. (Dictated and pronounced in open court) (D.N. PANDA) JUDICIAL MEMBER ksr 28-01-2016 DRAFT Remarks I II III Date of dictation 28.01.2016 Draft Order - Date of typing 29.01.2016 Fair Order Typing .01.2016 Date of number and date of dispatch 4 E/41187/2014