Custom, Excise & Service Tax Tribunal
M/S. Hpcl vs Cce, Mumbai-Ii on 26 September, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. II APPEAL NO. E/2928 to 2932/98 & E/2934/98 [Arising out of Order-in- Original No. 4 TO 9 of 1998 dated 29-5-1998 passed by the Commissioner of Central Excise,Mumbai ] For approval and signature: Honble Mr Ramesh Nair, Member(Judicial) Honble Mr. C.J. Mathew, Member(Technical) =======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : seen of the Order?
4. Whether Order is to be circulated to the Departmental: Yes authorities?
======================================================= M/s. HPCL :
Appellant VS CCE, Mumbai-II :
Respondent Appearance Shri. Alok Gupta, Chief Manager Tax for the Appellants Shri. V.K. Agarwal, Addl. Commissioner(A.R.) for the Respondent CORAM:
Honble Mr Ramesh Nair, Member(Judicial) Honble Mr. C.J. Mathew, Member(Technical) Date of hearing: 26/9/2016 Date of decision: 26/9/2016 ORDER NO.
Per : Ramesh Nair When these matters are called out, Shri. Alok Gupa, Chief Manager Taxation of the appellants company appeared and submitted that in the matter of these six appeal, appellant have filed an application under KVSS-98 scheme and cases have been settled as per the Commissioner order/certificate dated 4/2/1999. Accordingly, they wish to withdraw present appeals.
2. In view of the submissions made by appellant, appeals are dismissed as withdrawn.
(Dictated in court) C.J. Mathew Member (Technical) Ramesh Nair Member (Judicial) sk 2 E/2928 to 2932/98 & E/2934/98