Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs Shri Dinesh Chandra Agarwal & Another on 1 June, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I ST/Misc/70226/2016 APPEAL No.ST/52582/15(DB) (Arising out of Order-in-Appeal No. 78-79/ST/APPL-LKO/LKO/2015 dated 04/03/2015 passed by Commissioner of Central Excise & Customs (Appeals), Lucknow) For approval and signature: Honble Mr. Anil Choudhary, Member (Judicial) and Honble Mr. Anil G. Shakkarwar, Member (Technical) ======================================================
1. Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No
2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? Yes
3. Whether their Lordships wish to see the fair copy of the order? Seen
4. Whether order is to be circulated to the Department Authorities? Yes Commissioner of Central Excise, Lucknow Appellant Vs. Shri Dinesh Chandra Agarwal & another Respondent Appearance:
Shri D.K. Deb, Assistant Commissioner (AR) for Appellant None for Respondent CORAM:
Honble Mr. Anil Choudhary, Member (Judicial) Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing : 01/06/2016 Date of Decision : 01/06/2016 ORDER NO Per: Anil Choudhary Heard the learned A.R. Appeal is disposed of as withdrawn under the litigation policy, as prayed in Miscellaneous Application No. ST/Misc/70226/16, without entering into merits. M.A. stands disposed of. (Dictated in Court) SD/- SD/-
(Anil G. Shakkarwar) Member (Technical) (Anil Choudhary) Member (Judicial) akp 1 2