Custom, Excise & Service Tax Tribunal
Commr. Of Cgst & C.Ex., Kol.Iv vs M/S Divine Engineering & Allied ... on 7 November, 2017
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Ex.Appeal No.76660/17
Arising out of O/A No.47/Kol.IV/2017-18 dated 12.06.2017 passed by Commr. (Appeals) of Central Excise, Kolkata
Commr. of CGST & C.Ex., Kol.IV
APPELLANT(S)
VERSUS
M/s Divine Engineering & Allied Products (P) Ltd.
RESPONDENT (S)
APPEARANCE Shri A. K. Biswas, Supdt. (A.R.) for the Revenue Shri A. K. Das, Adv. for the Respondent (s) CORAM:
MRS. ARCHANA WADHWA, HONBLE JUDICIAL MEMBER DATE OF HEARING/DATE OF DECISION : 07. 11. 2017 ORDER NO.F/O/77706/2017 Per Mrs. Archana Wadhwa :
After hearing both sides, I find that the present appeal is covered vide Boards instruction being F.No.390/Misc./163/2010-JC dated 17.12.2015 in terms of litigation policy.
2. Accordingly, the appeal filed by Revenue is dismissed under Litigation Policy. Dictated and pronounced in the open Court Sd/ (ARCHANA WADHWA) MEMBER (JUDICIAL) mm 6 Ex.Appeal No.76660/17