Custom, Excise & Service Tax Tribunal
Ge India Exports Pvt. Ltd vs Commissioner Of Customs, Central ... on 15 October, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Final Order No. 21882 / 2014 Appeal(s) Involved: ST/1499/2012-DB [Arising out of Order-in-Appeal No. 29/2012 dated 24/02/2012 passed by the Commissioner of Customs, Central Excise & Service Tax, Hyderabad] GE India Exports Pvt. Ltd. (Hyderabad Technology Center Division) Unit 02-01, Cyber Pearl, Hi-Tech City, Madhapur, Hyderabad Andhra Pradesh Appellant(s) Versus Commissioner of Customs, Central Excise and Service Tax Hyderabad-II 7th Floor, Kendriya Shulk Bhavan, Opp. L.B. Stadium, Basheerbagh Hyderabad 500 004 Andhra Pradesh Respondent(s)
Appearance:
Mr. Rahul Binani, Authorized Rep. PricewaterhouseCoopers Pvt. Ltd., 8-2-624/A/1, 4th Floor, Road No. 10, Banjara Hills, Hyderabad 500 034 For the Appellant Mr. R. Gurunathan, AR For the Respondent CORAM:
HON'BLE SHRI B.S.V. MURTHY, TECHNICAL MEMBER HON'BLE SHRI S.K. MOHANTY, JUDICIAL MEMBER Date of Hearing: 15/10/2014 Date of Decision: 15/10/2014 Order Per: B.S.V. MURTHY When the matter was called, the learned counsel submits that the appeal had been filed against the order of the Commissioner (Appeals) wherein he had remanded the matter to the original adjudicating authority. He submits that the appeal has become infructuous since the original adjudicating authority as per the directions in the remand order has considered the refund claim and allowed the same partially. Accordingly the appeal filed by the appellant is dismissed as infructuous. (Operative portion of the order has been pronounced in open court on 15.10.2014) (S.K. MOHANTY) JUDICIAL MEMBER (B.S.V. MURTHY) TECHNICAL MEMBER iss