Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Custom, Excise & Service Tax Tribunal

M/S. Oriental Insurance Co. Ltd vs C.C.E. & S.T, Ltu, New Delhi on 18 November, 2016

        

 
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, 

WEST BLOCK NO.2, R.K. PURAM, NEW DELHI-110066



BENCH-DB

				

		COURT III	





Service Tax Application No.ST/Misc/51301/2016-ST [DB]

Excise Appeal No.ST/51995/2016-ST [DB]







[Arising out of Order-in-Original No. DLI-LTUNT-000-COMMR-078-2015-16 dated 29.02.2016 passed by the Commissioner Central Excise & Service Tax, LTU, New Delhi]





For approval and signature:

HONBLE MR. S.K. MOHANTY, MEMBER (JUDICIAL)  

HONBLE MR. ASHOK K. ARYA, MEMBER (TECHNICAL)



1
Whether Press Reporters may be allowed to see 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 of the Order?
  
4
Whether Order is to be circulated to the Departmental authorities?
      
	

M/s. Oriental Insurance Co. Ltd.			Appellant

      	

      Vs.	

	

C.C.E. & S.T, LTU, New Delhi				 Respondent

Present for the Appellant : Shree. S. Vasudevan , Advocate Present for the Respondent: Shree. Govind Dixit D.R. Coram: HONBLE MR. S.K. MOHANTY, MEMBER (JUDICIAL) HONBLE MR. ASHOK K. ARYA, MEMBER (TECHNICAL) Date of Hearing/Decision: 18.11.2016 FINAL ORDER NO. __55697/2016__ PER: S.K. MOHANTY The applicant has filed the Miscellaneous Application, seeking amendment of appeal memorandum filed in form No. ST-5. The submissions of the appellant are that after passing of the adjudication order, the Commissioner has issued the corrigendum dated 25.07.2016 and thereafter, the applicant has filed miscellaneous application for necessary amendment in the appeal memorandum.

2. The Prayer of the applicant is considered. The amended Form ST-5 alongwith the prayer made in the appeal memorandum is taken into record.

3. The miscellaneous application of the appellant is disposed of.






[Dictated and pronounced in the open Court)



      

      

      

    (ASHOK K. ARYA)		 (S.K. MOHANTY)

  MEMBER (TECHNICAL)                    MEMBER (JUDICIAL)







	

Sakshi

















0





2