Custom, Excise & Service Tax Tribunal
Commissioner Of Customs (Import), ... vs M/S Polyglass Acrylic Mfg. Co. (P) Ltd on 28 March, 2016
IN THE CUSTOMS, EXCISE AND SERVECE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT NO. I APPEAL NO. C/967, 638, 1064, 655, 644, 637, 646, 650, 648, 895, 899, 894/07, C/384, 604/08, C/105, 995/09, C/1254/05, C/83/06-Mum IN APPLICATION NO. C/MA (ORS)/92518, 92522, 92521, 92520, 92526, 92532, 92534, 92535, 92537, 92539, 92545, 92546, 92548, 92555, 92558, 92560, 92564, 92562/16 (Arising out of Order-in-Appeal No. 328 to 333/2007/MCH/AC/GR II B II/07 dated 25.07.2007 passed by the Commissioner of Customs (Appeals), Mumbai-I.) For approval and signature: Honble Mr. M.V. Ravindran, 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 : No 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?
===================================================== Commissioner of Customs (Import), Mumbai Commissioner of Customs (Export Promotion), Mumbai Appellant Vs. M/s Polyglass Acrylic MFG. Co. (P) Ltd. M/s K.G.R. Impex, M/s Sky Trade & Holdings Pvt. Ltd. M/s Nitco Tiles Ltd.
M/s Nissi Fabric Pvt. Ltd.
M/s Kishan Knitwears Pvt. Ltd. M/s Super Prints M/s Radha Impex M/s Aman International M/s Amar Ferro Metals Pvt. Ltd. M/s V2 Polycraft Respondent Appearance:
Shri C. Singh, Assistant Commissioner (A.R.) for Appellant Shri Anil Balani, Advocate for K.G.R. Impex for Respondent CORAM:
HONBLE SHRI M.V. RAVINDRAN, MEMBER (JUDICIAL) HONBLE SHRI C.J. MATHEW, MEMBER (TECHNICAL) Date of Hearing: 28.03.2016 Date of Decision: 28.03.2016 ORDER NO. Per: M.V. Ravindran:
All these applications are filed by the Revenue, as mentioned in these applications are for withdrawal of appeal as per new litigation policy.
2. All the applications are filed by the Revenue is allowed and respective appeals are dismissed as withdrawn.
(Pronounced in open Court) (C.J. Mathew) (M.V. Ravindran) Member (Technical) Member (Judicial) Sp 2 APPEAL NO. C/967, 638, 1064, 655, 644, 637, 646, 650, 648, 895, 899, 894/07, C/384, 604/08, C/105, 995/09, C/1254/05, C/83/06-Mum