Custom, Excise & Service Tax Tribunal
Mumbai-I vs Sharp Time Industries on 9 April, 2024
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench at Ahmedabad
REGIONAL BENCH-COURT NO. 3
CUSTOMS Appeal No. 11822 of 2017- DB
(Arising out of OIO-08-KVSS-08-ADG-ADJ-DRI-MUMBAI-2017-18 dated 05/05/2017 passed
by Commissioner of CUSTOMS-MUMBAI-I)
Commissioner of C.E.-Mumbai-I ........Appellant
115 Central Ex Bldg...
Maharshi Karve Road...Churchgate,
Mumbai, Maharashtra-400020
VERSUS
Sharp Time Industries ......Respondent
2/3 Lati Plot, Morbi, MORBI, GUJARAT APPEARANCE:
Shri J C Patel, Shri Amit Laddha & Paritosh Gupta Advocates appeared for the Appellant Shri Rajesh R Kurup, Superintendent (AR)for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU DATE OF HEARING: 11.12.2023 DATE OF DECISION: 09.04.2024 The appeal is disposed of. For order, see order of date in CUSTOMS Appeal No. 11818 of 2017.
(RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) KL