Custom, Excise & Service Tax Tribunal
Cc&Ce, Raipur vs M/S Simplex Engg. & Foundry Works Pvt. ... on 8 August, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No.2, R. K. Puram, New Delhi, Court No. 1 Date of hearing/decision: 08.08.2016 For Approval and Signature: Honble Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes Excise Appeal No. 1973 of 2009 (Arising out of order-in-appeal No. 02-CE/RPR-II/2009 dated 18.02.2009 passed by the Commissioner (Appeals-II) Customs & Central Excise, Raipur). CC&CE, Raipur Appellant Vs. M/s Simplex Engg. & Foundry Works Pvt. Ltd., Respondent
Appearance:
Shri G. R. Singh, DR for the for the appellant Ms. Aastha Gupta, C.A. for the Respondent Coram:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. Ashok K. Arya, Member (Technical) Final Order No. 52923 / 2016 Per: Justice (Dr.) Satish Chandra:
Ld. DR for the Revenue sought the permission to withdraw the appeal as the tax effect in the present appeal is below the prescribed limit mentioned in the Board Circular No. 390/Misc./163/2010-JC dated 17.12.2015. The application is allowed and appeal is dismissed as withdrawn (Dictated & Pronounced in the open Court).
(Justice (Dr.) Satish Chandra) President (Ashok K. Arya) Member (Technical) Pant