Custom, Excise & Service Tax Tribunal
Citicorp Finance (I) Ltd vs Commissioner Of Service Tax, Mumbai I on 14 March, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. ST/86895/13 (Arising out of Order-in-Appeal No. 210 dated 22.12.2012 passed by Commissioner of Central Excise & Service Tax (Appeals-IV), Mumbai I.) For approval and signature: Honble Mr.S.S. Kang, Vice President Honble Mr. P.K. Jain, 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 :Yes 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?
========================================================== Citicorp Finance (I) Ltd Appellant (Represented by: Mr. Vinod Awtani, C.A.) Vs Commissioner of Service Tax, Mumbai I Respondent (Represented by: Mr. J.B. Sharma, Superintendent (AR)) CORAM:
Honble Mr.S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) Date of Hearing : 14.03.2014 Date of Decision: 14.03.2014 ORDER NO..
Per: S.S. Kang
1. The learned counsel for the appellant submits that the appellant wants to withdraw the appeal as the appeal is not maintainable and the appellant to approach the Revision Authority of the Government of India.
2. In view of this, the appeal is dismissed as withdrawn. However, the appellant is at liberty to file the appeal before the appropriate authority.
(Dictated in Court.) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President rk 2