Custom, Excise & Service Tax Tribunal
Tuticorin vs Gulabdas And Co on 22 October, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
Customs Appeal Nos. 42872 of 2014
(Arising out of Order-in-Original No.43/2014 dated 28.8.2014 passed by
Commissioner of Customs, Tuticorin)
The Commissioner of Customs Appellant
Custom House, New Harbour Estate
Tuticorin - 628 004.
Versus
M/s. Gulabdas & Co., Respondent
3c Benefice Business Compound,
126, Mathuradas Mill Compound,
N.M. Joshi Marg. LowerPArel(W),
Mumbai - 400 013.
APPEARANCE :
Ms. O.M. Reena Authorized Representative for the Appellant
Shri R.V Shetty, Advocate and
Shri S.R Shetty, Advocate for the Respondent
CORAM :
HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL)
HON'BLE MR. M. AJIT KUMAR, MEMBER (TECHNICAL)
Date of Hearing : 21.08.2024
Date of Decision: 22.10.2024
ORDER
The appeal is dismissed. For order, see order of date in Customs Appeal No. 42536/2014.
(M. AJIT KUMAR) (P.DINESHA) Member (Technical) Member (Judicial) Rex