Custom, Excise & Service Tax Tribunal
Cce, Ghaziabad vs M/S. Shree Flavour Pvt. Ltd on 3 August, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM,
NEW DELHI-110066
COURT NO. II
Service Tax Appeal No. 1196/2012-SM
[Arising out of Order-in-Appeal No. 32-CE/GZB/2012 dated 29.2.2012 passed by the Commissioner (Appeals) Central Excise, Ghaziabad]
Date of Hearing/decision: 3rd August, 2012
CCE, Ghaziabad Appellant
Vs.
M/s. Shree Flavour Pvt. Ltd., Respondent
Present for the Appellant : Ms. Shweta Bector, D.R. Present for the Respondent : Shri Ashwani Sharma & Shri Anuj Kakkar, Advocate Coram: Honble Shri D.N. Panda, Judicial Member;
FINAL ORDER NO. ________________ Per D.N. Panda:
This is another case where committee has not met on any date for review of decision in view of decision of one member on 11.4.2012 and the other on 10.4.2012. Accordingly, review order not being in accordance with law, following the judgement of Honble High Court of Delhi in the case of CCE, Delhi-I vs. Kundalia Industries 2012 (279) ELT 351 (Del.) Revenues appeal is dismissed as not maintainable. So also cross objection is dismissed. (Dictated & pronounced in the Open Court.) (D.N. PANDA) JUDICIAL MEMBER RK