Custom, Excise & Service Tax Tribunal
C.C.E., Allahabad vs Bharat Pumps & Compressor Ltd on 8 May, 2014
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R.K.Puram, New Delhi COURT-I Date of hearing/decision: 8.5.2014 Service Tax Appeal No.243 of 2009 with Cross Application No.104/2009 Arising out of the order in appeal No.53-ST/ALLD/2008 dated 29.12.2008 passed by the Commissioner (Appeals), Central Excise , Allahabad. For approval and signature: Honble Mr. Justice G. Raghuram, President Honble Mr. Rakesh Kumar, Technical Member 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982? 2 Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3 Whether their Lordships wish to see the fair copy of the Order? 4 Whether Order is to be circulated to the Departmental authorities? C.C.E., Allahabad .. Appellant Vs. Bharat Pumps & Compressor Ltd. . Respondent
Appearance:
Ms. Suchitra Sharma, A.R. (Jt.CDR) for appellant /Revenue None for the respondent [on merits] Coram: Honble Mr. Justice G. Raghuram, President Honble Mr. Rakesh Kumar, Technical Member Final Order No. 52036/2014 Per Justice G. Raghuram:
Ms. Suchitra Sharma, ld. A.R. for Revenue states that Revenue does not wish to pursue this appeal. Recording this submission, the appeal is dismissed as withdrawn. No costs.
(Justice G. Raghuram) President (Rakesh Kumar) Technical Member scd/ 1