Custom, Excise & Service Tax Tribunal
C.C.E., Meerut-I vs Shiv Shankar Transport Co on 1 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
REGIONAL BENCH: ALLAHABAD
DIVISION BENCH
Appeal No. ST/375/2010-CU(DB)
Dated of Hearing/decision: 01/7/2016
[Arising out of Order-in-Appeal No.148-CE/MRT-I/08 dated 30/11/2009 passed by Commissioner (Appeals), Central Excise, Meerut-I]
For approval and signature:
Honble Shri Anil Choudhary, Judicial Member
Honble Shri Anil G. Shakkarwar, Member (Technical)
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2.
Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
Yes
3.
Whether their Lordships wish to see the fair copy of the order?
Seen
4.
Whether order is to be circulated to the Department Authorities?
Yes
C.C.E., Meerut-I Appellant
Vs.
Shiv Shankar Transport Co. Respondent
Appearance:
Present for the Appellant: Shri D.K. Deb, (Assistant Commissioner) A.R. Present for the Respondent: None Coram: Honble Shri Anil Choudhary, Member (Judicial) Honble Shri Anil G. Shakkarwar, Member (Technical) Final Order No.70441/2016 Per: Anil Choudhary Appeal No. ST/375/2010-CU(DB) Appeal disposed of as withdrawn under the litigation policy, as prayed in Application without entering into merits.
(Dictated and pronounced in the open Court) (ANIL G. SHAKKARWAR) (ANIL CHOUDHARY) MEMBER (TECHNICAL) MEMBER (JUDICIAL) (K. Gupta) 1