Custom, Excise & Service Tax Tribunal
Shri Ravindra Kr. Gupta, Proprietor vs Cce, Jaipur-I on 24 March, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing : 24.3.2014
No. E/Stay/58310/2013 and E/57709/2013
[Arising out of Order-in-Appeal No. 13/2013 dated 7.3.2013 passed by the Commissioner, Central Excise, Jaipur-I]
For Approval & Signature :
Honble Mr. Justice G. Raghuram, President
Honble Mr. Rakesh Kumar, 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?
2.
Whether it would be released under Rule 27 of the 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 Department Authorities?
Shri Ravindra Kr. Gupta, Proprietor Appellant
Vs.
CCE, Jaipur-I Respondent
Appearance:
Shri Bipin Garg, Advocate - for the appellant Shri Amresh Jain, D.R. - for the respondent Coram : Honble Mr. Justice G. Raghuram, President Honble Mr. Rakesh Kumar, Member (Technical) Final Order No. 51322/2014 Per Justice G. Raghuram :
Shri Bipin Garg, ld. Advocate representing Shri Satish Kumar Gupta who represents the appellant states on instructions from the appellant the appellant does not wish to pursue this appeal. Recording the submission, the appeal is dismissed as withdrawn.
(Justice G. Raghuram) President (Rakesh Kumar) Member (Technical) RM 1