Custom, Excise & Service Tax Tribunal
M/S The Andhra Sugars Ltd vs Cce, C & St, Guntur on 8 November, 2016
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH AT HYDERABAD Division Bench Court I Appeal No. C/714/2007 (Arising out of Order-in-Appeal No. 39/2007 (G) CE dt. 02.08.2007 passed by CCE, C & ST (Appeals),Guntur) For approval and signature: Honble Ms. Sulekha Beevi, C.S., Member (Judicial) Honble Sh. Madhu Mohan Damodhar, Member(Technical) 1. Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordship wish to see the fair copy of the Order? 4. Whether Order is to be circulated to the Departmental authorities? M/s The Andhra Sugars Ltd., ..Appellant(s) Vs. CCE, C & ST, Guntur ..Respondent(s)
Appearance None for the Appellant. Sh. Nagraj Naik, Deputy Commissioner (AR) for the Respondent.
Coram:
Honble Ms. Sulekha Beevi, C.S., Member (Judicial) Honble Sh. Madhu Mohan Damodhar, Member(Technical) Date of Hearing: 08.11.2016 Date of Decision: 08.11.2016 FINAL ORDER No._______________________ [Order per: Madhu Mohan Damodhar] None present on behalf of appellant. However they have filed written submissions. Issue involved duty dispute in this case is only Rs. 19,858/-. Considering the smallness of the appeal and in view of the huge backlog of cases before the Tribunal this case is dismissed on pecuniary grounds. Appeal dismissed.
(Pronounced & dictated in open court) (MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.) MEMBER (TECHNICAL) MEMBER(JUDICIAL) Jaya.2