Custom, Excise & Service Tax Tribunal
Cce, Nagpur vs M/S Indorama Synthetics (I) Ltd on 10 June, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. E/924/10-Mum E/5/1041/10 [Arising out of Order-in-Appeal No. 70/NGP/2010 dated 22.02.2010 passed by the Commissioner (Appeals) Central Excise & Customs, Nagpur]. For approval and signature: Honble Shri M.V. Ravindran, Member (Judicial) ======================================================
1. Whether Press Reporters may be allowed to see : No 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 : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy : Seen of the order?
4. Whether order is to be circulated to the Departmental : Yes authorities?
====================================================== CCE, Nagpur Appellant Vs. M/s Indorama Synthetics (I) Ltd. Respondent Appearance:
Shri S. Hasija, Supdt. (AR) for Appellant Shri Rajesh Ostwal, C.A. for Respondent CORAM:
HONBLE SHRI M.V. RAVINDRAN, MEMBER (JUDICIAL) Date of Hearing: 10.06.2015 Date of Decision: 10.06.2015 ORDER NO.
Per: Shri M. V. Ravindran, Member (Judicial)
1. This appeal is directed against Order-in-Appeal No. 70/NGP/2010 dated 22.02.2010 and is filed by the revenue.
2. Heard both sides and perused the records.
3. The issue involved in this case is regarding the clearance of waste and scarp of various inputs and packing materials, arising after processing of the inputs and packing material for finished goods. Both sides submit that in the assessees own case in appeal No. E/1010/2009 and E/106/2010, this bench vide final Order dated 2-6-11 (as reported at 2011(271) ELT 551) has remanded the matter back to the adjudicating authority for reconsideration. It is the prayer that this matter also be remanded to the adjudicating authority.
4. On perusal of the cited decision, I find it so. Since identical issue is remanded back for de-novo adjudication, I set aside the impugned order and remand the matter back to adjudicating authority to reconsider the issue afresh. The adjudicating authority shall follow the principles of natural justice before coming to any conclusion and as per directions of Tribunal in order dated 2nd June 2011.
5. The appeal is allowed by the way of remand to adjudicating authority.
(Dictated in Court) (M.V. Ravindran) Saifi Member (Judicial) 1