Custom, Excise & Service Tax Tribunal
Commissioner Of Customs, Central ... vs ) M/S.Tikmani Metal Pvt.Ltd. (Now ... on 27 June, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Sl.No.1-3
Appeal Nos. E/76264, 76265 & 76266/16
&
Cross Objection Nos.E/CO/75665, 75667, 75666/16
(Arising out of Order-in-Appeal No.03-05/DGP/2016-17 dated 19.04.2016 passed by the Commissioner of Central Excise, (Appeals-II), Kolkata.)
Commissioner of Customs, Central Excise & Service Tax, Durgapur
Applicant (s)/Appellant (s)
Vs.
1) M/s.Tikmani Metal Pvt.Ltd. (Now M/s.VSP Udyog Pvt.Ltd., Unit-II)
2) Shri Subhas Saraf, Authorized Signatory of M/s.Tikmani Metal Pvt.Ltd.
3) Shri Abhishek Tikmani, Director of M/s.Tikmani Metal Pvt.Ltd.
Respondent (s)
Appearance:
Shri A.K.Biswas, Supdt.(AR) for the Revenue NONE for the Respondent (s) CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Date of Hearing/Decision :- 27.06.2017 ORDER NO.FO/A/76085-76087/2017 Per Shri P.K.Choudhary.
These appeals were filed by the Revenue against Order-in-Appeal No. 03-05/DGP/2016-17 dated 19.04.2016.
2. Shri A.K.Biswas, Supdt.(AR) appearing on behalf of the Revenue reiterated the grounds of appeals. Heard the ld.AR and perused the appeal records. I find that the appeals are covered vide Boards instruction being F.No.390/Misc./163/2010-JC dated 17.12.2015 in terms of litigation policy.
3. Accordingly, the appeals are dismissed. Cross Objections also get disposed of. (Pronounced and dictated in the open court.) Sd/ (P.K.CHOUDHARY) MEMBER(JUDICIAL) sm 2 Appeal Nos.E/76264, 76265 & 76266/16