Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S.Electrosteel Castings Ltd on 23 September, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.EA-75413/14
(Arising out of Order-in-Appeal No.31/KOL-III/2013 dated 30.12.2013 passed by the Commissioner(Appeal-I) of Central Excise, Kolkata.)
FOR APPROVAL AND SIGNATURE
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)
HONBLE SHRI H.K.THAKUR, 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Commissioner of Central Excise, Kolkata-III
Applicant (s)/Appellant (s)
Vs.
M/s.Electrosteel Castings Ltd.
Respondent (s)
Appearance:
Shri M.Chattopadhyay, AC(AR) for the Appellant (s) Shri R.S.Bajaj, CA for the Respondent (s) CORAM:
Honble Dr. D.M. Misra, Member(Judicial) Honble Shri H.K.Thakur, Member(Technical) Date of Hearing:- 23.09.2015 Date of Pronouncement :- 23.09.2015 ORDER NO.FO/A/75516/2015 Per Dr. D.M. Misra.
1. Heard both sides.
2. The Ld.AR for the Revenue prayed for withdrawal of the Appeal placing on record a request from the Commissionerate dated 14.09.2015 in view of the instruction under F.No.390(Misc)163/2010-JC dated 17.08.2011 as the amount is less than Rs.5.00 Lakhs.
3. The request of the Revenue is considered. The Appeal is dismissed being withdrawn.
(Pronounced and dictated in the open court.) SD/ SD/ (H.K.THAKUR) (D.M.MISRA) MEMBER(TECHNICAL) MEMBER(JUDICIAL) sm 2 Appeal No.EA-75413/14