Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S Tata Coffee Limited on 22 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Application(s) Involved: E/MISC/20179/2016 in E/1129/2009-DB Appeal(s) Involved: E/1129/2009-DB [Arising out of Order-in-Appeal No. 370/2009 dated 22/09/2009 passed by the Commissioner of Central Excise, Mangalore] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER 1 Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? Yes 3 Whether Their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes Commissioner of Central Excise, Customs and Service Tax, Mysore S1-S2, Vinaya Marga, Siddhartha Nagar, Mysore 570 011 Karnataka Appellant(s) Versus M/s Tata Coffee Limited Merthikhan Estate, Basarikette Post, Chickmagalur District. Respondent(s)
Appearance:
Shri Mohd Yusuf, AR For the Appellant None For the Respondent Date of Hearing: 22/07/2016 Date of Decision: 22/07/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 20575 / 2016 Per: S.S GARG The Revenue has moved miscellaneous application seeking withdrawal of the appeal on the ground that the amount involved in the present appeal is below Rs. 10,00,000/- (Rupees Ten lakhs only) and as per the CBEC Instruction F. No. 390/Misc./163/2010-JC dated 17.12.2015, the Revenue wants to withdraw the present appeal. In view of the Litigation Policy the appeal is dismissed as withdrawn without going into the merits of the case. (Order pronounced in open court) (ASHOK K. ARYA) TECHNICAL MEMBER (S.S GARG) JUDICIAL MEMBER iss