Custom, Excise & Service Tax Tribunal
Cce, Raipur vs M/S Graduate Agro & Mechanical Engg on 11 March, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing/Order : 11.3.2016
Appeal No. E/841/2007 with E/Misc./50212/2016-EX. (DB)
(Arising out of Order-in-Appeal No. 110/RPR-II/2006 dated 2.11.2006 passed by the Commissioner (Appeals), Customs & Central Excise, Raipur)
For Approval & Signature :
Honble Mr. S.K. Mohanty, Member (Judicial)
Honble Mr. R.K. Singh, Member (Technical)
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2.
Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3.
Whether their Lordships wish to see the fair copy of the order?
4.
Whether order is to be circulated to the Department Authorities?
CCE, Raipur Appellant
Vs.
M/s Graduate Agro & Mechanical Engg. Respondent
Appearance Ms. Neha Garg, D.R. - for the appellant None - for the respondent CORAM: Honble Mr. S.K. Mohanty, Member (Judicial) Honble Mr. R.K. Singh, Member (Technical) Final Order No. 51120/2016 Per R.K. Singh:
This appeal is directed against the impugned order dated 2.11.2006 passed by the Commissioner (Appeals), Raipur.
2. The jurisdictional Commissioner of Central Excise has filed the Misc. application for withdrawal of appeal in terms of the instructions dated 17.12.2015 and 1.1.2016 issued from File F. No. 390/Misc./163/2010-JC by the CBEC.
3 The Misc. application filed by the Revenue is considered and accordingly the appeal is dismissed as withdrawn. Misc. application is disposed of.
(S.K. Mohanty) Member (Judicial) (R.K. Singh) Member (Technical) RM 2