Custom, Excise & Service Tax Tribunal
Cce & St, New Delhi vs M/S World Cargo & Travels Pvt. Ltd on 28 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. IV
Service Tax Appeal No. 38 of 2010
(Arising out of order-in-appeal No. 24/ST/Appl/DII/09 dated 30.09.2009 passed by the Commissioner (Appeals), Central Excise & Service Tax, New Delhi)
DATE OF HEARING : 28.07.2016
DATE OF DECISION : 28.07.2016
FOR APPROVAL AND SIGNATURE :
HONBLE SMT. ARCHANA WADHWA, MEMBER (JUDICIAL)
HONBLE SHRI V. PADMANABHAN, 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 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 Departmental Authorities?
CCE & ST, New Delhi . Appellant
(Rep by Sh. Ranjan Khanna, AR)
VERSUS
M/s World Cargo & Travels Pvt. Ltd. . Respondent
(Rep. by Sh. Varun Gaba, Adv.) CORAM : HONBLE SMT. ARCHANA WADHWA, MEMBER (TECHNICAL) HONBLE SHRI V. PADMANABHAN, MEMBER (TECHNICAL) ORDER NO. 52899/2016 PER ARCHANA WADHWA, MEMBER (JUDICIAL) :
The Revenue is seeking to withdraw the present appeal as the amount involved is less than Rs. 10 lakhs and as such the same is covered by the Litigation Policy of Government of India dated 17.12.2015.
2. In view of the above, the appeal is dismissed as withdrawn.
(Dictated & pronounced in the open court) (ARCHANA WADHWA) MEMBER (JUDICIAL) (V. PADMANABHAN) MEMBER (TECHNICAL) Golay 1