Custom, Excise & Service Tax Tribunal
Service Tax-Ii, Kolkata vs Magma Itl Finance Limited on 23 October, 2019
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
S. Tax Misc. Application No. 77020 of 2019
AND
S. Tax Appeal No. 76129 of 2016
Arising out of Order-in-Original No.56/Commr./ST-II/Kol/2015-16 dt. 29/02/2016
passed by Commr., Service Tax-II, Kolkata
CST, Service Tax-II, Kolkata
Kendriya Utpad Shulk Bhawan (3rd Floor),
180, Santipally, Rajadanga Main Road,
Kolkata-700107 Appellant (s)
VERSUS
M/s. Magma ITL Finance Ltd.
Magma House, 24, Park Street, Kolkata-700016
Respondent (s)
APPERANCE :
Shri A. K. Biswas, A. R. for the Appellant None for the Respondent CORAM:
HON'BLE MR. P. K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. BIJAY KUMAR, MEMBER (TECHNICAL) ORDER NO.MO/77389/2019 & FO/76425/2019 Date of Hearing/Decision : 23.10.2019 PER BENCH :
The present Miscellaneous Application has been filed by the Revenue praying for withdrawal of their Appeal in terms of National Litigation policy circulated vide Board's instruction being F. No. 390/Misc./116/2017-JC dated 22.08.2019.
2. Shri A. K. Biswas, Suptd. (A. R.) appeared on behalf of the Revenue. None appeared on behalf of the Respondent.
3. We find that the appeal is covered under National Litigation Policy. Accordingly, the prayer of the Revenue is allowed and the appeal is dismissed under National Litigation Policy. (Dictated and pronounced in the open court.) Sd/-
(P. K. Choudhary) Member (Judicial) Sd/-
(Bijay kumar) Member (Technical) Pooja