Custom, Excise & Service Tax Tribunal
Commissioner Of Service Tax, Kolkata vs M/S.Marubeni India Pvt.Ltd on 3 October, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No. ST/76134/14
(Arising out of Orders-in-Appeal No.48-49/ST/Kol/2014 dated 22.04.2014 passed by the Commissioner(Appeal-I) of Central Excise, Kolkata.)
Commissioner of Service Tax, Kolkata
Applicant (s)/Appellant (s)
Vs.
M/s.Marubeni India Pvt.Ltd.
Respondent (s)
Appearance:
Shri A.Roy, Supdt.(AR) for the Revenue Shri Soumik Roy, Manager Account for the Respondent CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Date of Hearing/Decision :- 03.10.2016 Date of Pronouncement :- 03.10.2016 ORDER NO.FO/A/76105/2016 Per Shri P.K.Choudhary.
Learned AR Shri A.Roy, Supdt. appearing for the Appellant Revenue mentioned that this Appeal was filed against Orders-in-Appeal No.48-49/ST/Kol/2014 dated 22.04.2014. After the Appeal was filed a Defect Memo was issued by the Registry that since the Appeal is being filed against two Orders-in-Appeal, two Appeals should have been filed. Hence the Appellant Revenue was asked to file one more Appeal. This Appeal was numbered as ST/76134/2014. Subsequently the Revenue again filed two Appeals against the same Orders-in-Appeal. These two Appeals were numbered as ST/76230 & 76231/2014. Learned AR further mentioned that vide final order No.FO/A/75446-75457/2016 dated 20.05.2016 both the Appeals i.e. ST/76230 & 76231/2014 were dismissed as withdrawn.
2. In view of the submissions made by the learned AR and also the submissions made by Shri Soumik Roy, Representative of the Respondent company and in view of CESTATs final Order No. FO/A/75446-75457/2016 dated 20.05.2016, this Appeal is dismissed being infructuous.
(Pronounced and dictated in the open court.)
SD/
(P.K.CHOUDHARY) MEMBER(JUDICIAL)
sm
2
Appeal No.ST/76134/14