Custom, Excise & Service Tax Tribunal
Bolpur Commissionerate vs Flex Tone Industries on 12 October, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.1
Excise Miscellaneous Application No. 77588 of 2019
And
Excise Appeal No. 76492 of 2018, CO-76593 of 2018
Arising out of Order-in-Appeal No. 467/HWH/C E/2017-18 dated 01.01.2018 passed
by the Commissioner of CGST & Central Excise (Appeals-II), Kolkata.
Commissioner of CGST & Central Excise, Howrah.
M. S. Building, 15/1,
Strand Road Kolkata-700001.
....Appellant (s)
VERSUS
M/s. Flex Tone Industries,
NH-6, Jalan Industries Complex,
Gate No. 3, P. O. Begri, Jangalpur,
Howrah-711411.
.
. ....Respondent (s) APPERANCE :
Shri A. K. Biswas, Authorized Representative for the Appellant None for the Respondent CORAM:
HON'BLE MR. P.K.CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. P. ANJANI KUMAR, MEMBER (TECHNICAL) Misc. Order No. 75254/2020 Final Order No. 75475/2020 DATE OF HERING: 12.10.2020 DATE OF DECISION: 12.10.2020 PER P. K. CHOUDHARY :
The appellant-Revenue has prayed for withdrawal of their appeal in terms of litigation policy vide Board's instruction being F. No.390/Misc./116/2017-JC dated 22.08.2019.
2. Accordingly, the prayer of the Revenue is allowed and the appeal is dismissed as withdrawn under National Litigation Policy. Misc. Application for withdrawal of appeal stands disposed off. Cross objection also gets disposed off.
(Dictated and pronounced in the open court.) Sd/-
(P. K. Choudhary) Member (Judicial) Sd/-
(P. Anjani Kumar) Member (Technical) T.K.