Custom, Excise & Service Tax Tribunal
Cce Nashik vs Rishabh Instruments Pvt. Ltd on 7 March, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT No. I Application No. ST/MA (Ors)/92354/16 Appeal No. ST/502/12 (Arising out of Order-in-Appeal No. AKP/85/NSK/2012 dated 29.05.2012 passed by Commissioner of Central Excise (Appeals), Nasik) CCE Nashik Appellant Vs. Rishabh Instruments Pvt. Ltd. Respondent Application No. ST/MA (Ors)/92357/16 Appeal No. ST/501/12 (Arising out of Order-in-Appeal No. AKP/86/NSK/2012 dated 29.05.2012 passed by Commissioner of Central Excise (Appeals), Nasik) CCE Nashik Appellant Vs. Rishabh Instruments Pvt. Ltd. Respondent Application No. ST/MA (Ors)/92367/16 Appeal No. ST/90096/14 (Arising out of Order-in-Appeal No. PD/692 to 693/ST-II/2014 dated 30.07.2014 passed by Commissioner of Service Tax, Mumbai II) Commissioner of Service Tax, Mumbai II Appellant Vs. Express Octroi Clearing Agency Respondent Application No. ST/MA (Ors)/92384/16 Appeal No. ST/86154/15 (Arising out of Order-in-Appeal No. PUN-EXCUS-001-APP-177 to 179-14-15 dated 30.01.2015 passed by Commissioner of Central Excise (Appeals), Pune I) CCE Pune I Appellant Vs. Suresh B. Dharmale Respondent Application No. ST/MA (Ors)/92385/16 Appeal No. ST/86691/15 (Arising out of Order-in-Appeal No. SR/14/ST-I/2015 dated 23.04.2015 passed by Commissioner of Service Tax (Appeals), Mumbai I) Commissioner of Service Tax I Mumbai Appellant Vs. Dalal & Broacha Stock Broking Pvt. Ltd. Respondent For approval and signature: Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. C.J. Mathew, Member (Technical) ================================================
1. Whether Press Reporters may be allowed to see : No 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 : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
Appearance:
Shri V. Kaushik, Asst. Commr (AR) for appellant None for respondent CORAM:
Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. C.J. Mathew, Member (Technical) Date of Hearing: 07.03.2016 Date of Decision: 07.03.2016 ORDER NO Per: M.V. Ravindran All these applications are filed by Revenue for withdrawal of appeals as per the CBEC Circular No. 390/MISC./163/2010-JC dated 17th December 2015,
2. All the appeals are dismissed as withdrawn. Miscellaneous applications are also disposed of in the above terms.
(Dictated in Court) (C.J. Mathew) Member (Technical) (M.V. Ravindran) Member (Judicial) nsk ??
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