Custom, Excise & Service Tax Tribunal
Mohd Salim vs Jodhpur on 30 April, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, COURT NO. 1
Excise Appeal No. 50363 of 2017
[Arising out of the Order in Original No. JOD-EXCUS-000-COM-0011-16-
17 dated 25/05/2016 passed by the Commissioner of Central Excise,
Jodhpur]
MOHD SALIM Appellant
NEAR MUSLIM SCHOOL, IMALI BADI,
SOOR SAGAR, JODHPUR RAJASTHAN
Vs.
COMMISSIONER OF CENTRAL EXCISE, JODHPUR Respondent
117/5, PWD COLONY, NEAR RIKTIYA BHERUJI CIRCLE, JODHPUR 302008 Appearance:
Shri Pradeep Jain, Chartered Accountant for the appellant Shri Bhagwat Dayal, Authorised Representative for the Revenue CORAM:
HON'BLE MR JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR P. V. SUBBA RAO, MEMBER ( TECHNICAL ) DATE OF HEARING: 11.01.2024 DATE OF DECISION : 30.04.2024 P. V. SUBBA RAO:
The appeal is dismissed. For order, see order of date in Excise Appeal No. 52508 of 2016.
(JUSTICE DILIP GUPTA) PRESIDENT (P. V. SUBBA RAO) MEMBER ( TECHNICAL ) Tejo