Custom, Excise & Service Tax Tribunal
Cce, Raipur vs M/S.Raipur Bright Steel & Wire Weld ... on 22 February, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.2, R.K. PURAM, NEW DELHI-110066
BENCH-DB
COURT III
Excise Misc. Application No.E/M/50140/2016-EX [DB]
Excise Cross Appeal No.E/Cross/198/2006-EX [DB] in
Excise Appeal No.E/3082/2006-EX [DB]
[Arising out of Order-in-Appeal No.107/RPR-I/2006 dated 15.06.2006 passed by the Commissioner (Appeals-I), Central Excise, Raipur (C.G.)]
For approval and signature:
HONBLE MR. S.K. MOHANTY, MEMBER (JUDICIAL)
HONBLE MR. B.RAVICHANDRAN, MEMBER (TECHNICAL)
1
Whether Press Reporters may be allowed to see 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 CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3
Whether Their Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
CCE, Raipur Appellant
Vs.
M/s.Raipur Bright Steel & Wire Weld Industries Ltd Respondent
Present for the Appellant : Shri.Sanjay Jain,D.R. Present for the Respondent: None Coram: HONBLE MR. S.K. MOHANTY, MEMBER (JUDICIAL) HONBLE MR. B.RAVICHANDRAN, MEMBER (TECHNICAL) Date of Hearing/Decision: 22.02.2016 FINAL ORDER NO. 50868/2016 PER: B.RAVICHANDRAN This appeal is filed by Revenue against order dated 15.06.2006 of Commissioner (Appeals I), Raipur. The appellant Commissioner filed a Misc. Application in this appeal seeking permission to withdraw the appeal in pursuance of Instruction issued by the C.B.E.C. as per litigation policy. We notice that the disputed amount is Rs.1,65,646/- Considering the Misc. Application filed by the appellant Commissioner, we dismiss the appeal as withdrawn. The Cross Objection and Misc. Application are also disposed of.
(Dictated and pronounced in the open Court)
(B.RAVICHANDRAN) (S.K. MOHANTY)
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
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