Custom, Excise & Service Tax Tribunal
Yogesh Associates vs C.C.E.Cus. & S.Tax, Vapi on 13 October, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, 2nd Floor, Bahumali Bhavan, Asarwa, Ahmedabad Central Excise Appeal No.13824 of 2014-SM Arising out of the Order-in-Original No.05/TECH/VAPI/2014 dated 6.3.2014 passed by the Commissioner, Central Excise, customs & Service Tax,Vapi. Yogesh Associates .. Appellants Vs. C.C.E.Cus. & S.Tax, Vapi .. Respondent
Appearance:
Present Shri P.P. Jadeja, Advocate for the Appellants Present Shri L. Patra, A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Date of hearing/decision:13.10.2017 Final Order No.A/13043/2017 Per Dr. D.M. Misra:
Heard both sides. This Appeal is filed against rejection of remission application filed under Rule 21 of Central Excise Rules, 2002.
2. Ld. Advocate Shri P.P. Jadeja, for the Appellant submits that they have already paid the duty amount requested to be remitted, hence, the present Appeal becomes infructuous.
3. Ld. A.R. for the Revenue does not dispute about the same.
4. In the result, the Appeal is dismissed as infructuous.
(Dr. D.M. Misra) Member (Judicial) Scd/ E/13824/2014-SM 1