Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Nashik vs Nashik Ssk Ltd on 11 March, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. IV Application No. E/MA(Ors)92359/16 Appeal No. E/87439/13 [Arising out of Order-in-Appeal No. RPS/92/NSK/2013 dated 21/03/2013 passed by the Commissioner (Appeals) Central Excise, Nashik] For approval and signature: Honble Shri Ramesh Nair, Member (Judicial) ======================================================
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?
====================================================== Commissioner of Central Excise, Nashik :
Appellant VS Nashik SSK Ltd. :
Respondent Appearance Shri V.K. Shastri, Asstt. Commr. (A.R.) for Appellant None for Respondent CORAM:
Honble Shri Ramesh Nair, Member (Judicial) Date of hearing: 11/03/2016 Date of decision: 11/03/2016 ORDER NO.
Per : Ramesh Nair Revenue filed this Misc. Application with a prayer to withdraw the appeal in terms of Litigation Policy dated 17/8/2011 revised vide F.No.390/MISC/163/2010/JC dated 17/12/2015 wherein monitory limit for filing appeal has been enhanced from Rs.5 lakhs to Rs.10 lakhs to reduce the Government litigation.
2. In view of the above application, the Revenues appeal is dismissed as withdrawn. Misc. Application is disposed of.
(Pronounced in court) (Ramesh Nair) Member (Judicial) saifi 2 Application No. E/MA(Ors)92359/16 Appeal No. E/87439/13