Custom, Excise & Service Tax Tribunal
Calcutta Export Company vs Commissioner Of Central Excise, ... on 4 May, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.E/448/2012
(Arising out of Order-in-appeal No. 45/Kol-II/2012 dated 18.04.2012 passed by the Commissioner of Central Excise, Kolkata-II
FOR APPROVAL AND SIGNATURE
HONBLE SHRI H.K.THAKUR, 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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
Calcutta Export Company
Applicant (s)/Appellant (s)
Vs.
Commissioner of Central Excise, Kolkata-II
Respondent (s)
Appearance:
Shri N. K. Choudhary Adv, for the Appellant (s) Shri K. Choudhary, Suptd (AR) for the Revenue (s) CORAM:
Honble Shri H.K.Thakur, Member(Technical) Date of Hearing/Decision: 04.05.16 Date of Pronouncement: 04.05.16 ORDER No.FO/A/75349/16 Per Shri H.K.Thakur This appeal has been filed by the appellant against OIA No. 45/Kol-II/2012 dt 18/4/2012 passed by CCE (Appeals-II) Kolkata as first appellate authority.
2. Both sides agree that the facts involved in this appeal are identical to the facts involved in Appeal No. E/449/2012 SM of the same appellant where this bench has decided the case finally under order No. FO/A/75280/2016 dt 12/4/16 against the appellant.
3. As the present appeal is squarely covered by the order dt 12/4/16 passed in the case of the same appellant on the same issue, therefore, this appeal filed by the appellant is dismissed as covered by the said final order. (Operative part of the order was pronounced in the open court.) (H.K.THAKUR) MEMBER (TECHNICAL) TUSHAR KUMAR 2 Appeal No.E/448/2012