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Custom, Excise & Service Tax Tribunal

Cce, Jaipur, Bhopal vs M/S Venkatesh Mercantile Pvt. Ltd on 28 April, 2016

        

 
IN THE CUSTOMS, EXCISE & SERVICE TAX

APPELLATE TRIBUNAL

West Block No. 2, R.K. Puram, New Delhi  110 066.

Principal Bench, New Delhi



COURT NO. IV



DATE OF HEARING  : 28/04/2016.

DATE OF DECISION : 28/04/2016.



Service Tax Misc. Application No. 50467 of 2016 in Appeal No. 181 of 2009, 

 

Service Tax Misc. Application No. 50309 of 2016 in Appeal No. 286 of 2009, 



Service Tax Misc. Application No. 50324 of 2016 in Appeal No. 308 of 2009, 



Service Tax Misc. Application No. 50588 of 2016 in Appeal No. 318 of 2009, 



Service Tax Misc. Application No. 50322 of 2016 in Appeal No. 319 of 2009, 



Service Tax Misc. Application No. 50581 of 2016 in Appeal No. 662 of 2009, 



Service Tax Misc. Application No. 50580 of 2016 in Appeal No. 792 of 2009 and



Service Tax Misc. Application No. 50261 of 2016 in Appeal No. 896 of 2009



[Arising out of the Order-in-Appeal No. 124 (DK) ST/JPR-I/2008 dated 24/12/2008 passed by The Commissioner (Appeals-I), Customs & Central Excise, Jaipur, Order-in-Appeal No. 133/BPL/ 2009 dated 09/02/2009, Order-in-Appeal No. 150/BPL/2009 dated 26/02/2009, Order-in-Appeal No. 166/BPL/2009 dated 25/03/2009, Order-in-Appeal No. 163/BPL/2009 dated 25/03/2009 all passed by The Commissioner (Appeals), Central Excise, Bhopal, 39 (DK) ST/JPR-I/2009 dated 25.05.2009/ 01.06.2009, 79 (DK) ST/JPR-I/2009 dated 11/08/2009 and 174 (DK) ST/JPR-I/2009 dated 09./10.11.2009 all passed by The Commissioner (Appeals-I), Customs & Central Excise, Jaipur,.]



For Approval and signature :

Honble Ms. Archana Wadhwa, Member (Judicial) 

Honble Shri 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 would 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 			:

	Department Authorities?

CCE, Jaipur, Bhopal                                                     Appellant



	Versus



M/s LIC of India				]

M/s M.P. State Agro Industrial 	]

Development Corporation Ltd.	] 

M/s Industrial Army			]

M/s Venkatesh Mercantile Pvt. Ltd.	]		        Respondents
M/s Sherlock				]

M/s Sushma Sharma			]

M/s Videocon Industries Ltd.		]

M/s Kanhaiya Lal, Kalyanmal		]



Appearance

S/Shri Ranjan Khanna and K. Poddar, Authorized Representative (DRs)  for the appellant.

Shri Soumyajit Pani, Advocate (for LIC of India), Shri B.L. Narsimhan, Advocate (for M/s Videocon Industries Ltd.) and None for others  for the Respondent.

CORAM : Honble Ms. Archana Wadhwa, Member (Judicial) Honble Shri B. Ravichandran, Member (Technical) Final Order No. 51359-51366/2016 Dated : 28/04/2016 Per. Archana Wadhwa :-

In all these appeals filed by the Revenue, miscellaneous applications stand filed by the Revenue itself seeking withdrawal of the appeals in view of the litigation policy of the Government dated 17/12/2015.

2. In view of the above, we dismiss all the appeals as withdrawal.

(Dictated and pronounced in open court.) (Archana Wadhwa) Member (Judicial) (B. Ravichandran) Member (Technical) PK ??

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