Custom, Excise & Service Tax Tribunal
C.C.E. Meerut-I vs G.M. Telecom Bsnl on 12 August, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
REGIONAL BENCH: ALLAHABAD
SINGLE MEMBER BENCH
Misc. Application No.ST/Cross/19/2005
Appeal No. ST/145/2004-ST(SM)
Dated of Hearing/decision: 12.8.2016
[Arising out of Order-in-Appeal No. 507/CE/MRT-1/2004 dated 16.08.2004 passed by Commissioner (Appeals), Central Excise, Meerut-I]
For approval and signature:
Honble Shri Anil Choudhary, Judicial Member
1.
Whether Press Reporter 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?
C.C.E. Meerut-I Appellant
Vs.
G.M. Telecom BSNL Respondent
Appearance:
Present for the Appellant: Shri D.K. Deb (Assistant Commissioner) A.R. Present for the Respondent: Shri Aalok Arora, Advocate Coram: Honble Shri Anil Choudhary, Member (Judicial) Final Order No. 70717/2016 Per: Anil Choudhary Appeal is disposed of as withdrawn under litigation policy as prayed in Application without entering into merits. Cross objection also stands disposed.
(Dictated and pronounced in the open Court) (ANIL CHOUDHARY) MEMBER (JUDICIAL) (K. Gupta) Misc. Application No.ST/Cross/19/2005 Appeal No. ST/145/2004-ST(SM) 1