Custom, Excise & Service Tax Tribunal
Agarvanshi Aluminium Ltd vs Commissioner Of Customs ,Central ... on 8 December, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH REGIONAL BENCH HYDERABAD BENCH - SM COURT - I Appeal(s) Involved: E/21141/2014-SM (Arising out of Order-in-Appeal No. HYD-EXCUS-000-APP-124-13-14 dated 24/12/2013 passed by Commissioner of Central Excise and Service Tax, HYDERABAD-II( Appeal) ) For approval and signature: HON'BLE Ms. SULEKHA BEEVI, C.S., MEMBER (JUDICIAL) 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 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 Departmental authorities? Agarvanshi Aluminium Ltd Appellant(s) Versus Commissioner of Customs ,Central Excise and Service Tax Hyderabad-iv Respondent(s)
Appearance:
Shri B. Venugopal, Advocate for the Appellant. Shri Arun Kumar, Deputy Commissioner(AR) for the Respondent. CORAM:
HON'BLE Ms. SULEKHA BEEVI, C.S., MEMBER (JUDICIAL) Date of Hearing: 08/12/2016 Date of Decision: 08/12/2016 Final Order No. 31368 / 2016 [Order per: SULEKHA BEEVI, C.S.. ] The appellant is said to be co-noticee in the notices issued to M/s.Sri Laxmi Industries. The appeal filed by M/s. Sri Laxmi Industries was allowed by the Tribunal setting aside the impugned order vide Final order No.A/30028-30029/2016 dt. 20/01/2016. In view thereof, the impugned order is set aside and the appeal is allowed with consequential reliefs, if any. (Order pronounced and dictated in open court) (SULEKHA BEEVI, C.S.) MEMBER (JUDICIAL) Raja...2