Custom, Excise & Service Tax Tribunal
M/S. Mangalore Refinery & ... vs Cc, Mangalore on 29 May, 2013
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH AT BANGALORE Court I(DB) Date of Hearing & decision:29/05/2013 Appeal No.C/348 & 349/2007 (Arising out of Order-in-Appeal No.09/2007 Cus dt. 31/01/2007 passed by CC(Appeals), Bangalore) M/s. Mangalore Refinery & Petrochemicals Ltd. ..Appellant(s) Vs. CC, Mangalore ..Respondent(s)
Appearance Mr. Harish R., Advocate for the appellant. Mr. R.K. Singla, Commissioner(AR) for the respondent.
Coram:
Honble Mr. D.N. Panda, Member(Judicial) Honble Mr. B.S.V. Murthy, Member(Technical) FINAL ORDER No._______________________ Order per: D.N. Panda Learned counsel Shri Harish Ramu appearing in appeal No.C/348 & 349/2007 fairly says that there is no further cause to pursue the appeal in view of the decision of this Tribunal in the case of MRPL Vs. CC, Mangalore [2006(205) ELT 753 (Tri. Bang.)]. In view of such submission and the cited decision having resolved the dispute in this appeal in favour of Revenue, both the appeals are dismissed. (Pronounced and dictated in open court) (B.S.V. MURTHY) MEMBER (TECHNICAL) ( D.N. PANDA ) MEMBER (JUDICIAL) Nr 2