Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs Gem Sugars Ltd on 22 April, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH
BANGALORE
Application(s) Involved:
E/MISC/20253/2016, E/MISC/20255/2016, E/MISC/20187/2016
In
E/21406/2015-SM, E/22938/2014-SM, E/23613/2014-SM
Appeal(s) Involved:
E/21406/2015-SM, E/22938/2014-SM, E/23613/2014-SM
[Arising out of Order-in-Appeal No. BGM-EXCUS-000-DWD-ADC-APP-HAB-042-15 dated 11/03/2015 passed by Commissioner of Central Excise(APPEALS) , MYSORE]
[Arising out of Order-in-Appeal No. BEM-EXCUS-000-AC-APP-HAB-034-2014 dated 29/04/2014 passed by Commissioner of Central Excise (Appeals), MYSORE ]
[Arising out of Order-in-Appeal No. BGM-EXCUS-OOO0BEL-ADC-APP-HAB-059-2014 dated 28/08/2014 passed by Commissioner of Central Excise (Appeals), MYSORE ]
For approval and signature:
HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
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?
Seen
4
Whether Order is to be circulated to the Departmental authorities?
Yes
Commissioner of Central Excise, Customs and Service Tax Belgaum
NO. 71...CLUB ROAD,
CENTRAL EXCISE BUILDING,
BELGAUM, - 590001
KARNATAKA
Appellant(s)
Versus
Gem Sugars Ltd
Kundargi Village,
BAGALKOT DIST - 00
KARNATAKA
Respondent(s)
Shri Doodhganga Krishna Sahakari Sakkare Sakkare Karkhane Niyamit CHIKODI - 591247 KARNATAKA Respondent(s) Shree Renuka Sugars Ltd Munoli Taluka-saundatti BELGAUM - 00 KARNATAKA Respondent(s) Appearance:
Mr. N. Jagadish, A.R. For the Appellant None For the Respondent Date of Hearing: 22/04/2016 Date of Decision: 22/04/2016 CORAM:
HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 20301-20303 / 2016 Per : ASHOK K. ARYA The departments request is there for withdrawal of the appeals as per National Litigation Policy. In these cases the issue has already been decided by Honble Supreme Court in the case of UOI Vs DSCL Sugar Ltd [2015(322)ELT 769 (S.C).
2. Considering that the request is as per National Litigation Policy and the matter is covered by Honble Supreme Courts decision quoted above, both the appeals are dismissed as withdrawn. (Order pronounced and dictated in open court) ASHOK K. ARYA TECHNICAL MEMBER pnr