Custom, Excise & Service Tax Tribunal
Cce & St. Surat vs Sun Pharmaceuticals Industries on 4 July, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. Arising out of Passed By Appellant Respondent
E/10910/2015 OIA-AHM-EXCUS-001-APP-104-2014-15 dtd. 16/03/2015 CCE & ST. Ahmd.
CCE & ST. Ahmd.
Rikin Industries E/11468/2015 E/CO/11007/2015 OIA-VAD-EXCUS-001-APP-112-2015-16 dtd. 22.05.2015 CCE & ST. Vadodara CCE & ST. Vadodara Sun Pharmaceuticals Industries E/12902/2014 OIA-SUR-EXCUS-002-APP-008-14-15 dtd. 29.04.2014 CCE & ST. Surat CCE & ST. Surat Heubach Colour Pvt Limited E13438/2014 OIA-SUR-EXCUS-002-APP-063-14-15 dated 25.07.2014 CCE & ST. Surat CCE & ST. Surat Gujarat Borosil Limited E/10509/2013 OIA-CCEA-SRT-II/SSP-236/U/S-35-A dtd. 17.01.2013 CCE & ST. Surat CCE & ST. Surat Maldeep Catalysts Limited E/13051/2013 E/CO/11225/2013 OIA-CCEA-SRT-II/SSP-31/2013-14/U/S-35A-3- dtd. 07.05.2013 CCE & ST. Surat CCE & ST. Surat Sun Pharmaceuticals Industries Represented by :
For Appellant (s) : Shri Alok Srivastava, Authorised Representative For Respondent (s) : Shri V. Kansara & Shri Jigar Shah, Advocates For approval and signature :
Dr. D.M. Misra, Hon'ble Member (Judicial) 1 Whether Press Reporter 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 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 CORAM :
Dr. D.M. Misra, Hon'ble Member (Judicial) Date of Hearing / Decision : 04.07.2016 ORDER No. A/10593-10598/2016 Dated 04.07.2016 Per : Dr. D.M. Misra;
Heard both sides.
On instruction, the learned Authorised Representative for the Revenue prays for withdrawal of the appeals in view of the Boards Circular No.390/Miscellaneous./163/201, dt.17.08.2011, as amended.
2. In view of the above, the appeals filed by the Revenue are dismissed as withdrawn. Cross objections disposed of. (Dictated and pronounced in the open Court) (D.M. Misra) Member (Judicial) ..KL 3