Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs Mukund Ltd on 6 May, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Application(s) Involved: E/MISC./20185/2016 in E/21656/2015-SM Appeal(s) Involved: E/21656/2015-SM [Arising out of Order-in-Appeal No. BGM-EXCUS-000-BEL-ADC-APP-HAB-058-15 dated 10/04/2015 passed by the Commissioner of Central Excise, Mysore (Appeals)] For approval and signature: HON'BLE SHRI S.S GARG, JUDICIAL MEMBER 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? Commissioner of Central Excise, Customs and Service Tax Belgaum No. 71, Club Road, Central Excise Building, Belgaum - 590 001 Karnataka Appellant(s) Versus Mukund Ltd. Hospet Road, Ginigera Koppal Karnataka Respondent(s)
Appearance:
Shri N. Jagdish, AR For the Appellant Smt N.S. Sandhya, Advocate For the Respondent Date of Hearing: 06/05/2016 Date of Decision: 06/05/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER Final Order No. 20315 / 2016 Per: S.S GARG The appellant-department has moved a Miscellaneous Application No. E/MISC./20185/2016 seeking withdrawal of the appeal in terms of the Litigation Policy issued by the CBEC. In view of this I dismiss the present appeal as per the Litigation Policy without going into the merits of the case. (Order pronounced and dictated in open court) (S.S GARG) JUDICIAL MEMBER iss