Custom, Excise & Service Tax Tribunal
C.C.(Icd), Tkd, New Delhi vs M/S. Evershine Marble Co on 4 October, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066 COURT NO. II Customs Appeal No. 510 of 2011 [Arising out of Order-in-Appeal No. CC(A)Cus./ICD/213/11 dated 27.4.2011 passed by the Commissioner of Customs (Appeals), New Delhi] Date of Hearing/decision: 4th October, 2012 C.C.(ICD), TKD, New Delhi Appellant Vs. M/s. Evershine Marble Co., Respondent
Present for the Assessee : Shri Govind Dixit, D.R. Present for the Respondent : Shri Amitabh Das, Consultant Coram: Honble Shri D.N. Panda, Judicial Member;
Honble Shri Mathew John, Technical Member FINAL ORDER NO. ________________ Per D.N. Panda:
There is no further cause in this appeal since upon remand for adjudication, order was passed on 7.6.2011. Against that order Revenue was in appeal before learned Commissioner (Appeals). Even that appeal has been disposed on 18.1.2012 setting aside the adjudication.
2. In view of aforesaid factual matrix, with the passage of time, present appeal becomes infructuous for which that is dismissed. (Dictated & pronounced in the Open Court) (D.N. PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER RK 2 C/510/2011-CU