Custom, Excise & Service Tax Tribunal
Commissioners Of Central Excise, ... vs M/S Vyapar Industries Ltd on 10 March, 2015
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. : E/512/2011 [ Arising out of OIA-RKA/29-30/SRT-I/2011 dtd 25.1.2011 Passed by Commissioners of Central Excise, Customs and Service Tax-SURAT-1 ] Commissioners of Central Excise, Customs and Service Tax-SURAT-I - Appellant(s) Vs. M/s Vyapar Industries Ltd - Respondent(s)
Represented by For Assessee : None For Revenue : Shri Alok Srivastava (Authorised Representative) For approval and signature :
Mr. H.K. Thakur, Hon.ble Member (Technical) 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 :
Mr. H.K. Thakur, Hon.ble Member (Technical) Date of Hearing / Decision : 10/3/2015 ORDER No. A/10216 / 2015 dtd 10/3/2015 Per : Mr. H K Thakur;
When this case was called out for hearing Shri Alok Srivstava, Authorised Representative appearing on behalf of the Revenue submitted a letter dated 4th March, 2015 received from the Additional Commissioner (Review), Central Excise & Customs, Surat 1. As per this communication addressed to the Asstt. Commissioner (AR), seen that there is no cause of action to continue with the present appeal proceedings. Accordingly, the appeal filed by the Revenue is disposed of as withdrawn.
(Dictated and pronounced in the Court) (H.K. Thakur) Member (Technical) swami ??
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