COMMISSIONER OF CUSTOMS, CENTRAL EXCISE, & SERVICE TAX, NASHIK - II Vs. SUVARNA SANJIVANI SUGARCANE TRANSPORT, KOPERGAON, DIST AHMEDNAGAR

JUDGEMENT

(1.) Heard the appeal and application finally by consent of learned counsel for parties.

(2.) The appellant, Commissioner of Customs, Central Excise and Service Tax, Nashik Commissionerate has filed this appeal under Sec. 35-G of the Central Excise Act, 1944 r/w CENVAT Credit Rules.

(3.) Pending the appeal for admission in view of specific provisions and circulars based upon policy decision to reduce the litigations from the side of department, applicant/appellant has taken out a civil application for disposal of appeal as withdrawn at admission stage.