Bharat Plywood & Timber Products ... vs Commissioner Of Central Excise
2021 Latest Caselaw 983 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                   &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                        C.E.Appeal.No.17 OF 2017

AGAINST THE ORDER/JUDGMENT IN OTHERS 1345/1989 DATED 01-09-2017 OF
        CUSTOMS,EXCISE&SERVICE TAX APP.TRIBUNAL,BANGALORE


APPELLANT/S:

                BHARAT PLYWOOD & TIMBER PRODUCTS (P) LTD
                BALIAPATTAM, KANNUR REPRESENTED BY ITS MANAGING
                DIRECTOR, T.V.ISMAIL HAJEE, AGED 73 YEARS, S/O.
                MOHAMMED.

                BY ADVS.
                SMT.K.A.SANJEETHA
                SRI.P.K.RAVIKRISHNAN

RESPONDENT/S:

      1         COMMISSIONER OF CENTRAL EXCISE
                KOCHI, KERALA.

      2         CUSTOMS EXCISE SERVICE TAX
                APPELLATE TRIBUNAL, SOUTH ZONAL BENCH, BANGALORE - 9.

                R1 BY SRI.THOMAS MATHEW NELLIMOOTTIL, SC, CENTRAL
                BOARD OF EXCISE & CUSTOMS
                R2 BY ADV. SRI.THOMAS MATHEW NELLIMOOTTIL

     THIS CENTRAL EXICISE APPEAL HAVING BEEN FINALLY HEARD          ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.E.Appeal.No.17 OF 2017

                              2




                          JUDGMENT

Dated this the 11th day of January 2021

Bechu Kurian Thomas,J.

As per the order in I.A No.1 of 2021, this C.E Appeal is

dismissed as withdrawn.

Sd/-

S.V.BHATTI

JUDGE

Sd/-

BECHU KURIAN THOMAS

JUDGE

JS