RAVINDRA NATH MISHRA-II,SUDHIR AGARWAL, J. - (1.) Perused office report dated 12.01.2017. Service upon respondents is deemed sufficient under the Rules, hence we proceed to decide appeal ex parte after hearing counsel for appellant.
(2.) Heard Sri Dipak Seth, learned counsel for appellant.
(3.) This is Revenue's appeal under Section 35 G of Central Excise Act, 1944 (hereinafter referred to as the 'Act, 1944'), arising from order dated 11.12.2014 passed by Customs Excise and Service Tax Appellate Tribunal, New Delhi (hereinafter referred to as the "Tribunal") in Appeal No. E/1942/2008.;