Custom, Excise & Service Tax Tribunal
Lms Transport Company vs Commissioner Of Customs (G), Mumbai on 12 September, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPLICATION No. C/EH/839/10 APPEAL No. C/360/10 (Arising out of Order-in-Original No. 71/2010 dated 22.1.2010 passed by Commissioner of Customs (General), NCH, Mumbai) For approval and signature: Honble Mr. S.S. Kang, Vice President and Honble Mr. Sahab Singh, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== LMS Transport Company Appellant Vs. Commissioner of Customs (G), Mumbai Respondent Appearance:
Shri N.D. George, Advocate, for appellant Shri Sanjay Kalra, Authorised Representative (JDR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President and Honble Mr. Sahab Singh, Member (Technical) Date of Hearing: 12.9.2011 Date of Decision: 12.9.2011 ORDER NO Per: S.S. Kang The appellant wants to withdraw the appeal. In view of the request made, the appeal is dismissed as withdrawn. Consequently, the application for early hearing is dismissed as infructuous. (Dictated in Court) (Sahab Singh) Member (Technical) (S.S. Kang) Vice President tvu 1 2