Custom, Excise & Service Tax Tribunal
Cce, Tirunelveli vs M/S. Amaravati Spinning Mills Ltd on 17 August, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/MISC/40791/2016 and E/335/2005
(Arising out of Order-in-Appeal No. 20/2005 dated 31.01.2005 passed by the Commissioner of Central Excise (Appeals), Tirunelveli).
CCE, Tirunelveli : Appellant
Vs.
M/s. Amaravati Spinning Mills Ltd. : Respondent
Appearance Shri L. Paneer Selvam, AC (AR) for the Appellant None for the Respondent CORAM :
Honble Shri D.N. PANDA, Judicial Member Honble Shri DEVENDER SINGH, Technical Member Date of Hearing/Decision: 17.08.2016 FINAL ORDER No. 41384 / 2016 Per: D.N. Panda, Revenue says that as per the policy of the Board, they propose to withdraw this appeal filed by Revenue through this miscellaneous application. None appeared for the respondent.
2. Prayer of Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed accordingly.
(Dictated and pronounced in open Court) (DEVENDER SINGH) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER BB