Customs, Excise and Gold Tribunal - Tamil Nadu
Sanghi Polyesters Ltd. vs Commissioner Of Central Excise on 8 December, 2000
Equivalent citations: 2001(73)ECC811
ORDER S.L. Peeran, Member (J)
1. When the case was called, none appeared for the appellants. However, the appellants have sent a fax message dated 7th December, 2000 requesting that the appeal is required to be dismissed as withdrawn.
2. Learned DR submits that the appeal is not maintainable as they have come in appeal against the interim order passed by the Commissioner.
3. Perused the records. We notice that the submission made by the learned DR is correct as the appellant has filed the present appeal against the interim order, which is not maintainable. Therefore, the appellant's request for withdrawal of appeal is accepted and the appeal is dismissed as withdrawn. The stay application is also disposed of accordingly.