Custom, Excise & Service Tax Tribunal
M/S. Navshakti Industries Pvt. Ltd vs Commissioner Of Customs on 23 January, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT -II CUSTOMS APPEAL No. 191-192 OF 2007-SM [Arising out of Order-in-Original No. 05/2007 dated 6.02.2007 passed by the Commissioner of Customs, ICD, Tughlakabad, New Delhi] For approval and signature: Honble Mr. S.S. Kang, Vice President 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would 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 of the order? 4. Whether order is to be circulated to the Departmental authorities? M/s. Navshakti Industries Pvt. Ltd., Appellants Vs. Commissioner of Customs, ICD/TKD, New Delhi Respondent
Appearance:
Shri T.P.S. Kang, Advocate, Shri B.S. Suhag, DR, for the respondent, Coram:
Honble Mr. S.S. Kang, Vice President Date of Hearing: 23.1.2008 FINAL ORDER NO._________________ dated __________ Per S.S. Kang:
Learned Counsel appearing for the appellants submits that as the show cause notices was issued in pursuance to the impugned order, and the seized goods are ordered to be released on provisional basis by a separate order, he wants to withdraw the appeals. Learned Counsel also submits that the liberty may be granted to raise all the objections raised in the present appeals in reply to the show cause notice.
2. In view of the request made the appeals are dismissed as withdrawn. However, the appellants are at liberty to raise the objections in reply to the show cause notices already issued. Appeals are dismissed as withdrawn. (Dictated & pronounced in the Open Court.) (S.S. KANG) VICE PRESIDENT Dated 24th January, 2008 RK