Custom, Excise & Service Tax Tribunal
Tech Pacific (India) Ltd vs Commissioner Of Customs (Acc & Import), ... on 3 June, 2009
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT No. II
Appeal No. C/320/03
(Arising out Order-in-Original No. 30/2003 AP CL (Air) dated 29.1.03 passed by the Commissioner of Customs (Appeals) Airport, Mumbai)
For approval and signature:
Honble Mr. P.G. Chacko, Member (Judicial)
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 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 of the Order?
4.
Whether Order is to be circulated to the Departmental authorities?
Tech Pacific (India) Ltd.
Appellant
Vs.
Commissioner of Customs (ACC & Import), Mumbai
Respondent
Appearance:
None for the appellant Shri Y.D. Banga, JCDR for the respondent CORAM:
Honble Mr. P.G. Chacko, Member (Judicial) Date of hearing : 3.6.2009 Date of decision : 3.6.2009 O R D E R No:..
The appellant seeks to withdraw this appeal vide their letter dated 2.6.09 and their counsels letter dated 3.6.09 addressed to the Registry. The appeal is dismissed as withdrawn.
(Dictated in Court) (P.G. Chacko) Member (Judicial) //SR 2