Custom, Excise & Service Tax Tribunal
M/S.Tamil Nadu Newsprint And Papers Ltd vs Commissioner Of Customs, Tuticorin on 31 August, 2009
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.C/368, 369 & 371/2003
[Arising out of Order-in-Appeal No.10/2003-TTN(CUS)(ADK), 12/2003- TTN(ADK) and No.13/2003- TTN(CUS)(ADK) all dated 24.09.2003 passed by the Commissioner of Customs and Central Excise (Appeals), Tiruchirapalli]
For approval and signature:
Honble Ms. JYOTI BALASUNDARAM, Vice-President
Honble DR. CHITTARANJAN SATAPATHY, Technical Member
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 the Members wish to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
M/s.Tamil Nadu Newsprint and Papers Ltd.
Appellants
Versus
Commissioner of Customs, Tuticorin
Respondent
Appearance :
Shri R.R. padmanabhan, Cons,. Ms. Indira Sisupal, JDR For the Appellants For the Respondent CORAM:
Honble Ms.Jyoti Balasundaram, Vice-President Honble Mr.Chittaranjan Satapathy, Technical Member Date of hearing : 31.08.2009 Date of decision : 31.08.2009 Final Order No.____________ Per Jyoti Balasundaram The appellants seek leave to withdraw the above appeals leave granted. The appeals are dismissed as withdrawn. (Dictated and pronounced in open court) (DR. CHITTARANJAN SATAPATHY) (JYOTI BALASUNDARAM) TECHNICAL MEMBER VICE-PRESIDENT ksr 01-09-2009 ??
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