Custom, Excise & Service Tax Tribunal
M/S. Rajguru Enterprises Pvt. Ltd vs Commissioner Of Customs (Preventive) ... on 25 June, 2010
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI APPEAL NO.C/458/10 (Arising out of Order-in-Original No. CIU/II-1/10 dated 14/05/2010 passed by the Commissioner of Customs (Preventive) Mumbai. For approval and signature: Honble Shri Ashok Jindal, Member (Judicial) ============================================================
1. Whether Press Reporters may be allowed to see : No 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 : Yes of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
============================================================= M/s. Rajguru Enterprises Pvt. Ltd. :
Appellants VS Commissioner of Customs (Preventive) Mumbai. Respondents Appearance Shri Yogesh M. Rohira, Advocate for Appellants Shri B.P. Pareira, JDR Authorized Representative CORAM:
Shri Ashok Jindal, Member (Judicial) Date of decision : 25/06/2010 ORDER NO.
Per : Ashok Jindal, Member (Judicial) The appellant filed an appeal bearing No. C/458/10, which was found defective by the Registry and the learned Advocate today mentioned the matter to withdraw the appeal being defective.
2. Heard.
3. As requested by the learned Advocate who wants to withdraw the appeal and there is a report from the Registry also that appeal is defective. Accordingly, the request of the learned Counsel is accepted and the appeal is dismissed as withdrawn.
(Pronounced in court) (Ashok Jindal) Member (Judicial) Sm 2