Custom, Excise & Service Tax Tribunal
Ms. Suchita Aggarwal vs C.C. New Delhi (I&G) on 27 April, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. IV
Appeal No. C/53878/2014-CU(DB)
[Arising out of Order-in-Appeal No. VIII(SIIB)Cus/I&G/20/2014 dated 15.04.2014 by the Commissioner of Customs, Central Excise & Service Tax (Appeals), New Delhi].
For approval and signature:
Honble Ms. Archana Wadhwa, Member (Judicial)
Hon'ble Shri B. Ravichandran, Member (Technical)
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
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?
Seen
4
Whether Order is to be circulated to the Departmental authorities?
Yes
Ms. Suchita Aggarwal .Applicants
Vs.
C.C. New Delhi (I&G) .Respondent
Appearance:
Shri S.K. Gupta, Advocate for the Applicants Shri Rajeev Gupta, DR for the Respondent CORAM:
Hon'ble Ms. Archana Wadhwa, Member (Judicial) Hon'ble Shri B. Ravichandran, Member (Technical) Date of Hearing: 27.04.2016 FINAL ORDER NO. 51338/2016-CU(DB) Per Archana Wadhwa:
The Ld. Advocate appearing for the appellant submits that the present appeal has been filed against the order of the lower authorities in respect of provisional release of the car. Further, he fairly agrees that now final adjudication has taken place and the present appeal has become infructuous and he seeks to withdraw the same.
2. No objection by the Ld. AR appearing for the Revenue.
3. Accordingly we dismiss the appeal as withdrawn.
[Dictated and pronounced in the open Court] (B. Ravichandran) (Archana Wadhwa) Member (Technical) Member (Judicial) Bhanu 2 C/53878/2014-CU(DB)