Custom, Excise & Service Tax Tribunal
M/S Apl Metals Ltd vs Commr. Of Central Excise, Haldia on 30 January, 2018
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
EAST REGIONAL BENCH : KOLKATA
Ex.Appeal No.76708/17
Arising out of O/A No.38/HAL/2017 dated 16.06.2017 passed by Commr. of Central Excise (Appeals), Kolkata
M/s APL Metals Ltd.
APPELLANT(S)
VERSUS
Commr. of Central Excise, Haldia
RESPONDENT (S)
APPEARANCE None for the Appellant (s) Shri A. K. Biswas, Supdt. (A.R.) for the Revenue CORAM:
SHRI P. K. CHOUDHARY, HONBLE JUDICIAL MEMBER DATE OF HEARING/DATE OF DECISION : 30. 01. 2018 ORDER NO.FO/A/75132/2018 Per Shri P. K. Choudhary :
This is an appeal filed by the Appellant against the Order-in-Appeal No.38/HAL/2017 dated 16.06.2017 passed by Commr. of Central Excise (Appeals), Kolkata.
2. When the matter is called, none appeared on behalf of the Appellant. However, they made an application for withdrawal of their appeal.
4. I find that the appellant in their application dated 29th January, 2018, submitted that they want to withdraw their appeal. Revenue has no objection. Accordingly, the appeal filed by the Appellant, is dismissed as withdrawn. (Dictated and pronounced in the open Court) Sd/ (P. K. CHOUDHARY) MEMBER (JUDICIAL) mm 2 Ex.Appeal No.76708/17