Custom, Excise & Service Tax Tribunal
Commissioner Of Customs vs Cochin International Airport Ltd on 28 June, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH
BANGALORE
Application(s) Involved:
C/MISC/20587/2016 in C/677/2010-DB
C/CROSS/122/2010 in C/677/2010-DB
Appeal(s) Involved:
C/677/2010-DB
[Arising out of Order-in-Appeal No. 72/2009 dated 18/11/2009 passed by Commissioner of Customs (Appeals) Cochin]
For approval and signature:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER
HON'BLE SHRI ASHOK K. ARYA, 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?
No
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
Yes
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
Commissioner of Customs,
CUSTOM HOUSE
COCHIN - 682009
Appellant(s)
Versus
COCHIN INTERNATIONAL AIRPORT LTD
KOCHI AIRPORT P.O. NEDUMBASSERY
Respondent(s)
Appearance:
Mr. Ajay Saxena, A.R. For the Appellant None For the Respondent Date of Hearing: 28/06/2016 Date of Decision: 28/06/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER HON'BLE SHRI ASHOK K. ARYA, TECHNICAL MEMBER Final Order No. 20477 / 2016 Per : S.S GARG Revenue has filed miscellaneous applications seeking withdrawal of the appeal on the ground that the amount of duty involved is less than the monetary limit fixed by the Board vide CBEC Instruction F.No. 390/Misc./163/2010-JC dated 17.12.2015.
2. On a careful consideration of the submissions made by the appellant and on perusal of the records, we allow the miscellaneous application for withdrawal of the appeal. Accordingly appeal is dismissed as withdrawn. (Order pronounced in open court) ASHOK K. ARYA TECHNICAL MEMBER S.S GARG JUDICIAL MEMBER pnr 2