Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise vs T. Marimuthu Handloom Weaving Factory on 21 July, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Application No.ST/MISC/40663/2016 and
Appeal No.ST/316/2010 (by dept.)
ST/CO/20/2010 (filed by assessee)
(Arising out of Order-in-Appeal No.60/2010 dt. 26.2.2010 passed by the Commissioner of Central Excise (Appeals), Madurai).
Commissioner of Central Excise
Madurai : Appellant
Vs.
T. Marimuthu Handloom Weaving Factory : Respondent
Appearance Shri K. Veerabhadra Reddy, JC (AR) for the Appellant None for the Respondent.
CORAM:
Honble Shri P.K.Choudhary, Judicial Member Hon'ble Shri C.J. Mathew, Technical Member Date of hearing/decision :21.07.2016 FINAL ORDER No.41239/2016 Per P.K. Choudhary Appellant-Revenue has filed miscellaneous application praying for withdrawal of their appeal in terms of litigation policy vide Boards instruction being F.No.390/Misc./163/2010-JC dt. 17-12-2015.
2. Hence, they propose to withdraw the appeal filed by them vide this miscellaneous application. None appeared for the Respondent. Prayer of the Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous Application is disposed of accordingly. The cross objection filed by respondent-assessee also gets disposed of.
(Dictated and pronounced in open court) (C.J. MATHEW) (P.K. CHOUDHARY) TECHNICAL MEMBER JUDICIAL MEMBER gs 1