Custom, Excise & Service Tax Tribunal
Mehul & Co vs Commissioner Of Customs, (General), ... on 26 March, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. Appeal No. C/89072/2013-MUM. (Arising out of Order-in-Original No. 92/2013/CAC/C dt. 31.07.2013 and OIO No. 09/2013-14 dt. 12.07.2013 passed by the Commissioner of Customs (General) Mumbai. For approval and signature: Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. P.S.Pruthi, 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?
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?
4. Whether Order is to be circulated to the Departmental :
authorities?
============================================================= Mehul & Co.
:
Appellant VS Commissioner of Customs, (General), Mumbai :
Respondent Appearance Shri Brijesh Pathak for Appellant Shri M.K. Mall Assistant Commissioner(A.R) for respondent CORAM:
Mr. M.V. Ravindran, Member (Judicial) Mr. P.S.Pruthi, Member (Technical) Date of hearing : 26/03/2015 Date of decision : 26/03/2015 ORDER NO.
Per : M.V. Ravindran The appellants seek permission to withdraw the above appeal. Leave granted The appeal is dismissed as withdrawn.
(Pronounced & Dictated in court) (P.S.Pruthi) Member (Technical) (M.V. Ravindran) Member (Judicial) Sm ??
??
??
??2