Custom, Excise & Service Tax Tribunal
M/S. Jansons Textile Processors vs Cce & St, Salem on 9 January, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/388/2009
(Arising out of Order-in-Appeal No. 80/2009-CE (SLM) dated 14.05.2009 passed by the Commissioner of Central Excise (Appeals), Salem).
M/s. Jansons Textile Processors Appellant
Vs.
CCE & ST, Salem Respondent
Appearance Shri M. Saravanan, Consultant for the Appellant Shri K. P. Muralidharan, AC (AR) for the Respondent CORAM :
Honble Ms. Sulekha Beevi, Member (Judicial) Honble Shri Madhu Mohan Damodhar, Member (Technical) Date of Hearing/Decision: 09.01.2018 FINAL ORDER No. 40079/2018 Per Bench The Ld. Consultant appearing for the appellant seeks to withdraw the appeal. No objection by the Ld. AR. In view of the above, the appeal is dismissed as withdrawn. (Order dictated and pronounced in the open Court on) (MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.) MEMBER (TECHNICAL) MEMBER (JUDICIAL) BB