Custom, Excise & Service Tax Tribunal
M/S. Balajee Structural (India) Pvt. ... vs C.C.E. & S.T. Raipur on 10 August, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. III
Excise Appeal No. E/52820/2014-Ex[SM]
[Arising out of Order-In-Appeal No. 424/RPR-I/2013 Dated: 20.12.2013 passed by Commissioner (A) Raipur]
For approval and signature:
Hon'ble Mr. S.K. Mohanty, Member (Judicial)
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?
M/s. Balajee structural (India) Pvt. Ltd. ...Appellant
Vs.
C.C.E. & S.T. Raipur Respondent
Appearance:
Mr. Manish Saharan (Advocate) for the Appellant Mr. M.R. Sharma (DR) for the Respondent CORAM:
Hon'ble Mr. S.K. Mohanty, Member (Judicial) Date of Hearing/ Decision.10.08.2016 Final Order No. __55445 /2016 Per S K Mohanty:
Sh. Manish Saharan, the Ld. Advocate appearing for the appellant submits that the appellant is no more interested in pursuing the appeal. The prayer of the Ld. Advocate is considered and the appeal is dismissed as withdrawn. (Dictated and pronounced in the open court) (S. K. Mohanty) Member (Judicial) Neha
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