Custom, Excise & Service Tax Tribunal
Commissioner Of Customs, ... vs G.M. Export on 20 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
EAST ZONAL BENCH: KOLKATA
Appeal No. C/152, 344/2008
(Arising out of the order in appeal No.02/Cus(A)/GHY/2008 & 12/Cus(A)/GHY/2008 dated 18.01.2008 & 26.03.2008 passed by the Commissioner of Customs, Central Excise (Appeal), Guwahati.
Commissioner of Customs, (Prev)Shillong.
Appellant
Vs.
G.M. Export.
...RESPONDENT(S)
APPEARANCE:
Shri A. K. Biswas, Suptd (AR) for the Appellant Shri Devraj Sahu, Advocate for the Respondent CORAM:
Honble Shri D.N. Panda, Judicial Member Honble Shri H. K. Thakur, Technical Member Date of Hearing/Decision: 20.07.16 Final Order No.FO/A/75659-60/16 Per SHRI D.N. PANDA Heard both sides.
2. Revenue submits that as per the policy of the CBE&C, they propose to withdraw their above appeals for which necessary applications have been filed in the Registry of the Tribunal.
3. Considering submission of Revenue as above, the appeals are dismissed as withdrawn. (Dictated and pronounced in the court.) (H.K. THAKUR) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER T.K 2 App/E/589/07