Custom, Excise & Service Tax Tribunal
Durag India Instrumentation Pvt. Ltd vs Commissioner Of Central Excise And ... on 20 December, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Appeal(s) Involved: E/20597/2015-SM [Arising out of Order-in-Appeal No. 694/2014-CE dated 17/11/2014 passed by the Commissioner of Central Excise, Bangalore-III] Durag India Instrumentation Pvt. Ltd. No. 27/30, 2nd Main, Industrial Town, Rajajinagar, Bangalore 560 044 Karnataka Appellant(s) Versus Commissioner of Central Excise And Service Tax, Bangalore-III PB. No.5400, Queens Road, Central Revenues Building, Bangalore - 560 001 Karnataka Respondent(s)
Appearance:
Shri N. Anand, Advocate No. 152, Race Course Road Bangalore 560 001 Karnataka For the Appellant Shri J. Harish, AR For the Respondent Date of Hearing: 20/12/2016 Date of Decision: 20/12/2016 CORAM:
HON'BLE SHRI S.S GARG, JUDICIAL MEMBER Final Order No. 21456 / 2016 Per: S.S GARG The present appeal is directed against the Order-in-Appeal No. 694/2014-CE dated 17/11/2014 passed by the Commissioner of Central Excise, Bangalore-III.
2. Heard both the parties and perused the records.
3. The learned counsel for the appellant submitted that appellant does not want to pursue the appeal and wants to withdraw the same. Therefore, the appeal is dismissed as withdrawn. (Operative portion of the Order was pronounced in Open Court on 20/12/2016) (S.S GARG) JUDICIAL MEMBER iss