Custom, Excise & Service Tax Tribunal
Leadking Sea Air Forwarders Pvt. Ltd vs Commissioner Of Central Excise & ... on 14 February, 2014
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST REGIONAL BENCH AT MUMBAI Appeal No. C/710/2010-Mum. Arising out of: Order-in-Original No. 06/CUS/2010/C dated 15/07/2010 Passed by: Commissioner of Customs & Central Excise, Nagpur Date of hearing 14/02/2014 Date pronounced 14/02/2014 Leadking Sea Air Forwarders Pvt. Ltd. Applicant Appellant Represented by: None Versus Commissioner of Central Excise & Customs, Nagpur Respondent Represented by:
Shri D. Nagwenkar, Additional Commissioner (A.R.) CORAM Honble Mr. S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) ORDER NO.
Per: S.S. Kang In response to the notice issued to the Revenue. The Learned A.R. submitted that the order passed by the Tribunal is implemented and produce the copy of the order whereby suspension of the CHA was revoked in view of the final order passed by the Tribunal. In view of this the notice issued vide order dt. 21.1.2014 is discharged. (Dictated in Court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President Sm.
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