Custom, Excise & Service Tax Tribunal
Commissioner Of Customs, Tuticorin vs M/S. Sakthi Coir Exports on 16 June, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
C/Misc./40394/2016 and C/540/2005
(Arising out of Order-in-Appeal No.143/2005-TTN(CUS)(ADK) dated 31.8.2005 passed by the Commissioner of Customs (Appeals), Trichy)
Commissioner of Customs, Tuticorin Appellant
Vs.
M/s. Sakthi Coir Exports Respondent
Appearance Shri P. Anbuchelvan, Superintendent (AR) for the Appellant None for the Respondent CORAM Honble Shri D.N. Panda, Judicial Member Honble Shri B. Ravichandran, Technical Member Date of Hearing / Decision: 16.06.2016 Final Order No. 40967 / 2016 Per D.N. Panda Revenue says that as per the policy of the Board, they propose to withdraw this appeal filed by Revenue through this miscellaneous application. None appeared for the respondent.
2. Prayer of Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed accordingly. (Dictated and pronounced in open court) (B. RAVICHANDRAN) (D.N. PANDA) Technical Member Judicial Member Rex 2