Custom, Excise & Service Tax Tribunal
M/S Delta Power Solution India Private ... vs Commissioner (Appeals) Customs & ... on 18 January, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I APPEAL No. E/59209/2013-EX[DB] (Arising out of Order-in-Appeal No. 29-CE/MRT-II/2013 dated 10/04/2013 passed by Commissioner of Central Excise & Customs (Appeals), Meerut-II) M/s Delta Power Solution India Private Limited Appellant Vs. Commissioner (Appeals) Customs & Central Excise, Meerut-II Respondent
Appearance:
Aletter on record for Appellant Shri Pawan Kumar Singh (Supdt.) AR for Respondent CORAM:
Honble Mr. Ashok Jindal, Member (Judicial) Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing : 18/01/2018 Date of Decision : 18/01/2018 FINAL ORDER NO. 70307/2018 Per: Ashok Jindal The learned counsel for the appellant filed an application on behalf of the appellant for withdrawal of the appeal. Considering the facts that written request has been received from the learned counsel for the appellant. The same is accepted, appeal is dismissed as withdrawn. (Dictated and pronounced in Court) Sd/- Sd/-
(Anil G. Shakkarwar) Member (Technical) (Ashok Jindal) Member (Judicial) Ankit 1 2