Custom, Excise & Service Tax Tribunal
Commissioner Of Service Tax, Chennai vs M/S. Royal Enfield on 16 June, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
ST/Misc./40462/2016 and ST/46/2010
(Arising out of Order-in-Appeal No. 113/2009 (M ST) dated 5.11.2009 passed by the Commissioner of Central Excise (Appeals), Chennai)
Commissioner of Service Tax, Chennai Appellant
Vs.
M/s. Royal Enfield 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. 40978 / 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 Prayer of Revenue is allowed and the appeal is dismissed as withdrawn.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