Custom, Excise & Service Tax Tribunal
M/S. Yodeva Plastics Pvt. Ltd vs Cce,C&St, Hyderabad-Iv on 29 April, 2016
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH AT HYDERABAD Bench SMB Court I Appeal No.E/1126/2009 Application No.E/Misc./30347/2016 (Arising out of Order-in-Appeal No.38/2009 (H-IV)CE dt. 21/10/2009 passed by CC&CE(Appeals-II), Hyderabad) For approval and signature: Honble Ms. Sulekha Beevi, C.S., Member(Judicial) 1. Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordship wish to see the fair copy of the Order? 4. Whether Order is to be circulated to the Departmental authorities? M/s. Yodeva Plastics Pvt. Ltd. ..Appellant(s) Vs. CCE,C&ST, Hyderabad-IV ..Respondent(s)
Appearance None for the appellant.
Shri Rajkumar Maji, Asst. Commissioner(AR) for the respondent.
Coram:
Honble Ms. Sulekha Beevi, C.S., Member(Judicial) Date of Hearing:29/04/2016 Date of decision:29/04/2016 FINAL ORDER No._______________________ [Order per: Sulekha Beevi, C.S.] The appellant has filed miscellaneous application No.30347/2016 stating that the amount claimed as refund has been transferred to their sister unit and that therefore they do not wish to proceed with the appeal.
2. The appellants request to withdraw the appeal is allowed. Appeal dismissed as withdrawn. (Operative part of this order was pronounced in court on conclusion of the hearing) SULEKHA BEEVI C.S. MEMBER(JUDICIAL) Raja.
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