Madras High Court
M/S. Kothari Sugars & Chemicals Ltd vs The Customs Excise And Service Tax ... on 3 September, 2018
Author: T.S. Sivagnanam
Bench: T.S. Sivagnanam, V. Bhavani Subbaroyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 03.09.2018 CORAM: THE HONOURABLE MR.JUSTICE T.S. SIVAGNANAM & THE HONOURABLE MRS.JUSTICE V. BHAVANI SUBBAROYAN C.M.A.No.1873 of 2018 M/s. Kothari Sugars & Chemicals ltd, Kothari Building, No.115, Mahatma Gandhi Salai, Nungambakkam, Chennai- 600 034. .. Appellant/Petitioner Vs 1.The Customs Excise and Service Tax Appellate Tribunal (CESTAT South Zonal Bench) No.26, Shastri Bhavan, Annexe Building, Haddows Road, Chennai 600 006. 2.The Commissioner of Customs, Custom House, New No.6, Rajaji Salai, Chennai 600 001. ..Respondents/Respondents * * * Prayer:- Civil Miscellaneous Appeal has filed under Section 130 of the Customs Act, praying to set aside the Final order No. 40830/2018 dated 16.03.2018 in Appeal No C/112/2011-DB passed by the Hon'ble CESTAT, South Zonal Bench, Chennai and grant consequential reliefs to the Appellant. * * * For Appellant : Mr.R.Gaurav Natarajan For Respondents : Mrs.Hema Murali Krishnan Senior Standing Counsel JUDGMENT
Learned counsel for the appellant has made the following endorsement and seeks permission of this court to withdraw this Appeal :
Since the matter relates to rate of duty, Appellant may be permitted to withdraw the appeal with liberty to approach the Supreme Court.
2. The endorsement has been placed on record and the appeal stands dismissed as withdrawn. No costs.
(T.S.S., J.) (V.B.S., J.) 03.09.2018 Note :
i) Issue order copy on 04.09.2018
ii) The Registry is directed to return the original impugned order in Final Order No.40830/2018 dated 16.03.2018. jen To
1.The Customs Excise and Service Tax Appellate Tribunal (CESTAT South Zonal Bench) No.26, Shastri Bhavan, Annexe Building, Haddows Road, Chennai 600 006.
2.The Commissioner of Customs, Custom House, New No.6, Rajaji Salai, Chennai 600 001.
T.S. SIVAGNANAM, J.
& V. BHAVANI SUBBAROYAN, J.
jen C.M.A.No.1873 of 2018 03.09.2018