Madras High Court
Commissioner Of Central Excise vs M/S.Ucal Machine Tools Ltd on 15 March, 2017
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, R.Suresh Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.03.2017 CORAM : The Hon'ble MR.JUSTICE RAJIV SHAKDHER AND The Hon'ble MR.JUSTICE R.SURESH KUMAR C.M.A. No.88 of 2007 Commissioner of Central Excise, Chennai. .. Appellant -vs- M/s.UCAL Machine Tools Ltd. .. Respondent Appeal filed under Section 35G of Central Excise Act, 1944, against the Final Order No.1536/2005 dated passed by the Customs, Excise & Service Tax Appellate Tribunal, South Zonal Bench, Chennai. For Appellant : Mrs.R.Hemalatha For Respondent : Mr.T.R.Ramesh * * * * * J U D G M E N T
(Judgment of the Court was delivered by Rajiv Shakdher, J.)
1.Learned counsel for the Revenue says that she has instructions to withdraw the captioned appeal, in view of the fact that the tax effect is lower than what is prescribed in Circular bearing F.No.380/Misc./163/2010-JC dated 17.12.2015.
2.Accordingly, the captioned appeal is dismissed as withdrawn. There shall, however, be no order as to costs.
(R.S.A., J.) (R.S.K., J.) 15.03.2017 Index : Yes/No Website : Yes/No sra To
1.The Registrar, Customs, Excise & Service Tax Appellate Tribunal, South Zonal Bench, Chennai.
2.The Commissioner of Central Excise, Chennai.
Rajiv Shakdher, J.
and R.Suresh Kumar, J.
(sra) C.M.A.No.88 of 2007 15.03.2017 http://www.judis.nic.in