Custom, Excise & Service Tax Tribunal
Adani Power Mundra Ltd vs Commissioner Of Gst&Amp;Cce(Trichy) on 19 February, 2020
CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, SZB, CHENNAI
REGIONAL BENCH - SM 3 B3
Excise Appeal No. E/41070 of 2019
(Arising out of Order-in-Appeal No. 50/2019 TRY(CEX) dated
27.02.2019 passed by the Commissioner of GST & Central
Excise (Appeals), Coimbatore)
M/s. Adani Power (Mundra) Ltd. Appellant
Adani Corporate House,
Shanti Gram, Nr. Vaishno Devi Circle,
Ahmedabad - 382421.
Vs.
The Commissioner of GST & Central Excise Respondent
(Appeals), Coimbatore, Circuit Office No. 1, Williams Road, Cantonment, Tiruchirapalli - 620001.
APPEARANCE:
Ms. A. Sivaranjani, Learned Advocate (proxy), for the appellant Ms. K. Komathi, JC, Learned Departmental Representative for the Respondent CORAM:
HON'BLE MR P.DINESHA, Judicial Member FINAL ORDER No. 40481/2020 Date of Hearing: 19.02.2020 Date of Decision: 19.02.2020 Learned Advocate files application for withdrawal of appeal since there is no further instruction from the 2 assessee-appellant. Therefore, she is not pressing the appeal and prays for dismissal of the appeal as withdrawn.
2. The application for withdrawal of appeal filed by the Learned Advocate is taken on record.
3. In view of the above, the appeal is dismissed as withdrawn/not pressed.
(Order dictated in the Open Court) (P.DINESHA) JUDICIAL MEMBER BB