Custom, Excise & Service Tax Tribunal
M/S Amibca Shipping Agency vs Cc (General), Mumbai on 5 June, 2009
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH, MUMBAI
COURT NO. 1
Customs Appeal No. 418 of 2009-Mum
(Arising out of Order-in-Original No. 146/2009 dated 20.03.2009 passed by the Commissioner of Customs (General), Mumbai)
DATE OF HEARING : 05.06.2009
DATE OF DECISION : 05.06.2009
FOR APPROVAL AND SIGNATURE :
HONBLE MR. JUSTICE R.M.S. KHANDEPARKAR, PRESIDENT
HONBLE MR. A.K. SRIVASTAVA, MEMBER (TECHNICAL)
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 Lordships wish to see the fair copy of the Order ?
4. Whether Order is to be circulated to the Departmental Authorities?
M/s Amibca Shipping Agency . Appellant
(Rep by Sh. Kiran Daiphode, Adv.)
VERSUS
CC (General), Mumbai . Respondent
(Rep. by Sh. S.M. Vaidya, DR)
CORAM : HONBLE MR. JUSTICE RMS KHANDEPARKAR, PRESIDENT
HONBLE MR. A.K. SRIVASTAVA, MEMBER (TECHNICAL)
ORAL ORDER NO.______________________________
PER JUSTICE R.M.S. KHANDEPARKAR :
On oral motion made by the learned advocate for the appellant, the appeal is allowed to be withdrawn as the suspension order has already been revoked. The appeal accordingly stands disposed of as withdrawn.
(JUSTICE R.M.S. KHANDEPARKAR) PRESIDENT (A.K. SRIVASTAVA) MEMBER (TECHNICAL) Golay