Custom, Excise & Service Tax Tribunal
Appeal No. E/3184/2012-Ex[Db vs Commissioner Of Central Excise, ... on 2 January, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL REGIONAL BENCH : ALLAHABAD COURT No. I APPEAL No. E/3184/2012-EX[DB] (Arising out of Order-in-Appeal No. 392-CE/LKO/2012 dated 07/09/2012 passed by Commissioner of Customs, Central Excise & Service Tax (Appeals), Lucknow) M/s Visaka Industries Ltd. Appellant Vs. Commissioner of Central Excise, Lucknow Respondent
Appearance:
Shri T. K. Srivastava, Advocate, for Appellant Shri Sandeep Kumar Singh, Deputy Commissioner (AR), for Respondent CORAM:
Honble Mrs. Archana Wadhwa, Member (Judicial) Honble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing & Date of Decision : 02/01/2018 FINAL ORDER NO. 70048/2018 Per: Archana Wadhwa Learned Counsel appearing for the appellant seeks to withdraw the appeal and places a request to that effect on record.
2. No objection has been raised by the learned Departmental Representative.
3. We, accordingly, dismiss the appeal as withdrawn.
(Dictated in Court) Sd/- Sd/- (Anil G. Shakkarwar) Member (Technical) (Archana Wadhwa) Member (Judicial) Ansari 1 2