Custom, Excise & Service Tax Tribunal
Khimji Poonja Freight Forwarders Pvt. ... vs Cc (General) Mumbai on 26 November, 2019
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.1
Customs Appeal No.643 of 2011
[Arising out of Order No.5/2011, dt.16.05.2011, passed by the CC (General),
Mumbai]
M/s Khimji Poonja Freight Forwarders P. Ltd ......Appellant
19-21, Dalal Street, Mumbai 40 001
VERSUS
CC (General) Mumbai ......Respondent
New Customs House, Ballard Estate, Mumbai 400 001 Appearance:
For Appellant : Shri Devashish Jagirdar, Advocate For Respondent : Shri K.K. Srivastava, ADC (AR) CORAM:
HON'BLE MR. S.K. MOHANTY, MEMBER (JUDICIAL) HON'BLE MR.SANJIV SRIVASTAVA,MEMBER (TECHNICAL) FINAL ORDER NO.A/87155/2019 Date of Hearing: 26.11.2019 Date of Decision: 26.11.2019 PER: S.K. MOHANTY The learned Advocate appearing for the Appellant prays for withdrawing the appeal and accordingly filed petition for that purpose. The prayer made by the learned Advocate is considered. Accordingly, the appeal is dismissed as withdrawn.
(Dictated and pronounced in the open court) (S.K. Mohanty) Member (Judicial) (Sanjiv Srivastava) Member (Technical) Bahalkar