Custom, Excise & Service Tax Tribunal
Shell Mrpl Aviation Fuels & Services Ltd vs Madurai on 8 January, 2025
THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT No.III
Customs Miscellaneous Application No.40900 of 2024
(on behalf of Appellant)
in
Customs Appeal No. 40274 of 2015
(Arising out of Order-in-Appeal No. 125/2014, dated 10.10.2014 passed by the
Commissioner of Central Excise, (Appeals), Central Revenue Building, Lal Bahadur
Shastri Mag, Madurai 625 002)
Shell MRPL Aviation Fuels & Services Ltd. ...Appellant
FF 102, Prestige Sigma, Vittal Mallya Road
Bangalore 560 001
VERSUS
The Commissioner of Central Excise & Service Tax ...Respondent
Madurai
No.4, Lal Bhagadur Sastri Road
Bibikulam, Madurai 625 002
APPEARANCE:
None for the Appellant
Shri Sanjay Kakkar, Authorised Representative for the Respondent
CORAM :
HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL)
HON'BLE MR. M. AJIT KUMAR, MEMBER (TECHNICAL)
Final Order No.40085/2025
DATE OF HEARING / DECISION : 08.01.2025
ORDER:Per Mr. P. Dinesha The appellant has filed miscellaneous petition seeking withdrawal of appeal. Accordingly, we allow the miscellaneous petition and dismiss the Appeal as withdrawn.
(order dictated and pronounced in the open court) (M. AJIT KUMAR) (P. DINESHA) MEMBER (TECHNICAL) MEMBER JUDICIAL) ra