Custom, Excise & Service Tax Tribunal
Axalto Terminals India Pvt Ltd vs Commissioner Of Customs (Import), ... on 14 March, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. C/72/08 (Arising out of Order-in-Appeal No. 527/2007/MCH/AC/Gr.VB/07 dated 29.10.2007 passed by Commissioner of Customs (Appeals), Mumbai I.) For approval and signature: Honble Mr.S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) ==========================================================
1. Whether Press Reporters may be allowed to see : No 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 :Yes CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
========================================================== Axalto Terminals India Pvt Ltd Appellant (Represented by: Mr. T. Viswanathan, Advocate) Vs Commissioner of Customs (Import), Mumbai Respondent (Represented by: Mr. M.S. Reddy, Deputy Commissioner (AR) ) CORAM:
Honble Mr.S.S. Kang, Vice President Honble Mr. P.K. Jain, Member (Technical) Date of Hearing : 14.03.2014 Date of Decision: 14.03.2014 ORDER NO..
Per: S.S. Kang
1. Appellant wants to withdraw the appeal.
2. In view of the application for withdrawal of the appeal, the appeal is dismissed as withdrawn.
(Dictated in Court.) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President rk 2