Custom, Excise & Service Tax Tribunal
Cce & St, Tirunelveli vs M/S. Sea India Freight Systems Pvt. Ltd on 27 June, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
ST/MISC/40497/2016 & ST/116/2009
(Arising out of Order-in-Appeal No.82-93/2008 dated 29.11.2008 passed by the Commissioner of Customs and Central Excise (Appeals), Madurai).
CCE & ST, Tirunelveli : Appellant
Vs.
M/s. Sea India Freight Systems Pvt. Ltd. : Respondent
Appearance Shri P. Anbuselvan, Supdt.(AR) for the Appellant None for the Respondent.
CORAM :
Honble Shri P.K. Choudhary, Judicial Member Date of Hearing/Decision: 27.06.2016 FINAL ORDER No. 41043 / 2016 Appellant Revenue has filed miscellaneous application praying for withdrawal of their appeal in terms of litigation policy vide Boards instruction being F.No.390/Misc./163/2010-JC dt. 17-12-2015.
2. None appeared on behalf of the respondent assessee. Prayer of the Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous Application is disposed of accordingly.
(Dictated and pronounced in open Court)
(P.K. CHOUDHARY) JUDICIAL MEMBER
BB