Custom, Excise & Service Tax Tribunal
M/S. Honda Motorcycle & Scooter vs Cce, Delhi-Iii on 3 May, 2010
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No. 2, R.K. Puram, NEW DELHI COURT NO. I E/MISC./267 OF 2010 IN AND CENTRAL EXCISE APPEAL NO. 2272 OF 2007 [Arising out of Order-in-Appeal No. APPL/CE/GGN/213/06/885 dated 18.5.2007 passed by the Commissioner of Central Excise (Appeals), Delhi-III, Gurgaon] Dated of hearing/decision: 3rd May, 2010 For approval and signature: Honble Mr. Justice R.M.S. Khandeparkar, President; Honble Mr. Rakesh Kumar, Member (Technical) 1. Whether Press Reporters may be allowed to see the order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Departmental authorities? M/s. Honda Motorcycle & Scooter India Pvt. Limited Appellants Vs. CCE, Delhi-III Respondent Appearance: Shri R.K. Hasija, Advocate for the appellants; Shri R.K. Verma, Authorised Representative (SDR) for the Revenue Coram: Honble Mr. Justice R.M.S. Khandeparkar, President; Honble Mr. Rakesh Kumar, Member (Technical) ORAL ORDER NO._________________ dated __________
Per Justice R.M.S. Khandeparkar:
On oral motion made by the learned Advocate for the appellants appeal is allowed to be withdrawn, and stands disposed of as withdrawn.
(JUSTICE R.M.S. KHANDEPARKAR) PRESIDENT (RAKESH KUMAR) MEMBER (TECHNICAL) RK