Custom, Excise & Service Tax Tribunal
M/S. Ongc Ltd vs Cce, Trichy on 4 April, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/COD/203/06 & E/PD/152/06 & E/242/2006
E/COD/204/06 & E/PD/153/06 & E/243/2006
(Arising out of Order-in-Appeal Nos. 181 & 182/2005-TRY (ADK) dated 14.12.2005 passed by the Commissioner of Central Excise (Appeals), Trichy)
For approval and signature:
Honble Mr. P. G. Chacko, Member (Judicial)
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 should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether the Member wishes to see the fair copy of the Order?
4. Whether Order is to be circulated to the Departmental authorities?
M/s. ONGC Ltd. Appellants
Vs.
CCE, Trichy Respondent
Appearance Shri K. Venkatesh, Advocate for the Appellants Shri J.P. Gregory, Jt. CDR, for the Respondent CORAM Honble Mr. P. G. Chacko, Member (J) Date of Hearing: 04.04.2008 Date of Decision: 04.04.2008 Final Order No. ____________ The appeals are by a PSU. It is submitted by Shri K. Venkatesh, Advocate that he is under instructions to submit that the appeals are being withdrawn as the appellants have voluntarily paid up all the dues adjudged against them. Accordingly, both the appeals along with the miscellaneous applications are dismissed as withdrawn. (Dictated and pronounced in open court) (P.G. CHACKO) Member (J) Rex ??
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