Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S. Texmo Industries on 17 August, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/Misc./40783/2016 and E/384/2007
(Arising out of Order-in-Appeal No.36/2007 dated 30.4.2007 passed by the Commissioner of Central Excise (Appeals), Coimbatore)
Commissioner of Central Excise, Coimbatore Appellant
Vs.
M/s. Texmo Industries Respondent
Appearance Shri K.P. Muralidharan, AC (AR) for the Appellant None for the Respondent CORAM Honble Shri D.N. Panda, Judicial Member Honble Shri Devender Singh, Technical Member Date of Hearing / Decision: 17.08.2016 Final Order No. 41377 / 2016 Per D.N. Panda Revenue says that as per the policy of the Board, they propose to withdraw this appeal filed by Revenue through this miscellaneous application. None appeared for the respondent.
2. Prayer of Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed accordingly. (Dictated and pronounced in open court) (DEVENDER SINGH) (D.N. PANDA) Technical Member Judicial Member Rex 2