Custom, Excise & Service Tax Tribunal
M/S Sada Healthcare Products Pvt. Ltd vs The Commissioner Of Central Excise on 20 March, 2013
THE CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL,
SOUTH ZONAL BENCH, WTC BUILDING, FKCCI COMPLEX,
K.G. ROAD, BANGALORE
Date of hearing: 20.03.2013
Date of decision: 20.03.2013
Appeal No. E/2342/2011
(Arising out of Order-in-Appeal Nos. 46 & 47/2010(H-IV)CE dated 15/4/2010 passed by the Commissioner of Customs, Central Excise & Service Tax (Appeals II), Hyderabad)
For approval and signature
Honble Mr. P.G. Chacko, Member (Judicial)
Honble Mr. B.S.V. Murthy, 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 should 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 Sada Healthcare Products Pvt. Ltd. ...Appellant
Vs.
The Commissioner of Central Excise,
Visakhapatnam Respondent
Present for the Assessee : Mr.R. Harish, Adv. Present for the Revenue: Ms. Sabrina Cano, A.R. Coram:
Honble Mr. P.G. Chacko, Member (Judicial) Honble Mr. B.S.V. Murthy, Member(Technical) ORDER No. FO/25198/2013 (Per P.G. Chacko) The counsel for the appellant files a memo stating that the appeal is being withdrawn. The appeal is dismissed as withdrawn. (Pronounced and dictated in open Court) (B.S.V. MURTHY) Member (Technical) Pnr.
(P. G. CHACKO) Member (Judicial)