Custom, Excise & Service Tax Tribunal
M/S. Anz International vs The Commissioner Of Customs on 4 March, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH AT BANGALORE Appeal No: C/134/2007 (Arising out of Order-in-Appeal No:165/2006 Cus. (B) dated 30.11.2006 passed by the Commissioner of Customs (Appeals), Bangalore.) 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? Yes 3. Whether their Lordship wish to see the fair copy of the Order? 4. Whether Order is to be circulated to the Departmental authorities? M/s. ANZ International Appellant Vs. The Commissioner of Customs Bangalore. Respondent
Appearance Shri Kumar, Advocate for the appellants. Shri K. Sambi Reddi, Authorised Representative (JDR) for the Revenue. CORAM DR. S.L. PEERAN, HONBLE MEMBER (JUDICIAL) MR. T. K. JAYARAMAN, HONBLE MEMBER (TECHNICAL) Date of Hearing: 04.03.2008 Date of decision: 04.03.2008 ORDER No._______________________2008 Per Dr. S. L. Peeran (Oral) Shri Kumar, Advocate is appearing on behalf Shri B. N. Gururaj, Advocate for the appellants and files a memo seeking permission to withdrawn the appeal. The prayer is not opposed. The appeal is dismissed as withdrawn. (Pronounced and dictated in open Court) (T.K. JAYARAMAN) Member (T) (S.L.PEERAN) Member (J) //rv//