Custom, Excise & Service Tax Tribunal
Santosh Patil vs Commissioner Of Customs (Export), ... on 23 November, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL No. C/87261/15-Mum (Arising out of Order-in-Appeal No. 79(DBK)2015 JNCH-APPEAL-I dated 9.7.2015 passed by Commissioner of Customs (Appeals-I), Nhava Sheva-II) For approval and signature: Honble Mr. S.S. Garg, Member (Judicial) and Honble Mr. Raju, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No 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 : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Santosh Patil Appellant Vs. Commissioner of Customs (Export), Nhava Sheva Respondent Appearance:
Ms. Anjana Gupta, Advocate, for appellant Shri D.S. Maan, Assistant Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Garg, Member (Judicial) Honble Mr. Raju, Member (Technical) Date of Hearing: 23.11.2015 Date of Decision: 23.11.2015 ORDER NO Per: S.S. Garg The learned counsel for the appellant states that she wishes to withdraw the appeal. We allow the same. Consequently the appeal is dismissed as withdrawn. (Pronounced in Court) (Raju) Member (Technical) (S.S. Garg) Member (Judicial) tvu 1 2