Customs, Excise and Gold Tribunal - Tamil Nadu
Mysore Paper Mills Ltd. vs Cc, Madras-1 on 19 April, 2001
ORDER
Shri S.L. Peeran
1. When the case was called, none appeared for the appellants. Appellants through their Regional Manager have sent a fax dated 18.4.2001 stating that they do not wish to contest the appeal and seek for a suitable order.
2. Ld. D.R. submits that the impugned order is a correct order and there is no illegality or infirmity in the same. It pertains to eligibility and abatment of duty levied on packaging charges in respect of re-exported goods after repair works. The Commissioner has give a detailed finding and has correctly passed the order. For that reason the appellants are not pursuing the appeal. Hence, he seeks for dismissal of the appeal.
3. On a careful consideration, we notice that the appellants have filed a memo seeking dismissal of the appeal as withdrawn as they are not interested in contesting the issue. In view of the memo filed, the appeal is dismissed as not contested.
(Pronounced & dictated in open court)