Custom, Excise & Service Tax Tribunal
M/S Raymond Uco Denim Pvt. Ltd vs Cce, Nagpur on 6 February, 2018
IN THE CUSTOMS, EXCISE AND SERVECE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT NO. IV APPEAL NO. E/261/09 (Arising out of Order-in-Appeal No. SN/125/NGP/2008 dated 28.11.2008 passed by the Commissioner of Central Excise & Customs (Appeals), Mumbai-I.) M/s Raymond Uco Denim Pvt. Ltd. Appellant Vs. CCE, Nagpur Respondent
Appearance:
Shri Prasad Paranjape, Advocate for Appellant Shri Ajay Kumar, Joint Commissioner (AR) for Respondent CORAM:
HONBLE SHRI RAMESH NAIR, MEMBER (JUDICIAL) HONBLE SHRI C J MATHEW, MEMBER (TECHNICAL) Date of Hearing: 06.02.2018 Date of Decision: 06.02.2018 ORDER NO. A/85292/2018 Per: Ramesh Nair:
When the matter was called out, Shri Prasad Paranjape, learned Counsel appearing on behalf of the appellant submits that the appellant wish to withdraw the appeal vide letter dated 06.02.2018 issued by the appellant which is taken on record. Accordingly, the appeal is dismissed as withdrawn.
(Operative portion of the order pronounced in open Court) (C J Mathew) (Ramesh Nair) Member (Technical) Member (Judicial) Sp 2