Custom, Excise & Service Tax Tribunal
Atlantic Shipping Pvt. Limited vs C.C.(Prev.), Jamnagar on 31 July, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, 2nd Floor, Bahumali Bhavan, Asarwa, Ahmedabad Customs Appeal No.186 of 2011-SM Arising out of the Order-in-Appeal No.29/Commr (A)/JMN/2011 dated 8.4.2011 passed by the Commissioner (Appeals), Customs, Jamnagar. Atlantic Shipping Pvt. Limited .. Appellant Vs. C.C.(Prev.), Jamnagar .. Respondent
Appearance:
Present Shri C.R. Nair (Sr. Branch Manager) for the Appellant Present Ms. Nitina Nagori, A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Date of hearing/decision:31.7.2017 Final Order No.A/11498/2017 Per Dr. D.M. Misra:
Heard both sides.
2. The Ld. Authorized Representative for the appellant duty of Rs.8,387/-, on the differential value has been paid; also interest of Rs.4,444/- has been paid now vide Challan No.155 dated 14.7.2017. He submits that the Appellant may be allowed for withdrawl of the Appeal being infructuous.
3. Ld. A.R. for the Revenue has no objection.
4. Since the appellant had paid interest on the duty amount calculated on the differential value and prays for withdrawl of the Appeals, therefore, the appeal s accordingly dismissed being withdrawn.
(Dr. D.M. Misra) Member (Judicial scd/ C/186/2011-SM 3