Custom, Excise & Service Tax Tribunal
Unique Pharmaceuticals Laboratories vs C.C.E.C. & S.Tax, Bharuch on 13 September, 2017
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, 2nd Floor, Bahumali Bhavan, Asarwa, Ahmedabad Central Excise Appeal No.10336, 10337 of 2017-DB with E/Ors/10492, 10493 of 2017 Arising out of the Order-in-Appeal No.CCESA-VAD (APP-II)VK-318/2016-17 and NO. CCESA-VAD (APP-II)VK-318/2016-17 both dated 24.10.2016 passed by the Commissioner (Appeals II), Central Excise, Customs & Service Tax, Surat. Unique Pharmaceuticals Laboratories .. Appellants Limited Vs. C.C.E.C. & S.Tax, Bharuch .. Respondent
Appearance:
Present Shri Y.B. Desai, Advocate for the Appellants Present Ms. Nitina Nagori,A.R. for the Respondent-Revenue Coram: Honble Dr. D.M. Misra, Member (Judicial) Honble. Mr. Ashok K.Arya, Member(Technical) Date of hearing/decision:13.9.2017 Final Order No.A/12371- 12372/2017 Per Dr. D.M. Misra:
Shri Y.B. Desai, ld. Advocate for the Appellants submits that the Appellants wish to withdraw the aforementioned Appeals as they do no want to pursue the Appeals before this forum.
2. Ld. A.R. for the Revenue has no objection.
3. In the result, the Appeals are dismissed being withdrawn.
(Ashok K. Arya) (Dr. D.M. Misra)
Member (Technical) Member (Judicial
scd/
ST/11409/2017-DB
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