Custom, Excise & Service Tax Tribunal
M/S. J.C. Bose & Sons vs Commissioner Of Customs(Airport & ... on 20 July, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No.CA-75237/15
(Arising out of Order-in-Original No.KOL/CUS/AIRPORT/ADMN/24/2014 dated 04.12.2014 passed by the Commissioner of Customs(Airport & Admn.), Kolkata.)
FOR APPROVAL AND SIGNATURE
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)
HONBLE DR. I.P. LAL, MEMBER(TECHNICAL)
1. Whether Press Reporters may be allowed to see
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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
M/s. J.C. Bose & Sons
Applicant (s)/Appellant (s)
Vs.
Commissioner of Customs(Airport & Admn.), Kolkata
Respondent (s)
Appearance:
NONE for the Appellant (s) Shri A.K.Biswas, Supdt.(AR) for the Respondent (s) CORAM:
Honble Dr. D.M. Misra, Member(Judicial) Honble Dr. I.P. Lal, Member(Technical) Date of Hearing:- 20.7.2015 Date of Pronouncement :- 20.7.2015 ORDER NO.FO/A/75388/2015 Per Dr. D.M. Misra.
1. This is an Appeal filed against Order-in-Original No.KOL/CUS/AIRPORT/ADMN/24/2014 dated 04.12.2014 passed by the Commissioner of Customs(Airport & Admn.), Kolkata. By another order No.KOL/CUS/AIRPORT/ADMN/23/2015 dated 01.07.2015 the adjudicating authority has restored the earlier license suspended. The appellant by its letter dated 08.7.2015 sought withdrawal of the appeal.
2. The ld.AR for the Revenue has no objection.
3. In the result the appeal is dismissed being withdrawn.
(Pronounced and dictated in the open court.) SD/ SD/ (I.P.LAL) (D.M.MISRA) MEMBER(TECHNICAL) MEMBER(JUDICIAL) sm 2 Appeal No. CA-75237/15