Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S. Subramaniam Offset Printers on 14 July, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/Misc./40543/2016 and E/681/2009
(Arising out of Order-in-Appeal No.301/2009 dated 31.8.2009 passed by the Commissioner of Central Excise (Appeals), Madurai)
Commissioner of Central Excise, Tirunelveli Appellant
Vs.
M/s. Subramaniam Offset Printers Respondent
Appearance Shri R. Subramaniam, AC (AR) for the Appellant Ms. Minchu Mariam Punnose, Advocate for the Respondent CORAM Honble Shri P.K. Choudhary, Judicial Member Honble Shri C.J. Mathew, Technical Member Date of Hearing / Decision: 14.07.2016 Final Order No. 41131 / 2016 Per P.K. Choudhary Appellant-Revenue has filed miscellaneous application praying for withdrawal of their appeal in terms of litigation policy vide Boards instruction F.No. 390/Misc./163/2010-JC dated 17.12.2015.
2. Prayer of Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed of accordingly. (Dictated and pronounced in open court) (C.J. MATHEW) (P.K. CHOUDHARY) Technical Member Judicial Member Rex 2