Custom, Excise & Service Tax Tribunal
Cce Mangalore vs Mangalore Refinery & Petrochemicals ... on 17 March, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal Nos.E/WD/56 to 59/08 & E/1 to 4/07
E/WD/60 & 61/08 & E/13 & 14/07
[Arising out of Order-in-Appeal No.132/2004-CE dated 22.3.2004 passed by the Commissioner of Central Excise (Appeals), Mangalore]
For approval and signature:
Honble Mr. P.G.CHACKO, Member (Judicial)
Honble Mr. P.KARTHIKEYAN, 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 authoritative report or not? :
3. Whether the Members wish to see the fair copy of
the Order? :
4. Whether Order is to be circulated to the Departmental
Authorities? :
CCE Mangalore
Appellant/s
Versus
Mangalore Refinery & Petrochemicals Ltd.
Respondent/s
Appearance :
Shri N.J.Kumaresh, SDR None For the Appellant/s For the Respondent/s CORAM:
Mr. P.G. Chacko, Member (Judicial) Mr. P. Karthikeyan, Member (Technical) Date of hearing : 17.3.2008 Date of decision : 17.3.2008 Final Order No.____________ Per P.G.CHACKO After examining the records and hearing ld.SDR, we find that the CBEC proposes to withdraw the appeals for the purpose of pursuing revisional remedy before the Central Government against the impugned orders. Accordingly, all the appeals are dismissed as withdrawn. (Dictated and pronounced in open court) (P.KARTHIKEYAN) (P.G.CHACKO) MEMBER (T) MEMBER (J) gs 1 2