Custom, Excise & Service Tax Tribunal
Texmo Industries (Motor Division) vs Commissioner Of Central Excise, ... on 15 June, 2010
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No.E/704/04
[Arising out of Order-in-Appeal No.37/2004-CE dated 5.2.2004 passed by the Commissioner of Central Excise (Appeals), Coimbatore]
For approval and signature:
Honble Ms.JYOTI BALASUNDARAM, Vice-President
Honble Dr. CHITTARANJAN SATAPATHY, Technical Member
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? :
Texmo Industries (Motor Division)
Appellant/s
Versus
Commissioner of Central Excise, Coimbatore
Respondent/s
Appearance :
Shri M.Kannan, Advocate Shri C.Rangaraju, SDR For the Appellant/s For the Respondent/s CORAM:
Honble Ms.Jyoti Balasundaram, Vice-President Honble Dr. Chittaranjan Satapathy, Technical Member Date of hearing : 15.6.2010 Date of decision : 15.6.2010 Final Order No.____________ Per Jyoti Balasundaram The appellants seek permission to withdraw the above appeal. Leave granted appeal is dismissed as withdrawn.
(Dictated and pronounced in open court) (Dr.CHITTARANJAN SATAPATHY) (JYOTI BALASUNDARAM) TECHNICAL MEMBER VICE-PRESIDENT gs 1 2