Custom, Excise & Service Tax Tribunal
Cce & St, Coimbatore vs M/S. Shanti Gears Ltd on 11 August, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
ST/MISC/40746/2016 and ST/351/2009
(Arising out of Order-in-Appeal No. 17/2009 dated 30.03.2009 passed by the Commissioner of Central Excise (Appeals), Coimbatore).
CCE & ST, Coimbatore : Appellant
Vs.
M/s. Shanti Gears Ltd. : Respondent
Appearance Shri S. Govindrajan, AC (AR) for the Appellant Ms. S. Sridevi, Adv., for the Respondent CORAM :
Honble Shri D.N. PANDA, Judicial Member Honble Shri DEVENDER SINGH, Technical Member Date of Hearing/Decision: 11.08.2016 FINAL ORDER No. 41362 / 2016 Per: D.N. Panda, Revenue says that as per the policy of the Board, they propose to withdraw this appeal filed by Revenue through this miscellaneous application. Ms. S. Sridevi appeared on behalf of the respondent.
2. Prayer of Revenue is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed accordingly.
(Dictated and pronounced in open Court) (DEVENDER SINGH) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER BB