Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S.Shivam Iron & Steel Co.Ltd on 30 March, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Appeal No. E/76521/14
(Arising out of Order-in-Appeal No.95/RAN/2014 dated 14.08.2014 passed by the Commissioner(Appeals) of Central Excise & Service Tax, Ranchi.)
Commissioner of Central Excise, Ranchi-II
Applicant (s)/Appellant (s)
Vs.
M/s.Shivam Iron & Steel Co.Ltd.
Respondent (s)
Appearance:
Shri A.K.Biswas, Supdt.(AR) for the Revenue NONE for the Respondent CORAM:
Honble Shri P.K.Choudhary, Member(Judicial) Honble Shri Devender Singh, Member(Technical) Date of Hearing/Decision :- 30.03.2017 ORDER NO.FO/A/75513/2017 Per Shri P.K.Choudhary.
Appellant-Revenue has filed application praying for withdrawal of their appeal in terms of litigation policy vide Boards instruction being F.No.390/Misc./163/2010-JC dt. 17-12- 2015.
2. Hence, they propose to withdraw the appeal filed by them vide this application. Prayer of the Revenue is allowed and the appeal is dismissed as withdrawn. (Pronounced and dictated in the open court.) SD/ SD/ (DEVENDER SINGH) (P.K.CHOUDHARY) MEMBER(TECHNICAL) MEMBER(JUDICIAL) sm 2 Appeal No.E/76521/14