Custom, Excise & Service Tax Tribunal
Mahindra & Mahindra Ltd vs Cce Mumbai V on 24 March, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI
COURT NO. II
APPEAL NO. E/1559/06 Mum
(Arising out of Order-in-Appeal No. BR(564-565)22-23/MV/2006 dated 20.02.2006 passed by the Commissioner of Central Excise (Appeals), Mumbai)
For approval and signature:
Honble Shri Ashok Jindal, Member (Judicial)
1. Whether Press Reporters may be allowed to see : No
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 Their Lordships wish to see the fair copy : Yes
of the Order?
4. Whether Order is to be circulated to the Departmental : Yes
authorities?
Mahindra & Mahindra Ltd.,
:
Appellant
Versus
CCE Mumbai V
Respondent
Appearance None For appellants Shri B. Kumar Iyer, Supdt (A.R.) For Respondents CORAM:
Shri Ashok Jindal, Member (Judicial) Date of Hearing : 24.03.2014 Date of Decision : 24.03.2014 ORDER NO.
Per Ashok Jindal The matter is listed today for compliance of the show-cause notice issued to the applicant for curing the defect pointed out by the Registry. When this matter was called, the appellant placed an application on record seeking permission to withdraw the appeal filed by them. Permission to withdraw the appeal is granted and the appeal is dismissed as withdrawn. (Dictated in Court) (Ashok Jindal) Member (Judicial) nsk ??
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