Custom, Excise & Service Tax Tribunal
Liladhar Pasoo Forwarders Pvt Ltd vs The Commissioner Of Customs on 19 March, 2009
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No.II APPEAL No.C/1262/08 Appln.No.C/S/1947/08 (Arising out of Order-in-Original No.95/2008 dated 22/12/2008 passed by Commissioner of Customs (General), Mumbai) For approval and signature: Honble Mr.A.K.Srivastava, Member (Technical) Honble Mr.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 :
of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
==================================================== Liladhar Pasoo Forwarders Pvt Ltd., Appellants Vs. The Commissioner of Customs, Mumbai Respondents Appearance:
Shri.J.C.Patel, Advocate for the Appellants Shri.Manish Mohan, SDR for the Respondents CORAM:
Mr.A.K.Srivastava, Member (Technical) Mr.Ashok Jindal, Member (Judicial) Date of hearing : 19/03/2009 Date of decision : 19/03/2009 O R D E R No:..
Per: Ashok Jindal
1. This stay application has been filed by M/s. Liladhar Pasoo Forwarders Pvt Ltd., against the order-in-original No. 95/2008 dated 22/12/2008 passed by the Commissioner of Customs (General), Mumbai.
2. Ld. Counsel for the applicant submits that the said order has been reviewed by the Commissioner of Customs (General), Mumbai and the order No.95/2008 dated 22/12/2008 has been revoked. Hence, the appeal has become infructuous.
3. In view of the above submission of the Ld. Counsel for the appellants, the appeal is being dismissed as withdrawn as infructuous. Stay application also stands disposed off.
(Dictated in Court) (A.K.Srivastava) Member (Technical) (Ashok Jindal) Member (Judicial) pj 1 2 2