Custom, Excise & Service Tax Tribunal
M/S Veritas Software Solutions Pvt. Ltd vs Commissioner Of Customs, Mumbai on 6 September, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. C/1016/05 (Arising out of Order-in-Appeal No. 229/2005 MCH dated 8.6.2005 passed by the Commissioner of Customs (Appeals), Mumbai-I). For approval and signature: Honble Shri M.V. Ravindran, Member (Judicial) Honble Shri Raju, Member (Technical) ======================================================
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 : Yes CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy : Seen of the order?
4. Whether order is to be circulated to the Departmental : Yes authorities?
====================================================== M/s Veritas Software Solutions Pvt. Ltd. Appellant Vs. Commissioner of Customs, Mumbai Respondent Appearance:
Shri Aqeel Sheerazi, Advocate for Appellant Shri Chatru Singh, AC (AR) for Respondent CORAM:
SHRI M.V. RAVINDRAN, MEMBER (JUDICIAL) SHRI RAJU, MEMBER (TECHNICAL) Date of Hearing: 06.09.2016 Date of Decision: 06.09.2016 ORDER NO.
Per: M.V. Ravindran When this matter was called out, learned Counsel appearing for the appellant submits that they wish to withdraw from the proceedings as the appellant is not coming for to give instruction.
2. As the Counsel as presently is present and making the oral request, the Counsel is allowed to withdraw from the case.
3. Since the appeal is of 2005 and not being attended to by the appellant, the appeal is dismissed for non-prosecution.
(Operative portion of the order pronounced in Court) (Raju) (M.V. Ravindran) Member (Technical) Member (Judicial) Sinha 2 Appeal No. C/1016/05