Custom, Excise & Service Tax Tribunal
Commissioner Of Customs (Port), ... vs M/S. Atul Automation (P) Ltd on 22 July, 2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
EAST ZONAL BENCH: KOLKATA
Appeal No.Cus/75823/2014
(Arising out of the order in appeal No.226-229/Cus(Apprg)/KOL(P)/2014) dated 11.03.2014 passed by the Commissioner of Customs (Port & Prev), Kolkata.
Commissioner of Customs (Port), Kolkata.
Appellant
Vs.
M/s. Atul Automation (P) Ltd.
...RESPONDENT(S)
APPEARANCE:
Shri A. K. Biswas, Suptd (AR), for the Appellant None for the Respondent CORAM:
Honble Shri D.N. Panda, Judicial Member Honble Shri H. K. Thakur, Technical Member Date of Hearing/Decision: 22.07.16 Final Order No.FO/A/75652/16 Per SHRI D.N. PANDA Heard Shri A. K. Biswas, Suptd (AR) for the Revenue. No one appeared on behalf of the Respondent.
2. Revenue submits that as per the policy of the CBE&C, they propose to withdraw their above appeal for which necessary application has been filed in the Registry of the Tribunal.
3. Considering submission of Revenue as above, the appeal is dismissed as withdrawn. (Dictated and pronounced in the court.) (H.K. THAKUR) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER T.K 2 App/E/589/07