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Custom, Excise & Service Tax Tribunal

M/S Hubei Tri-Ring Forging Co. Limited vs Designated Authority, Dgad, Mof on 18 August, 2012

        

 
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL

West Block No.2, R. K. Puram, New Delhi, Court No. 1



Date of hearing/ decision:  18.08.2016



For Approval and Signature:



Honble  Justice (Dr.) Satish Chandra, President

Honble Mr. S. K. Mohanty, Member (Judicial)

Honble Mr. B. Ravichandran, Member (Technical)



1
Whether Press Reporter may be allowed to see the Order for publication as per Rule 26 of the CESTAT (Procedure) Rules, 1982?
  No
2
Whether it should be released under Rule 26 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
 No
3
Whether their Lordships wish to see the fair copy of the Order?
Seen 
4
Whether Order is to be circulated to the Departmental authorities?
 Yes
Anti Dumping Appeal Nos. 1851 and 1852  of 2012 with 

Anti Dumping Stay Nos. 2498 & 2499 of 2012



(Arising out of  Final Finding No. 14/19/2008 dated 10.04.2012 and 05.03.2012  issued vide Customs Notification No. 50/2010 dated 12.04.2010 issued by the Ministry of Finance, Department of Revenue).





M/s Hubei Tri-Ring Forging Co. Limited			Appellant

M/s Hubei Tri-Ring Auto Axle Co. Ltd.



Vs.



Designated Authority, DGAD, MoF.			Respondent

Appearance:

Sh. Darpan Bhuyan, Sh. Dhruv Gupta, Advocates for the Appellants Sh. Amit Singh, Advocate for the D.A. Sh. Govind Dixit, AR for the Revenue Sh. Rajesh Sharma & Ms. Rita Jha, Advocates for Domestic Industry Coram:
Honble Mr. Justice (Dr.) Satish Chandra, President Honble Mr. S. K. Mohanty, Member (Judicial) Honble Mr. B. Ravichandran, Member (Technical) 2 Final Order Nos. 55347  55348 / 2016 Per: Justice (Dr.) Satish Chandra:
Sh. Darpan Bhuyan, ld. Counsel for the appellant prays that appellant may be allowed to withdraw the appeal.

2. Sh. Amit Singh, ld. Advocate for the Designated Authority and Sh. Govind Dixit, DR for the Revenue have no objection. Both the appeals as well as stay applications are hereby dismissed as withdrawn.

(Dictated and pronounced in open Court).

(Justice (Dr.) Satish Chandra) President (S. K. Mohanty) Member (Judicial) (B. Ravichandran) Member (Technical) Pant