Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S. Rotork Control (India) Pvt. Ltd on 13 July, 2016
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
E/Misc./40524 & 40570/2016 and E/790 & 791/2006
E/Misc./40520/2016 & E/662/2007
(Arising out of Orders-in-Appeal No.40/2006 (M-II) dated 14.6.2006, No. 43/2006 (M-II) dated 21.7.2006 and No. 124/2007 (M-II) dated 16.7.2007 passed by the Commissioner of Central Excise (Appeals), Chennai)
Commissioner of Central Excise, Chennai II Appellant
Vs.
M/s. Rotork Control (India) Pvt. Ltd. Respondent
Appearance Shri L. Paneerselvam, AC (AR) for the Appellant Ms. Minchu Mariam Punnose, Advocate for the Respondent CORAM Honble Shri P.K. Choudhary, Judicial Member Honble Shri C.J. Mathew, Technical Member Date of Hearing / Decision: 13.07.2016 Final Order No. 41133-41135 / 2016 Per P.K. Choudhary Appellant-Revenue has filed miscellaneous applications praying for withdrawal of their appeals in terms of litigation policy vide Boards instruction F.No. 390/Misc./163/2010-JC dated 17.12.2015.
2. Prayer of Revenue is allowed and the appeals are dismissed as withdrawn. Miscellaneous applications are also disposed of accordingly.
(Dictated and pronounced in open court)
(C.J. MATHEW) (P.K. CHOUDHARY)
Technical Member Judicial Member
Rex
2