Custom, Excise & Service Tax Tribunal
Phoenix Plasts Company vs Commissioner Of Central Excise ... on 8 April, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Final Order No . 20498 / 2014 Application(s) Involved: E/Stay/28139/2013 in E/27758/2013-DB Appeal(s) Involved: E/27758/2013-DB [Arising out of Order in Appeal No.128-2013 dated 25/06/2013 passed by Addl. Commissioner of Central Excise , Bangalore-I] Phoenix Plasts Company Plot No.64a, Bommasandra Industrial Estate, Hosur Road, BANGALORE KARNATAKA 560099 Appellant(s) Versus Commissioner of Central Excise ,Customs and Service Tax - BANGALORE-I POST BOX NO 5400...CR BUILDINGS, BANGALORE, KARNATAKA 560001 Respondent(s)
Appearance:
K. SHASHI KIRAN SHETTY, ADV NO.11, 1ST FLOOR, JEEVAN BUILDING, KUMARA PARK EAST, BANGALORE KARNATAKA 560001 For the Appellant Shri S. Teli, Deputy Commissioner(AR) For the Respondent CORAM:
HON'BLE SHRI B.S.V.MURTHY, TECHNICAL MEMBER HON'BLE SHRI S.K. MOHANTY, JUDICIAL MEMBER Date of Hearing: 08/04/2014 Date of Decision: 08/04/2014 Order Per : B.S.V.MURTHY Learned counsel on behalf of the appellant submits that appellant seeks to withdraw the above appeal. Accordingly, the appeal is dismissed as withdrawn. (Operative portion of the order has been pronounced in open court) S.K. MOHANTY JUDICIAL MEMBER B.S.V.MURTHY TECHNICAL MEMBER Raja 2