Custom, Excise & Service Tax Tribunal
Cce, Madurai vs M/S. Federal Bank Ltd on 21 July, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
ST/MISC/40660/2016 and ST/154/2011 & ST/CO/11/2011
(Arising out of Order-in-Appeal No. 9/2010 ST(R) dated 09.12.2010 passed by the Commissioner of Central Excise (Appeals), Madurai).
CCE, Madurai : Appellant
Vs.
M/s. Federal Bank Ltd. : Respondent
Appearance Shri R. Subramanian, AC (AR) for the Appellant None for the Respondent CORAM :
Honble Shri P.K. Choudhary, Judicial Member Honble Shri C.J. Mathew, Technical Member Date of Hearing/Decision: 21.07.2016 FINAL ORDER No. 41275 / 2016 Per: P.K. Choudhary, Appellant Revenue has filed miscellaneous application praying for withdrawal of their appeal in terms of litigation policy vide Boards instruction being F.No.390/Misc./163/2010-JC dt. 17-12-2015.
2. None appeared on behalf of the respondent assessee. Prayer of the Revenue is allowed and the appeal is dismissed as withdrawn. Hence, the cross-objection filed by the respondent along with the miscellaneous Application is disposed of accordingly.
(Dictated and pronounced in open Court)
(C.J. MATHEW) (P.K. CHOUDHARY)
TECHNICAL MEMBER JUDICIAL MEMBER
BB