Custom, Excise & Service Tax Tribunal
M/S. Omintra Linkers Logistics Pvt. Ltd vs C.C.E. New Delhi on 11 November, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. IV
Appeal No. C/3887/2012-CU(DB)
[Arising out of Order-in-Appeal No. 8/NLB/Policy/2012 dated 10.10.2012, by the Commissioner of Customs, Central Excise & Service Tax (Appeals), New Delhi].
For approval and signature:
Hon'ble Ms. Archana Wadhwa, Member (Judicial)
Honble Shri V. Padmanabhan, Member (Technical)
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
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
M/s. Omintra Linkers Logistics Pvt. Ltd. .Applicants
Vs.
C.C.E. New Delhi .Respondent
Appearance:
Shri Anil Kumar Khanna, Advocate for the Applicants Shri Govind Dixit, DR for the Respondent CORAM:
Hon'ble Ms. Archana Wadhwa, Member (Judicial) Honble Shri V. Padmanabhan, Member (Technical) Date of Hearing: 11.11.2016 FINAL ORDER NO. 55187/2016-CU(DB) Per Archana Wadhwa:
The appeal is against the order of suspension of the appellants CHA license.
2. The Ld. Advocate appearing for the appellant informs us that the said suspension has already been withdrawn by a subsequent order of the Commissioner passed on 11.11.2014. As such nothing survives in the present appeal and he seeks to withdraw the same.
3. No objection by the Ld. DR appearing for the Revenue.
4. In view of the above we dismiss the appeal as withdrawn.
[Dictated and Pronounced in the open Court] (V. Padmanabhan) (Archana Wadhwa) Member (Technical) Member (Judicial) Bhanu 2 C/3887/2012-CU(DB)