Custom, Excise & Service Tax Tribunal
M/S. Tempel Precision Metal Products ... vs Cce, Chennai-I on 7 July, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/MISC/40483/2017 & E/40436/2016
(Arising out of Order-in-Appeal No. 275/2015 dated 22.12.2015 passed by the Commissioner of Central Excise (Appeals), Chennai)
M/s. Tempel Precision Metal Products India Pvt. Ltd. : Appellant
Vs.
CCE, Chennai-I : Respondent
Appearance None for the appellants Shri S. Govindarajan, AC (AR) for the Respondent.
CORAM :
Honble Ms. Sulekha Beevi, Member (Judicial) Honble Shri Madhu Mohan Damodhar, Member (Technical) Date of Hearing/Decision: 07.07.2017 FINAL ORDER No. 41180/ 2017 Per Bench The appellant/assessee has filed this miscellaneous application to withdraw the appeal filed by them.
2. Prayer of appellant is allowed and the appeal is dismissed as withdrawn. Miscellaneous application is also disposed accordingly. (Order dictated and pronounced in the open Court) (MADHU MOHAN DAMODHAR) (SULEKHA BEEVI C.S.) MEMBER (TECHNICAL) MEMBER (JUDICIAL) BB