Custom, Excise & Service Tax Tribunal
(Arising Out Of Order-In-Appeal No. 104 ... vs M/S. Shri Gothi Packaging Industries on 12 July, 2016
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/MISC/40563 -40564/2016, E/62-63/2006 &
E/CO/40643 40644/2016
(Arising out of Order-in-Appeal No. 104 & 105/2005 (P) dated 31.10.2005 passed by the Commissioner of Central Excise (Appeals), Chennai).
1. CCE, Chennai III : Appellants
2. CCE, Pondicherry
Vs.
1. M/s. Shri Gothi Packaging Industries : Respondents
2. M/s. Gothi Polypack Industries Appearance Shri L. Pannerselvam, AC (AR) for the Appellant Ms. R. Charulatha, Advocate for the Respondent CORAM :
Honble Shri P.K. Choudhary, Judicial Member Honble Shri C.J. Mathew, Technical Member Date of Hearing/Decision: 12.07.2016 FINAL ORDER No. _ 41097-41098 / 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 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 Prayer of the Revenue is allowed and the appeals are dismissed as withdrawn. In view of the above, the cross-objection filed by the respondent is also dismissed. Miscellaneous Applications are disposed of accordingly.
(Dictated and pronounced in open Court) (C.J. MATHEW) (P.K. CHOUDHARY) TECHNICAL MEMBER JUDICIAL MEMBER BB