Custom, Excise & Service Tax Tribunal
The Commissioner Of Central Excise vs M/S. Kudremukh Iron & Steel Co. Ltd on 6 September, 2011
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH AT BANGALORE COURT - I Appeal No: E/Misc./334/2010 in E/645/2006 (Arising out of Order-in-Appeal No: 125/2006 CE dated 27.4.2006 passed by the Commissioner of Central Excise (Appeals), Mangalore.) Date of Hearing: 06.09.2011 Date of decision: 06.09.2011 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? Yes 3. Whether their Lordship wish to see the fair copy of the Order? Seen 4. Whether Order is to be circulated to the Departmental authorities? Yes The Commissioner of Central Excise Mangalore. Appellant Vs. M/s. Kudremukh Iron & Steel Co. Ltd. Respondent
Appearance For the appellants : Shri Ganesh Havannur, SDR For the respondents : Mrs. Komala Choudhury, Consultant CORAM SHRI P. G. CHACKO, HONBLE MEMBER (JUDICIAL) SHRI M. VEERAIYAN, HONBLE MEMBER (TECHNICAL) FINAL ORDER No._______________________2011 Per P. G. Chacko This application filed by the department (appellant) seeks to withdraw the appeal and the same is allowed. Consequently appeal stands dismissed as withdrawn.
(Pronounced and dictated in Open Court) (M. VEERAIYAN) Member (Technical) (P. G. CHACKO) Member (Judicial) rv ??
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