Commissioner Of Central Excise vs M/S.Sterlites Industries India ...
2021 Latest Caselaw 23023 Mad

                                                                        C.M.A.(MD) No.554 of 2012


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 24.11.2021

                                                           CORAM:

                                    THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                       and
                                    THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN


                                                   C.M.A.(MD) No.554 of 2012


                 Commissioner of Central Excise
                 Central Revenue Building
                 Tractor Road, NGO 'A' Colony
                 Thirunelveli-627 007                                                  ... Appellant
                                                              -vs-

                 M/s.Sterlites Industries India Ltd.,
                 Madurai Bye Pass Road
                 Sipcot Complex
                 Tuticorin-628 002                                                     ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 35G of Central Excise

                 Act, 1944 to set aside the Final Order No.855-858/2011, dated 27.07.2011,

                 passed by the Southern Zonal Bench of CESTAT, Chennai in Appeal

                 No.E/201/10 arising out of order-in-original No.03/COMMR/CE/2010, dated

                 20.01.2010, passed by the Commissioner of Central Excise, Tirunelveli.

                                   For Appellant      : Ms.S.Ragaventhre
                                                        Junior Standing Counsel
                                                         for Central Excise & Customs

                                   For Respondent     : Mr.G.Krishnamoorthy


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                 Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                     C.M.A.(MD) No.554 of 2012


                                                     JUDGMENT

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

When the matter is taken up for hearing, the learned counsel

appearing for the appellant submitted that she is withdrawing the appeal and

she has also made an endorsement to that effect.

2. In view of the endorsement so made, the civil miscellaneous

appeal is dismissed as withdrawn. No costs.

[S.V.N., J.] [G.J., J.] 24.11.2021 Index : Yes / No Internet : Yes / No

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the Judgment may be utilized for official purposes, but, ensuring that the copy of the Judgment that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

krk

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.554 of 2012

To:

1.The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench at Chennai.

2.The Commissioner of Central Excise, Tirunelveli.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.554 of 2012

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

krk

C.M.A.(MD) No.554 of 2012

24.11.2021

____________

https://www.mhc.tn.gov.in/judis