Commissioner Of Central Excise ... vs Mr.V.Mohan
2022 Latest Caselaw 16492 Mad

                                                                                      C.M.A.No.64 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.10.2022

                                                     CORAM :

                              THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
                                                        AND
                                  THE HONOURABLE MR. JUSTICE C.SARAVANAN

                                               C.M.A.No.64 of 2011
                                                      and
                                                 MP.No.1 of 2011

                Commissioner of Central Excise and Service Tax,
                1 Williams Road, Cantonment
                Tiruchirapallai 620 001.                                        .. Appellant

                                                       Versus

                1. Mr.V.Mohan, Proprietor,
                   M/s.Nanda Travels,
                   No.3, G.A.Canal Road, West Bank,
                   Thanjavur.

                2. Customs, Excise and Service Tax
                   Appellate Tribunal, South Zonal Bench,
                   Shastri Bhawan, Annexe-I,
                   1st Floor, NO.26, Haddow Road.
                   (R2 given up)                                                 .. Respondents


                          Civil Miscellaneous Appeal filed under Section 35G of the Central Excise

                Act, 1944 against the Final Order No.692/2010 dated 18.06.2010 on the file of

                the Customs, Excise and Service Tax Appellate Tribunal (CESTAT), South Zonal
https://www.mhc.tn.gov.in/judis

                1/4
                                                                                        C.M.A.No.64 of 2011


                Bench, Chennai-6.

                                   For Appellant     :    Mr.M.Santhanaraman
                                                          for Ms.P.Bhuvaneshwari


                                   For Respondents   :    Mr.B.Sivaraman (R1)
                                                          for M/s.Lakshmi Sriram

                                                          R2:Tribunal


                                                     JUDGMENT

S.VAIDYANATHAN, J.

and C.SARAVANAN, J.

This matter has been listed today under the caption "For Withdrawal"

based on the letter dated 10.10.2022 submitted by the learned counsel for the

Appellant to the Registry. The learned counsel for the Appellant also sought

permission of this Court to withdraw this Appeal and made the following

endorsement:

"The Appellant may be permitted to withdraw this Appeal as not pressed on monetary limit ground."

2. In view of the letter submitted by the learned counsel for the Appellant https://www.mhc.tn.gov.in/judis

C.M.A.No.64 of 2011

and also in view of the endorsement made, this civil miscellaneous appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                               [S.V.N,, J.]     [C.S.N., J.]
                arr                                                     17.10.2022
                Internet : Yes
                Index : Yes / No


                To

1. The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Shastri Bhawan, Annexe-I, 1st Floor, NO.26, Haddows Road, Chennai 600 006.

2. The Commissioner of Central Excise and Service Tax, 1 Williams Road, Cantonment Tiruchirapallai 620 001.

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

C.M.A.No.64 of 2011

S.VAIDYANATHAN, J.

AND C.SARAVANAN, J.

arr

C.M.A.No.64 of 2011 and MP.No.1 of 2011

17.10.2022

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