Cce, Lucknow v. J.R Agra .

CESTAT

Jan 5, 2011

Judgment

CaseIQ

D.N Panda:— In both cases Revenue seeks to withdraw their appeal. That is allowed.

2. Consequently, both appeals stands dismissed as withdrawn. So also both M.A dismissed.

Excise Misc. Appn. No. E/Misc. 804/2010, Excise Appeal No. E/113/2009, Excise Misc. Appn. No. E/Misc. 805/2010 and Appeal No. E/869/2009