Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise vs M/S Ingersoll Rand India Limited on 23 March, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
West Zonal Bench, Ahmedabad
-ooOoo-
Appeal No. : E/12970-12973/2014
[ Arising out of OIA-AHM-EXCUS-002-APP-027-030-14-15 dtd 15.5.2014
Passed by Commissioner of Central Excise-AHMEDABAD-II ]
Commissioner of Central Excise-
AHMEDABAD-II - Appellant(s)
Vs
M/s Ingersoll Rand India Limited - Respondent (s)
Represented by :
Appellant(s) : Shri N Satwani, Authorised Representative Respondent (s) : Shri Vipul Khandhar, Chartered Accountant For approval and signature :
Mr. P.M.Saleem, Hon'ble Member (Technical) 1 Whether Press Reporter 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 CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Mr. P.M.Saleem, Hon'ble Member (Technical) Date of Hearing / Decision : 23/3/2016 ORDER No. A/10215-10218/2016 dtd 23/3/2016 Per : Mr.P.M.Saleem The subject four appeals are filed by Revenue aggrieved by the impugned common order in appeal dated 15.5.2014 on same issue, in respect of four Orders-in-Original. Hence all the four appeals are taken up together for disposal.
2. Heard both sides and perused the records.
3. Ld. Authorised Representative for Revenue, at the outset, submits that they wish to withdraw the appeal in view of the instructions of CBEC vide Circular No 390/Misc/163/2010-JC dtd 17.12.2015 read with instructions of even No dtd 17.8.2011, wherein a monetary limit of Rs 10 lakhs has been prescribed for filing appeal in the Tribunal. In this regard, he submitted the letter dtd 25.2.2016 of the Commissioner of Central Excise, Ahmedabad-2 requesting withdrawal of the appeals. He submits that the amount in dispute in the present appeals are below the said monetary limit and therefore, Revenue wishes to withdraw the appeals. He further submits that the CBEC has clarified that the new threshold limit would be applicable to all the pending appeals in CESTAT vide CBEC Circular No. 390/Misc/163/2010-JC dtd 1.1.2016. The Ld Counsel for the Respondent has no objection to Revenue withdrawing the appeals.
3. In view of the above, all the four appeals are dismissed as withdrawn.
(Dictated and pronounced in the open Court) (P.M.Saleem) Member (Technical) swami ??
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