Custom, Excise & Service Tax Tribunal
Delhi-Iii vs Honda Motorcycles And Scooters India ... on 28 February, 2024
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHANDIGARH
REGIONAL BENCH - COURT NO. I
Excise Cross Application No. 61240 of 2013
Excise Appeal No. 58054 of 2013
[Arising out of Order-in-Review No. 29/2013 dated 14.05.2013 passed by the
Committee of Commissioners, C.E., New Delhi]
Commissioner of Central Excise, ......Appellant
Delhi-III
Plot No. 36-37, Sector 32,
Gurgaon, Haryana 122021
VERSUS
Honda Motorcycle And Scooters India Pvt ......Respondent
Ltd Plot No. 1 & 2, Sector 3, IMT Manesar, Gurgaon, Haryana 122052 APPEARANCE:
Present for the Appellant: Sh. Narinder Singh (Supdt.), AR Sh. Shivam Syal (Supdt.), AR Present for the Respondent: Ms. Shreya Khunteta, Advocate CORAM:
HON'BLE Sh. S. S. GARG, MEMBER (JUDICIAL) HON'BLE Sh. RAJEEV TANDON, MEMBER (TECHNICAL) FINAL ORDER NO. 60070/2024 DATE OF HEARING: 28.02.2024 DATE OF DECISION: 28.02.2024 PER : S. S. GARG The learned DR for the Department submits an application in the open Court seeking withdrawal of the present appeal on the ground that the amount involved in the present appeal is less than
2 E/Cross/61240/2013 E/58054/2013 the monetary limit as per the instructions issued by the CBIC under F.No.390/Misc/116/2017-JC dated 22.08.2019.
2. In view of this, the appeal is dismissed as withdrawn under Litigation Policy without going into the merits of the case. Also, cross objection becomes infructuous, accordingly, disposed of.
(Dictated and pronounced in the open court) (S. S. GARG) MEMBER (JUDICIAL) (RAJEEV TANDON) MEMBER (TECHNICAL) RA_Saifi