Telangana High Court
The Commissioner Of Customs Central ... vs M/S Sridhar Engineering Rubber ... on 29 August, 2018
THE HON'BLE SRI JUSTICE RAMESH RANGANATHAN
AND
THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
CEA.NO.84 OF 2016
JUDGMENT:{Per the Hon'ble Sri Justice Ramesh Ranganathan} Sri B.Narasimha Sarma, learned Senior Standing Counsel for Central Excise and Customs and Service Tax, submits that, since this appeal is below the monetary limit of Rs.50,00,000/-, the appellant does not wish to prosecute the appeal in the light of the Circular instructions issued by the Central Board of Indirect Taxes & Customs dated 11.07.2018.
Permission is accorded and the appeal is, therefore, dismissed as withdrawn. There shall be no order as to costs. Miscellaneous petitions, if any, pending shall stand dismissed.
_______________________________ (RAMESH RANGANATHAN, J) __________________________________ (KONGARA VIJAYA LAKSHMI, J) 29th August 2018 JSU