Telangana High Court
Commissioner Of Ct,Ce And St vs M/S. Bharat Sanchar Nigam Ltd., on 18 September, 2019
Bench: Sanjay Kumar, K.Lakshman
THE HON'BLE SRI JUSTICE SANJAY KUMAR
AND
THE HON'BLE SRI JUSTICE K.LAKSHMAN
C.E.A.Nos.158 OF 2017 and 198 OF 2017
COMMON JUDGMENT:(per SK,J) Sri M. Vijaya Kumar Goud, learned counsel for the appellant- Revenue, states that these appeals no longer survive for consideration in view of the fact that the tax/duty effect is less than the monetary limit fixed by the Central Board of Indirect Taxes and Customs, Government of India, New Delhi, vide Instruction dated 22.08.2019.
2. Recording the said statement, these appeals are dismissed as withdrawn. Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
________________ SANJAY KUMAR,J _____________ K.LAKSHMAN,J Date:18.09.2019 KL