Custom, Excise & Service Tax Tribunal
Meerut-Ii vs Lalkuan Stone Crushers Ltd on 23 August, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
REGIONAL BENCH : ALLAHABAD
COURT No. I
APPEAL No. ST/50459/2015-CUD[DB]
(Arising out of Order-in-Appeal No. MRT-EXCUS/002/APP/70/2014-15
dated 30/09/2014 passed by Commissioner of Central Excise & Customs
(Appeals), Meerut-II)
The Commissioner, Customs, Central Excise & Service Tax, Hapur
Appellant
Vs.
M/s Lalkuan Stone Crushers Ltd. Respondent
Appearance:
Shri Pawan Kumar Singh (Supdt.) AR for Appellant None for Respondent CORAM:
Hon'ble Mrs. Archana Wadhwa, Member (Judicial) Hon'ble Mr. Anil G. Shakkarwar, Member (Technical) Date of Hearing : 23/08/2018 Date of Decision : 23/08/2018 FINAL ORDER NO 72041 / 2018 Per: Archana Wadhwa Revenue is in appeal against the order dated 30.09.2014 of Commissioner (Appeals), Meerut-II.
2. We are informed about the Instructions dated 11.07.2018 issued by the C.B.E. & C. in exercise of the powers conferred by Section 35R of the Central Excise Act, 1944 fixing monetary limits below which appeal shall not be filed in the Tribunal. The monetary limit has been enhanced to Rs. 20 2 APPEAL No. ST/50459/2015-CUD[DB] lakhs through the said Instructions. Further, the said instructions clarified that the said instructions will apply to all pending cases.
3. We also find that the Hon'ble High Courts of Madras, Karnataka and Gujarat have held that the litigation policy containing monetary limit for filing appeals will apply to pending appeals also. [2015 (40) S.T.R. 656 (Mad.); 2014 (306) E.L.T. 153 (Guj.); 2011 (268) E.L.T. 344 (Kar.) = 2012 (26) S.T.R. 79 (Kar.)].
4. It is further informed by the ld. AR that vide subsequent instructions issued vide F. No.390/Misc./116/2017-JC dated 04/04/2018, the earlier exclusion category not covered by the litigation policy has also now been included, by removing Sub-clause 'C' of earlier instructions.
5. Considering the above instruction, We dismiss the appeal filed by the Revenue under litigation policy for the respondent.
(Dictated and pronounced in Court) Sd/- Sd/-
Anil G. Shakkarwar) (Archana Wadhwa) Member (Technical) Member (Judicial) Ankit