Madras High Court
Commissioner Of Customs ... vs M/S.Pushpanjali Silk Pvt. Ltd on 16 February, 2016
Author: M.Jaichandren
Bench: M.Jaichandren, S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 16-02-2016 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN AND THE HONOURABLE MRS.JUSTICE S.VIMALA Civil Miscellaneous Appeal No.546 of 2009 and M.P.No.1 of 2009 Commissioner of Customs (Seaport-Import) Custom House, Chennai-600 001. .. Appellant. Versus 1. M/s.Pushpanjali Silk Pvt. Ltd. No.F7, Swastik Manadi Arcade, 401/2, S.C.Road, Sehadripuram, Bangalore-560 020. 2. Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench, Shastri Bhawan Annexe, 1st Floor, No.26, Haddows Road, Chennai-600 006. .. Respondents. Prayer: Appeal presented to the High Court against the Final Order No.914 of 2008, dated 18.8.2008, on the file of the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai-600 006. For Appellant : Mr.K.Mohana Murali For Respondents : Ms.L.Maithili (R1) Tribunal (R2) O R D E R
The learned counsel appearing for the Appellant/Department had submitted that he may be permitted by this court to withdraw the present Civil Miscellaneous Appeal, in view of the instructions issued, in F.No.390/Misc./163/2010-JC, issued by the Central Board of Excise & Customs, Department of Revenue, Ministry of Finance, Government of India, dated 17.12.2015, as the monetary limit relating to the matter is less than Rs.15,00,000/-.
2. The learned counsel had further submitted that liberty may be granted to the Appellant/Department to revive the Civil Miscellaneous Appeal, if it is found that it had been withdrawn, inadvertently, even though it falls under the exceptions mentioned in the relevant circular issued by the Central Board of Excise & Customs.
3. In view of the submissions made by the learned counsel appearing for the Appellant/Department, the present Civil Miscellaneous Appeal stands dismissed, as withdrawn. It is made clear that the questions of law, which may arise for the decision of this Court, in the present Civil Miscellaneous Appeal, are left open to be considered and decided in appropriate cases, in accordance with law. It is also made clear that it would be open to the Appellant/Department to revive the Civil Miscellaneous Appeal, if it is found that it had been withdrawn, inadvertently, even though it falls under the exceptions mentioned in the relevant instructions issued by the Central Board of Excise & Customs, within a period of twelve weeks from today. No costs. Consequently, connected Miscellaneous Petition is closed.
(M.J.J.,) (S.V.J.,)
Index:Yes/No 16-02-2016
Internet:Yes/No
csh
Note: Issue copy of the order by 22.2.2016
To
Commissioner of Customs (Seaport-Import)
Custom House, Chennai-600 001.
Issue Today
M.JAICHANDREN,J.
AND
S.VIMALA,J.
csh
Civil Miscellaneous Appeal No.546 of 2009
16-02-2016