Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S Parle Products Pvt. Ltd on 11 June, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. E/1254/10-Mum [Arising out of Order-in-Appeal No. M-I/PAP/130/2010 dated 19.03.2010 passed by the Commissioner (Appeals) Central Excise, Mumbai-I]. For approval and signature: Honble Shri M.V. Ravindran, Member (Judicial) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy : Seen of the order?
4. Whether order is to be circulated to the Departmental : Yes authorities?
====================================================== Commissioner of Central Excise, Mumbai-I Appellant Vs. M/s Parle Products Pvt. Ltd. Respondent Appearance:
Mr. H. M. Dixit, A.C. (AR) for Appellant Ms. Mansi Patel, Consultant for Respondent CORAM:
HONBLE SHRI M.V. RAVINDRAN, MEMBER (JUDICIAL) Date of Hearing: 11.06.2015 Date of Decision: 11.06.2015 ORDER NO.
Per: Shri M. V. Ravindran, Member (Judicial)
1. This appeal is filed by the revenue against impugned Order No. M-I/PAP/130/2010 dated 19.03.2010.
2. After hearing the departmental Representative and perusal of records, I find that the amount involved in this case is less than Rs. Five Lakhs. As per the CBEC Circular Number 390/MISC./163/2010-GC dated 27th August 2011, monetory limit of Rs. Five Lakhs is fixed, for filing the appeal to the Tribunal.
3. Since the amount is less than thresh hold limit, I dismiss this appeal, keeping the issue involved open for deciding in an appropriate matter.
4. Appeal is dismissed.
(Dictated in Court) (M.V. Ravindran) Saifi Member (Judicial) 1