Madhya Pradesh High Court
Principal Commissioner Customs And ... vs Shri Mahendra Kumar Sethiya on 8 March, 2016
1
C.E. A. No.20/2015
8.03.2016
None for the appellant.
Perused the record.
In other identical matters, as per Circulars dated 20.10.2010, 17.8.2011, 17.12.2015 and 18.12.2015, the Review Committee of the Department is examining the matter and responsible Officers have been deputed by the Commissioner, Central Excise at Indore, Gwalior and Bhopal and within a period of two weeks, they will examine the Clause No.A and B and shall file appropriate application supported with an affidavit of the officer in-charge for withdrawal of the appeal, if it falls within the purview of the Circular dated 18.12.2015.
Office to list this matter on 21.3.2016, Both the parties are directed to supply list of other cases, which falls within the purview of Circular dated 18.12.2015, within a period of 3 days from today, so that all the matters be listed for analogous hearing for passing appropriate order therein.
(P.K. Jaiswal) (J.K. Jain)
Judge Judge
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