Telangana High Court
The Commissioner Of Central Excise ... vs M/S. Cmc Limited on 16 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.NO.35 OF 2008
JUDGMENT:(per SK,J) Sri M.V.J.K.Kumar, learned counsel for the appellant-Revenue, states that this appeal no longer survives 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 Recording the said statement, this appeal is dismissed as withdrawn. Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
________________ SANJAY KUMAR,J _____________ K.LAKSHMAN,J Date:16.09.2019 GJ