Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, ... vs M/S Classic Stripes Pvt. Ltd on 1 August, 2016
IN THE CUSTOMS, EXCISE AND SERVECE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT NO. I APPEAL NO. E/89748/14-Mum (Arising out of Order-in-Appeal No. PD/645-646/TH-II/2014 dated 10th July, 2014 passed by the Commissioner of Central Excise & Service Tax (Appeals-IV), Mumbai-I.) For approval and signature: Honble Mr. C.J. Mathew, Member (Technical) =====================================================
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, Thane-II Appellant Vs. M/s Classic Stripes Pvt. Ltd. Respondent Appearance:
Shri Sanjay Hasija, Supdt. (A.R.) for Appellant Shri Amit Singh, Advocate for Respondent CORAM:
HONBLE SHRI C.J. MATHEW, MEMBER (TECHNICAL) Date of Hearing: 01.08.2016 Date of Decision: 01.08.2016 ORDER NO. Per: C.J. Mathew:
When this matter was called out, Learned Authorised Representative sought leave to withdraw the appeal in view of new litigation policy of Central Board of Excise & Customs vide F. No. 390/MISC/163/2010/JC dated 17th December 2015, wherein monetary limit for filing appeal has been enhanced from Rs 5 Lakhs to Rs 10 lakhs and pending litigations below this threshold were directed to be withdrawn.
2. Accordingly, the said appeal of Revenue is dismissed as withdrawn.
(Operative portion of the order pronounced in open Court) (C.J. Mathew) Member (Technical) Sp 2 APPEAL NO. E/89748/14-Mum