Custom, Excise & Service Tax Tribunal
Cce Thane Ii vs Astamed Healthcare (I) P Ltd on 2 July, 2018
IN THE CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
Appeal No. E/87371/2016
(Arising out Order-in- Appeal No. SK/285 to 290/TH-
II/2016 dated 27.06.2016 passed by the
Commissioner of Central Excise, Thane II)
CCE, Thane II Appellant
Vs.
M/s. Astamed Healthcare (I) Pvt. Ltd. Respondent
Appearance:
Shri A.B. Kulgod, AC (AR) for the appellant Shri Mohit Raval, Advocate for the respondent CORAM:
Hon'ble Dr. Suvendu Kumar Pati, Member (Judicial) Date of hearing : 02.07.2018 Date of decision : 02.07.2018 O R D E R No: A/86864 / 2018 When the matter was called out, it was seen from the records that dispute is outside the scope of continuance as per 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appeal has been enhanced from `5 lakhs to `10 lakhs and pending litigations below this threshold were directed to be withdrawn. Amount in dispute is only `3,88,990/-.-2-
E/87371/2016
2. Learned Counsel for the Respondent pointed out that the litigation policy referred to in the order has since been further amended vide F. No. 390/Misc./116/2017-JC dated 4th April 2018 by the Central Board of Excise and Customs. It is seen from the said instruction that any matter below the threshold of `10 lakhs, irrespective of the nature in dispute, shall not be contested and all pending cases shall be withdrawn.
3. Accordingly, the said appeal of Revenue is dismissed in accordance with new litigation policy, referred above.
(Operative part pronounced in Court) Dr. Suvendu Kumar Pati Member (Judicial) //SR