Custom, Excise & Service Tax Tribunal
Indore vs Sun Pharmaceuticals Industries Ltd on 29 October, 2018
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL,
WEST BLOCK NO.2, R.K. PURAM, NEW DELHI-110066
BENCH-SM
COURT -IV
Excise Misc. Application No. E/ Misc./51022/2018 Ex[ SM] in
Excise Appeal No.E/51776/2018 EX-[SM]
[Arising out of Order-in-Appeal IND-EXCUS-000-app-760-17-18
DATED 26.03.2018 passed by the Commissioner (Appeals), Central
Excise, (CGST &CX), INDORE]
C.C.E., Indore ...Appellant
Vs.
M/s. Sun Pharmaceuticals Industries Ltd.... Respondent
Present for the Appellant : Mr. K. Poddar, D.R. Present for the Respondent: Ms. Mithila Shellar, Advocate Coram: HON'BLE MRS. RACHNA GUPTA, MEMBER (JUDICIAL) Date of Hearing/Decision: 29/10/2018 FINAL ORDER NO. ________________ /2018 PER: RACHNA GUPTA This is an Application for withdrawal of appeal, in view of the Department's Circular about fixing the monetary limit for filing the appeals by the Department before CESTAT, Hon'ble Supreme Court and Hon'ble High Courts has been fixed. The application is heard.
2. Keeping in view that vide the said Policy, the monetary limit for an appeal to be filed before CESTAT is Rs.20,00,000/- and above. Also keeping in view that the amount involved herein is 2 E/ Misc./51022/2018 Ex[ SM] in E/51776/2018 EX-[SM] the refund of Rs.10,38,857/-. Resultantly, the Miscellaneous Application in hand is hereby allowed. Appeal stands dismissed as withdrawn.
[Dictated and pronounced in the Open Court] (RACHNA GUPTA) MEMBER (JUDICIAL) Anita