Custom, Excise & Service Tax Tribunal
M/S. Sterlite Industries India Ltd vs Commissioner Of Customs, Tuticorin on 2 March, 2017
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH, CHENNAI
C/403/2008
(Arising out of Order-in-Appeal No. 14/2008 dated 6.10.2008 passed by the Commissioner of Customs & Central Excise (Appeals), Tirchirappalli)
M/s. Sterlite Industries India Ltd. Appellant
Vs.
Commissioner of Customs, Tuticorin Respondent
Appearance Ms. M. Swarupa, Advocate for the Appellant Shri A. Cletus, Addl. Commissioner (AR) for the Respondent CORAM Honble Shri D.N. Panda, Judicial Member Honble Shri Madhu Mohan Damodhar, Technical Member Date of Hearing / Decision: 02.03.2017 Final Order No. 40356 / 2017 Per D.N. Panda The duty involved in this appeal is only Rs.25,512/-. It is unproductive and waste of time of the Tribunal to hear this appeal when appeals involving crores of rupees of demand are pending. Accordingly, appeal is dismissed on pecuniary jurisdiction. (Dictated and pronounced in open court) (MADHU MOHAN DAMODHAR) (D.N. PANDA) Technical Member Judicial Member Rex 2