Madhya Pradesh High Court
Commissioner, Customs And Central ... vs M/S Keltech Energies Ltd. on 10 March, 2016
1
CEA No.26 of 2009
10.03.2016
Shri S.A.Dharmadhikari, learned counsel for the
appellant/Department.
Shri H.K.Upadhyay, learned counsel for the respondent.
Heard counsel for the parties.
Counsel for the Department, in all fairness, points out that a policy decision has been taken by the Government of India of not to pursue matters before the High Court involving monetary limit upto Rs.15,00,000/- (Rupees Fifteen Lacs), in terms of instructions issued on 17.12.2015; and further clarified on 01.01.2016 by the Joint Secretary (Review) of the Ministry of Finance, Department of Revenue to include even pending appeals in that category and as also orally instructed by the Commissioner, Customs & Central Excise, Jabalpur to withdraw this appeal for the abovesaid reason.
Accordingly, the appeal is allowed to be withdrawn as not pressed in terms of the aforesaid circulars/instructions.
Disposed of accordingly.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.