Madras High Court
Commissioner Of Customs (Imports) vs M/S.Pushpanjali Silks Pvt. Ltd on 30 June, 2017
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, R.Suresh Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.06.2017
CORAM
THE HONOURABLE MR.JUSTICE RAJIV SHAKDHER
And
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
C.M.A.No.4109 of 2008
Commissioner of Customs (Imports)
Customs House,
Chennai - 600 001. ... Appellant
Vs.
M/s.Pushpanjali Silks Pvt. Ltd.,
E-7, Swastik Manadi Arcode,
No.401/2, Subedar Chatram Road,
Seshadipuram,
Bangalore - 560 020. ... Respondent **
** R2 deleted vide order order
dt.19.06.2017 in CMA No.4109/08
Prayer : Appeal filed under Section 130 of the Customs Act, 1962, praying to set aside the Final Order No.1140/2007 dated 07.09.2007 passed by the Customs, Excise and Service Tax Appellate Tribunal, Chennai.
For Appellant : Mr.S.Rajasekar
For Respondent : Ms.L.Maithili
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RAJIV SHAKDHER, J.
And
R.SURESH KUMAR, J.
J U D G M E N T
(Judgment of the Court was delivered by RAJIV SHAKDHER,J.)
1.Mr.S.Rajasekar, who appears for the appellant, says that the tax effect is less than the monetary limit, as fixed by the Central Board of Excise and Customs, vide Circular dated 17.12.2015, and amended by Circular dated 30.12.2016. Learned counsel says he has instructions to withdraw the appeal.
2.The appeal is, accordingly, dismissed as withdrawn. There shall, however, be no order as to costs.
[R.S.A.,J.] [R.S.K.,J.] 30.06.2017 gg Speaking order / Non Speaking order To
1.The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench at Chennai.
C.M.A.No.4109 of 2008 http://www.judis.nic.in