Madhya Pradesh High Court
Commissioner Union Of India vs M/S Bridgestone Acc (I) Ltd. And Anr. on 3 March, 2016
1
CEA No.26/2011
03.3.2016
Shri P. Prasad, learned counsel and Shri A. Tugnawat,
learned counsel for the appellant.
Shri Sanjeev Kohali learned counsel for the respondent
(s) / Assessee.
Learned counsel for the parties has drawn our attention to the circulars dated 20.10.2010, 17.8.2011, 17.12.2015 and 18.12.2015 and submits that the review committee of the Department is examining the matter and responsible officers have been deputed by the Commissioner, Central Excise at Indore, Gwalior and Bhopal and within a period of two weeks, they will examine the Clause No.A and B and shall file appropriate application supported with an affidavit of the officer in-charge for withdrawal of the appeal, if it falls within the purview of the circular dated 18.12.2015. Prayer allowed.
List on 21.3.2016, as prayed.
Shri Prasad, learned counsel and Shri Tugnawat, learned counsel are directed to supply list of other cases, which falls within the purview of circular dated 18.12.2015, within a period of 3 days from today, so that all the matters be listed for analogous hearing for passing appropriate order therein.
(P.K. JAISWAL) (ALOK VERMA)
JUDGE JUDGE
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