Bombay High Court
The Commissioner Ofcentral Excise ... vs Raymonds Ltd on 27 August, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO.36 OF 2012
The Commissioner of Central Excise
Mumbai - III .. Appellant.
v/s.
Raymonds Ltd., .. Respondent.
Mr. Vipul Bajpayee, for the Appellant.
Mr. Jas Sanghavi i/b. PDS Legal, for the Respondent.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 27th AUGUST, 2018. P.C:-
This Appeal under Section 35G of the Central Excise Act, 1944 arises from the order dated 23 rd June, 2011 of the Customs, Excise and Service Tax Appellate Tribunal.
2 Our attention is invited to the Circular/ Instructions dated 11th July, 2018 issued by the Central Board for Indirect Taxes and Customs, directing the Revenue not to file appeals to the High Court where the tax effect does not exceed Rs.50 lakhs. It also directs its Officers to withdraw the pending appeals where the tax effect is less than Rs.50 lakhs.
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3 In view of the Circular/ Instructions dated 11 th July, 2018
issued by the Central Board for Indirect Taxes, learned Counsel appearing for the Revenue, on instructions of Mr. S. K. Vimalanathan, Commissioner, Thane- CGST & CX, seeks to withdraw this Appeal.
4 Accordingly, Appeal dismissed, as withdrawn.
5 Refund of Court Fees, if any, as per Rules.
(RIYAZ I. CHAGLA,J.) (M.S.SANKLECHA,J.)
Digitally
signed by
Smita Smita
Rajnikant Joshi
Rajnikant Date:
Joshi 2018.08.29
19:00:11
+0530
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