Custom, Excise & Service Tax Tribunal
Tiruchirapalli Ce&Amp;St vs Madras Cements Ltd on 27 January, 2020
1
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. III
Excise Miscellaneous [WD] Application No.40588 of 2019
and
Excise Appeal No.42059 of 2016-DB
(Arising out of Order-in-Appeal No.14/2016, dated 23.02.2016 passed by the
Commissioner of Customs & Central Excise (Appeals-2), Tiruchirapalli)
Commissioner of Central Excise : Appellant
& Service Tax,
No.1, Williams Road,
Cantonment,
Tiruchirapalli 620 001.
VERSUS
M/s. Madras Cements, : Respondent
Govindapuram Works, Sendurai Road, Distt: Ariyalur Pin Code 621 713.
APPEARANCE:
Shri Vikas Jhajharia, Authorised Representative for the Appellant None for the Respondent CORAM:
HON'BLE SMT. SULEKHA BEEVI C.S, MEMBER (JUDICIAL) HON'BLE SHRI ANIL G. SHAKKARWAR, MEMBER (TECHNICAL) FINAL ORDER NO. 40227/2020 DATE OF HEARING: 27.01.2020 DATE OF DECISION: 27.01.2020 Per Smt. Sulekha Beevi C.S:
The amount involved in the appeal filed by the department is only Rs.34,19,253/-. As such, in view of the Government Litigation Policy and consequent to Board's Circular F.No.390/Misc./116/2017- JC, dated 22.08.2019 fixing the monetary limit for filing the appeal 2 before the Tribunal by the Revenue at Rs.50,00,000/-, the appeal filed by the department is dismissed.
(Dictated and pronounced in the open court) (SULEKHA BEEVI C.S.) MEMBER (JUDICIAL) (ANIL G. SHAKKARWAR) MEMBER (TECHNICAL) ksr 27-01-2020