Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise & S.T., ... vs M/S. Sarvodaya Pumps Pvt. Limited on 23 September, 2016
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. : E/1696/2009 (Arising out of OIA-248/2009-AHD-II-CE/CMC/COMMR-A-/AHD/S/17-A-II-/09 dated 11.08.2009 passed by Commissioner (Appeals) Central Excise & Service Tax, Ahmedabad) Commissioner of Central Excise & S.T., Ahmedabad : Appellant (s) VERSUS M/s. Sarvodaya Pumps Pvt. Limited : Respondent (s)
Represented by :
For Appellant (s) : Shri S.K. Shukla, Authorised Representative For Respondent (s) : None For approval and signature :
Mr. P.M. Saleem, Hon'ble Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Mr. P.M. Saleem, Hon'ble Member (Technical) Date of Hearing/ Decision : 23.09.2016 ORDER No. A/10985/2016 Dated 23.09.2016 Per : Mr. P.M. Saleem When this matter is called, none appears for the Respondents. Heard the ld. Authorised Representative for Revenue.
2. It is observed that the amount disputed in this appeal is Rs. 50,781/-. As per litigation policy of the Government vide Boards Circular No. 390/Miscellaneous./163/2011, dated 17.08.2011, as amended, the appeals where the amount disputed is less than Rs. 10 Lakhs, will not be maintainable before the Tribunal.
3. In view of the above, the appeal is dismissed on monetary limit, leaving the issue open. (Order dictated and pronounced in the open Court) (P.M. Saleem) Member (Technical) ..KL 2