The Commissioner Of Customs vs Shri.A.Gopalakrishnan
2022 Latest Caselaw 17439 Mad

                                                                                    CMA(MD)No.520 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 09.11.2022

                                                         CORAM

                                      THE HON'BLE MR JUSTICE M.S.RAMESH
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                               C.M.A.(MD)No.520 of 2020


                     The Commissioner of Customs
                     Customs House,
                     New Harbour Estate,
                     Tuticorin-628 004.                             ... Appellant

                                                            Vs.

                     Shri.A.Gopalakrishnan,
                     Managing Partner,
                     M/s.Unity Overseas,
                     No.7, T.S.Puram, Valipalayam,
                     Tirupur-641 601                                ...Respondent

                     PRAYER:         Civil Miscellaneous Appeal filed under Section 130 of the
                     Customs Act, 1962, against the Common Final Order No.42548/17 dated
                     30.10.2017 passed by the Customs, Excise and Service Tax Appellate
                     Tribunal, South Zonal Bench, Chennai.


                                     For Appellant      : Mr.N.Dilipkumar
                                                          assisted by Mr.K.Prabhu
                                     For Respondent     : No appearance

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 CMA(MD)No.520 of 2020

                                                         JUDGMENT

(Judgment of the Court was delivered by N.ANAND VENKATESH,J.)

The learned Standing Counsel appearing on behalf of the Department

brought to our notice the Circular dated 17.12.2015 in F.No.

390/Misc./163/2010.JC, whereby, the monetary limit for the appeal pending

before the High Courts has been fixed at Rs.15 lakhs and that all the appeals

below this monetary limit, there is a direction not to file any appeal.

2.The learned Standing Counsel appearing on behalf of the

Department submitted that by virtue of the above Circular, this appeal can

be closed and accordingly, the same stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

(M.S.R.,J.) (N.A.V.,J.) 09.11.2022 Index : Yes/No Internet : Yes Ns

https://www.mhc.tn.gov.in/judis CMA(MD)No.520 of 2020

To:

1.The Commissioner of Customs Customs House, New Harbour Estate, Tuticorin-628 004.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMA(MD)No.520 of 2020

M.S.RAMESH,J.

and N. ANAND VENKATESH,J.

Ns

C.M.A.(MD)No.520 of 2020

09.11.2022

https://www.mhc.tn.gov.in/judis