The Commissioner Of Customs vs M/S.Wolkem India Limited
2022 Latest Caselaw 17448 Mad

                                                                             CMA(MD)No.339 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.339 of 2020
                                                       and
                                              C.M.p(MD)No.4405 of 2020


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

                                                          Vs.

                     M/s.Wolkem India Limited,
                     A-74, SIPCOT Industrial Area,
                     Gangaikondan,
                     Tirunelveli-627 352.                        ...Respondent/Petitioner


                     PRAYER:         Civil Miscellaneous Appeal filed under Section 130 of the
                     Customs Act, 1962, to set aside the impugned order of the CESTAT in Final
                     Order No.41029/2019 dated 22.08.2019.
                                     For Appellant    : Mr.R.Nandakumar
                                     For Respondent   : Mr.V.Aathimoola Pandian
                                                        for Mr.P.Arun Jeyatran


                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 CMA(MD)No.339 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.339 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.339 of 2020

M.S.RAMESH,J.

and N. ANAND VENKATESH,J.

Ns

C.M.A.(MD)No.339 of 2020

09.11.2022

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