The Commissioner Of Central Excise vs M/S.Sterling Biotech Ltd
2025 Latest Caselaw 8304 Mad

Madras High Court

The Commissioner Of Central Excise vs M/S.Sterling Biotech Ltd on 3 November, 2025

Bench: S.M.Subramaniam, Mohammed Shaffiq

                                                                                                C.M.A.No.1768 of 2010
                                                                                              -------------------------------
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                        DATED: 03.11.2025
                                                                CORAM:
                                   THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     AND
                                  THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                                    C.M.A.No. 1768 of 2010


                The Commissioner of Central Excise,
                No.1, Foulk's Compound, Anai Road,
                Salem – 636 001.                                                              ...Appellant

                                                                     Vs.


                1.M/s.Sterling Biotech Ltd.,
                  Sandynallah, Ootacamund,
                  The Nilgiris – 643 237.

                2.The Customs, Excise & Service Tax Appellate Tribunal,
                  South Zonal Bench, Shastri Bhawan Annex,
                  1st Floor, No.26, Haddows Road,
                  Chennai – 600 006.                                                          ...Respondents




                PRAYER: The Civil Miscellaneous Appeal filed under Section 35G of the
                Central Excise Act, 1944 praying to set aside the impugned order No.1189 to
                1193 of 2009 dated 07.09.2009 passed by the 2nd respondent.

                                    For Appellant          : Mr.K.S.Ramaswamy,
                                                             Central Govt. Standing Counsel
                                    For Respondents : Mr.Nikhil Gupta for R1
                                                             R2 – given up.


                                                                    *****
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                                                                                               C.M.A.No.1768 of 2010
                                                                                             -------------------------------


                                                      JUDGMENT

(Order of the Court was made by S.M.SUBRAMANIAM, J.)

The appellant has submitted a letter seeking withdrawal of the Civil

Miscellaneous Appeal on the ground that the office of the Principal

Commissioner and Central Excise, Coimbatore had decided to withdraw the

above appeal in view of the fact that monetary limit has been increased from 1

Crore to Rs.2 Crores for filing appeal in High Courts.

2. In view of the same, no further adjudication is required. Accordingly,

this Civil Miscellaneous Appeal is dismissed as withdrawn. No costs.

                                                                                  (S.M.S., J.)     (M.S.Q., J.)
                                                                                           03.11.2025
                dsa
                Index            :Yes/No
                Neutral Citation :Yes/No
                Speaking/Non-speaking order







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------------------------------- To

1.M/s.Sterling Biotech Ltd., Sandynallah, Ootacamund, The Nilgiris – 643 237.

2.The Customs, Excise & Service Tax Appellate Tribunal, South Zonal Bench, Shastri Bhawan Annex, 1st Floor, No.26, Haddows Road, Chennai – 600 006.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/11/2025 03:04:57 pm )

------------------------------- S.M.SUBRAMANIAM, J.

and MOHAMMED SHAFFIQ, J.

dsa

03.11.2025

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