The Commissioner Of Customs vs Wells Fargo India Solutions Pvt ...
2021 Latest Caselaw 1007 Tel

     HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

HONOURABLE SRI JUSTICE T.VINOD KUMAR

C.E.A. No.50 OF 2016

JUDGMENT: (Per Sri Justice M.S.Ramachandra Rao)

Sri B.Narayana Reddy, learned Senior Standing Counsel for

Central Excise, Customs & Services Tax (Central Taxes) has filed letter

dated 23.03.2021 seeking withdrawal of this appeal stating that value of

the present appeal is below the monitory limit fixed by the Central Board

of Indirect Taxes and Customs vide instructions in File

No.390/Misc/116/2017-C, dated 22.08.2019.

2. In view of the said submission, the appeal is dismissed as

withdrawn. No costs.

3. Pending miscellaneous petitions, if any, shall also stand

dismissed.

___________________________ M.S.RAMACHANDRA RAO, J

___________________ T.VINOD KUMAR, J March 30, 2021

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