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Commissioner Of Central Tax, GST Delhi (East) vs. Lurgi INDIA Company PVT. LTD.

SERTA/17/2018HC DelhiGSTCNR DLHC01146119201810 September 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages
For Petitioner: Mr. Amit Bansal and Ms. Seema Dolo, AdvocatesFor Respondent: None

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Cause title — parties, addresses and appearances
$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + SERTA 17/2018 COMMISSIONER OF CENTRAL TAX, GST DELHI (EAST) ..... Appellant Through: Mr. Amit Bansal and Ms. Seema Dolo, Advocates. versus LURGI INDIA COMPANY PVT. LTD. ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

10.09.

2018

It is pointed out that the appeal is no longer maintainable on account of the monetary limit (`50,00,000/-) imposed by the relevant Circular/Notification No.390/Misc./116/2017-JC dated 11.07.2018 issued by the Department of Revenue, Central Board of Indirect Taxes & Customs.

The appeal is accordingly dismissed as withdrawn in view of the low tax effect.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J SEPTEMBER 10, 2018 nn

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