Pr. Commissioner Of CGST And Central Excise Agra vs. Rishi Mahajan
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Court No. - 3 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 134 of 2019 Appellant :- Pr. Commissioner Of Cgst And Central Excise Agra Respondent :- Rishi Mahajan Counsel for Appellant :- Ashok Singh Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Sri Ashok Singh, learned counsel for the appellant states that the quantum involved in the present departmental appeal is below the monetary limit fixed by the Government, for filing appeals by the department.
Therefore, without expressing any opinion on merits of the case, the appeal is dismissed being below the monetary limit.
Order Date :- 5.4.2022 sfa/ AHMAD Date: 2022.04.05 16:49:00 IST Reason: Location: High Court of Judicature at Allahabad
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