Commissioner Of CGST And Central Excise vs. Superior Fabrics Sahibadab
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Court No. - 3 Case :- CENTRAL EXCISE APPEAL No. - 53 of 2018 Appellant :- Commissioner Of Cgst And Central Excise Respondent :- Superior Fabrics Sahibadab Counsel for Appellant :- Ashok Singh Counsel for Respondent :- Pragya Pandey,Anurag Mishra 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 16:48:53 IST Reason: Location: High Court of Judicature at Allahabad
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