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Judgment
P.K. Choudhary, Member(J)
When the matter was called, none appeared on behalf of the Respondents. However, since the Appeals are very old and pertaining to the year 2012, the same are taken up for hearing with the consent of the Ld.Authorized Representative for the Department.
Heard the Ld.Authorized Representative for the Department, who reiterated the grounds of Appeal and justified the impugned order.
On perusal of records, we find that the amounts involved in the present cases are below the monetary limit of Rs.50.00 Lakhs which has been notified vide Board’s Instruction being F.No.390/Misc/116/2017-JC dated 22 August 2019. Accordingly, both the Appeals are dismissed under National Litigation Policy.