Madras High Court
The Commissioner Of Central Excise vs M/S. Mak Controls & Systems (P) Ltd on 4 November, 2022
Author: S. Vaidyanathan
Bench: S. Vaidyanathan
C.M.A. No. 1259 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.11.2022
CORAM
THE HON'BLE MR. JUSTICE S. VAIDYANATHAN
AND
THE HON'BLE MR. JUSTICE C. SARAVANAN
C.M.A. No. 1259 of 2018
The Commissioner of Central Excise,
O/o. The Commissioner of Central Excise,
Customs & Service Tax,
6/7, A.T.D. Street, Race Course Road,
Coimbatore – 641 018. ..Appellant
Vs.
1. M/s. Mak Controls & Systems (P) Ltd.,
7/41B, Avanashi Road,
Civil Aerodrome PO,
Coimbatore – 641 014.
2. The Customs, Excise and Service Tax
Appellate Tribunal,
South Zonal Bench,
Shastri Bhavan Annexe, I Floor,
26, Haddows Road,
Chennai – 600 009. ..Respondents
Prayer: Civil Miscellaneous Appeal as against the Final Order No.
40865 of 2015 dated 08.07.2015 passed by the Customs, Excise and Service
Tax Appellate Tribunal, South Zonal Bench at Chennai in Appeal
No.E/41452/2014.
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C.M.A. No. 1259 of 2018
S. VAIDYANATHAN,J.
AND
C. SARAVANAN,J.
nv
For Appellant :: Mr.A.P. Srinivas
For Respondents :: Mr.S. Durairaj for R1
JUDGMENT
S. VAIDYANATHAN,J.
AND C. SARAVANAN,J.
Learned counsel for the 1st respondent submits that the 1st respondent has settled the case under the SABKA VISHWAS (LEGACY DISPUTE RESOLUTION) SCHEME, 2019 and that Form – SVLDRS 3 has also been issued to the 1st respondent.
2. Considering the same, we are inclined to dismiss the civil miscellaneous appeal. Accordingly, the civil miscellaneous appeal stands dismissed. No costs.
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