Custom, Excise & Service Tax Tribunal
Sri Krishna Builders &Amp; Engineers ... vs Commissioner Of Gst&Amp;Cce (Chennai ... on 3 December, 2019
1
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Service Tax Appeal Nos.41828 & 41829 of 2018-SM
[Arising out of Order-in-Appeal No.193/2018 (CTA-II), dated 27.04.2018 passed by the
Commissioner of Service Tax (Appeals-I), Chennai]
M/s. Sri Krishna Builders & Engineers : Appellant
Pvt. Ltd.,
No.17/35, 2nd Main Road,
Gandhi Nagar,
Adyar, Chennai - 600 020.
VERSUS
Commissioner of Central Tax, : Respondent
South Commissionerate, Newry Towers, No.20541, II Avenue, 12th Main Road, Anna Nagar, Chennai 600 040.
APPEARANCE:
Shri M.N. Bharathi, Advocate for the Appellant Ms. Sridevi T, Authorized Representative for the Respondent CORAM:
HON'BLE SMT. SULEKHA BEEVI C.S, MEMBER (JUDICIAL) FINAL ORDER NO. 41631-41632/2019 DATE OF HEARING: 03.12.2019 DATE OF DECISION: 03.12.2019 The appellant's counsel represents that the appellant had filed declaration under Sabka Vishwas [Legacy Dispute Resolution] Scheme, 2019. As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn. Taking note of the fact that appellant has filed declaration under the said scheme, the appeal is dismissed as 2 withdrawn with liberty for the appellant to approach the Tribunal to restore the appeal in case discharge certificate is not issued for the dispute pertaining to this appeal. Appeal dismissed as withdrawn.
(Dictated and pronounced in the open court) (SULEKHA BEEVI C.S.) MEMBER (JUDICIAL) ksr 04-12-2019