Custom, Excise & Service Tax Tribunal
Hindustan Petroleum Corporation Ltd vs Commissioner Of Central ... on 25 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH - COURT NO.405
Excise Misc. Application No. 85111 of 2020
in
Excise Appeal No. 90111 of 2014
(Arising out of Order-in-Appeal No. CD/69/M-II/2014 dated 24.11.2014 passed by
the Commissioner of Central Excise(Appeals), Mumbai)
M/s Hindustan Petroleum Corporation Ltd ........Appellant
Dy. General Manager-Tax, HPCL,
Mumbai Refinery Division,
B.D. Patil Marg, Mahul,
Mumbai-400074
VERSUS
Commissioner of Central Excise, ........Respondent
Mumbai-II 9th Floor, Piramal Chambers, Jijibhoy Lane, Lalbaug, Parel, Mumbai-400012 APPERANCE:
None for the Appellant Mr. Kailash Ahirwar, Assistant Commissioner Authorised Representative for the Respondent CORAM:
HON'BLE MR. AJAY SHARMA, MEMBER (JUDICIAL) FINAL ORDER NO. A/85332 / 2020 Date of Hearing: 25.02.2020 Date of Decision: 25.02.2020 PER: AJAY SHARMA The instant Application has been filed by the Applicant for withdrawal of Appeal No. E/90111/2014 arising out of Order-in- Appeal No. CD/69/M-II/2014 dated 24.11.2014 passed by the Commissioner of Central Excise(Appeals), Mumbai. In this Application
2 E/90111/2014 it has been mentioned that the applicants have filed the application before the competent authority for availing the benefit of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Upon which the designated committed has determined nil amount of dues payable vide SVLDRS-3. It has been further stated in the said application that the discharge certificate can be issued to the applicant only on withdrawal of the present appeal and accordingly a prayer has been made in the Application to withdraw the Appeal.
2. I have gone through the Application and in view of the submissions made therein, the instant application is allowed and the Appeal is accordingly dismissed as withdrawn.
(Order pronounced in the open Court) (Ajay Sharma) Member (Judicial) sb