Custom, Excise & Service Tax Tribunal
Jai Maa Jayantri Concrete Udyog vs Ce & Cgst Lucknow on 21 November, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT No. I
Excise Appeal No.70685 of 2017
(Arising out of Order-in-Appeal No.116/CE/APPL/LKO/2017 dated 24/07/2017
passed by Commissioner (Appeals) Customs, Central Excise & Service Tax,
Lucknow)
M/s Jai Maa Jayantri Concrete Udyog, .....Appellant
(Pipersund, Sarojni Nagar, Lucknow)
VERSUS
Commissioner of Central Excise &
CGST, Lucknow ....Respondent
(Commissionerate, Lucknow) APPEARANCE:
Shri Pankaj Kumar, Proxy Counsel for the Appellant Shri Sandeep Pandey, Authorised Representative for the Respondent CORAM: HON'BLE MR. P.K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVAST AVA, MEMBER (T ECHNICAL) FINAL ORDER NO.70204/2023 DATE OF HEARING & DECISION : 21 November, 2023 P.K. CHOUDHARY:
The Appellant has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax Dues under Section 127 of the Finance (No.2) Act, 2019 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
2. Accordingly, the Appeal of the Appellant is dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in open court) (P.K. CHOUDHARY) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) akp