Custom, Excise & Service Tax Tribunal
Daga Ceramics Pvt Ltd vs Commissioner Of Cgst Custom Service ... on 30 March, 2021
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
Excise Appeal No. 50577 of 2019
(Arising out of Order-in-Appeal No. 1316(CRM)CE/JDE/2018 dated 30.11.2018
passed by the Commissioner (Appeals), Central Goods & Service Tax & Central
Excise, Jodhpur (Rajasthan)
M/s Daga Ceramics Private Limited Appellant
st
1 Floor, Labhuji Ka Katla
Bikaner-334001 - Rajasthan
Versus
Commissioner of Central Goods & Service Tax Respondent
Central Excise, Jodhpur-2 Appearance Shri S.C. Kamra, Advocate for the appellant Shri R. Aggarwal, Authorised Representative for the respondent CORAM:
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL) Date of Hearing/Decision: 30.03.2021 Final Order No. 51199/2021 Justice Dilip Gupta:
The appeal is listed today with an office note that the appellant has availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and a certificate has also been issued regarding discharge of the liability. The dispute, therefore, does not survive.2
E/50577/2019
2. The appeal is, accordingly dismissed. The application, if any, stands disposed of.
(Dictated & pronounced in open Court) (JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) RM