Custom, Excise & Service Tax Tribunal
Hindustan Zinc Ltd vs Commissioner Of Central Goods And ... on 9 March, 2021
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
EXCISE APPEAL NO. 51002 OF 2019
(Arising out of Order-in-Appeal No. 1176(CRM)CE/JDR/2018 dated 25.10.2018
passed by the Commissioner (Appeals), Central Excise and Central Goods &
Service Tax, Jodhpur)
M/s Hindustan Zinc Limited .....Appellant
Zawar Mines,
Uaipur (Rajasthan)
Versus
Commissioner of Central Goods & ..Respondent
Service Tax, Excise, Customs, Udaipur 142-B. Sector-11, Hiran Magri, Udaipur (Rajasthan) APPEARANCE:
Shri B.L. Narasimhan, Advocate - for the Respondent Shri R.K. Mishra & Shri Ravi Kapoor Authorised Representatives of the Department CORAM: HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL) HON'BLE MS. RACHNA GUPTA, MEMBER (JUDICIAL) DATE OF HEARING/ORDER: 09.03.2021 Final Order No. 51120/2021 P.V. SUBBA RAO:
P Learned Counsel for the appellant submits that they have applied under Sabka Vishwas (Legacy Dispute Resolution) Scheme and have been issued Discharge Certificate in Form-IV and, therefore, the appeal may be dismissed as withdrawn.
2. Learned Authorized Representative supports the contention. Appeal is dismissed as withdrawn.
(Dictated & pronounced in open Court) (P.V. SUBBA RAO) MEMBER (TECHNICAL) (RACHNA GUPTA) MEMBER (JUDICIAL) RM Hindustan Zinc Limited .....Appellant Versus Commissioner of Central Goods And .....Respondent Service Tax, Excise, Customs, Udaipur APPEARANCE:
Shri - for the Respondent Shri R.K. Mishra, Authorised Representative of the Department DATE OF HEARING: 09.03.2021 ORDER SHEET Request in writing has been submitted that the matter may be adjourned. List on April 07, 2021.
(P.V. SUBBA RAO) MEMBER (TECHNICAL) (RACHNA GUPTA) MEMBER (JUDICIAL) RM