Custom, Excise & Service Tax Tribunal
Lancy Constructions vs Mangalore on 21 August, 2025
St/25345/2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. 1
Service Tax Appeal No. 25345 of 2013
(Arising out of Order-in-Appeal No.601/2012 dated 31.10.2012
passed by the Commissioner of Central Excise (Appeals),
Mangalore.)
Lancy Constructions
3rd Floor, Pio Mall, Appellant(s)
Near Capuchin Friary,
Bejai Church Road, Bejai,
Mangalore - 575 004.
VERSUS
The Commissioner of Central Excise
7th Floor, Trade Centre,
Bunts Hostel Road, Respondent(s)
Mangalore - 575 003. APPEARANCE:
None for the Appellant.
Shri M.A. Jithendra, Asst. Com. (AR) for the Respondent.
CORAM: HON'BLE DR. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE MRS. R. BHAGYA DEVI, MEMBER (TECHNICAL) FINAL ORDER NO. 21280 / 2025 DATE OF HEARING: 21.08.2025 DATE OF DECISION: 21.08.2025 PER: R. BHAGYA DEVI The learned counsel on record for the appellant vide email dated 20.08.2025 submits that they have availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, which has been accepted by the Department and discharge certificate has Page 1 of 2 St/25345/2013 also been issued by the Designated Committee, which has also been produced on record. In view of the discharge certificate, the appeal is dismissed as deemed to be withdrawn.
(Dictated and pronounced in Open Court) (D.M. MISRA) MEMBER (JUDICIAL) (R. BHAGYA DEVI) MEMBER (TECHNICAL) rv Page 2 of 2