Custom, Excise & Service Tax Tribunal
Cmc Limited vs Hyderabad-Ii on 23 January, 2020
(1)
Appeal No. ST/255/2009
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Division Bench
Court - I
Service Tax Appeal No. 255 of 2009
(Arising out of Order-in-Original No.11/2006 (ST) dt.15.11.2006 passed by CCCE & ST,
Hyderabad - II)
M/s CMC Ltd
4-3-569/A, Posnett Bhavan,
Tilak Road, Ramkoti, Hyderabad, ......Appellant
Telangana - 500 001
VERSUS
Commissioner of Customs, Central Excise
& Service Tax, Hyderabad - II
Kendriya Shulk Bhavan, LB Stadium Road,
Basheerbagh, Hyderabad - 500 004 ......Respondent
Appearance None for the appellant. Shri A.V.L.N. Chary, Authorized Representative for the respondent.
Coram:
HON'BLE Dr. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE MR. P. VENKATA SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER No. A/30258/2020 Date of Hearing: 23.01.2020 Date of Decision: 23.01.2020 [Order per: Dr. D.M. MISRA]
1. A letter was submitted by the appellant that they have opted under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the appeal is dismissed as deemed to be withdrawn as per section 127(6) of the Finance Act (No.2), 2019.
(Dictated and pronounced in open court) (Dr. D.M. MISRA) MEMBER (JUDICIAL) (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL) Veda