Custom, Excise & Service Tax Tribunal
Hankook Latex Pvt Ltd vs Commissioner Of Central Tax & Central ... on 16 February, 2023
1 Central Excise appeal No.20526 of 2018
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. 1
Central Excise Appeal No. 20526 of 2018
(Arising out of Order-in-Appeal No. COC-EXCUS-000-APP-254-
2017 dated 22/09/2017 passed by Commissioner of Central
Tax , COCHIN( Appeal) )
Hankook Latex Pvt Ltd
Rubber Park, Irapuram,
Valayanchirangara P.o. Appellant(s)
ERNAKULAM - 683556
KERALA
VERSUS
Commissioner Of Central
Tax & Central Excise,
Cochin Respondent(s)
C.R. Buildings, I.S Press Road Cochin - 682018 Kerala APPEARANCE:
Shri Abijith, Advocate(proxy) for the appellant. Shri K. Vishwanath, Superintendent(AR) for the respondent.
CORAM:
HON'BLE DR. D.M. MISRA, MEMBER(JUDICIAL) HON'BLE MRS. R. BHAGYA DEVI, MEMBER(TECHNICAL) Final Order No. 20071 / 2023 Date of Hearing: 16/02/2023 Date of Decision: 16/02/2023 DR. D.M.MISRA
2 Central Excise appeal No.20526 of 2018 Appellant has availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, which has been accepted by the Department and Discharge Certificate in Form-4 has also been issued by the Designated Committee, which is placed on record.
Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in open court) (DR. D.M. MISRA) MEMBER(JUDICIAL) (R. BHAGYA DEVI) MEMBER(TECHNICAL) Raja...