Custom, Excise & Service Tax Tribunal
Sulzer India Pvtltd vs Cce Pune-Iv on 28 October, 2020
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH
MISCELLANEOUS APPLICATION NO: 85061 OF 2020
IN
EXCISE APPEAL NO: 86160 OF 2015
[Arising out of Order-in-Original No: PUN-EXCUS-004-COMMISSIONER-06/14-
15 dated 26th February 2015 passed by the Commissioner of Central Excise,
Pune - IV.]
Sulzer India Private Ltd
Kondhapuri, Pune - Nagar Road
Pune - 412 209 ... Appellant
versus
Commissioner of Central Excise
Pune - IV
41-A, ICE House, Sassoon Road
Opp: Wadia College, Pune - 411 001 ...Respondent
APPEARANCE:
Mr Abhishekh Gupta, Manager of appellant Shri N N Prabhudesai, Superintendent (AR) for the respondent CORAM:
HON'BLE DR D M MISRA, MEMBER (JUDICIAL) HON'BLE MR C J MATHEW, MEMBER (TECHNICAL) FINAL ORDER NO: A/85844 / 2020 DATE OF HEARING: 28/10/2020 DATE OF DECISION: 28/10/2020 PER: DR. D.M. MISRA Heard both sides.
E/86160/2015 2
2. Appellant have approached Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and after payment of necessary dues, they were issued with SVLDRS certificate which is on record.
3. Appeal is disposed off.
(Dictated and Pronounced in open court) (C J Mathew) (Dr. D.M. Misra) Member (Technical) Member (Judicial) */as