Custom, Excise & Service Tax Tribunal
World Dart Express Services vs Commisioner Of Gst&Amp;Ce(Salem) on 27 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Service Tax Appeal No. 41243 of 2019
(Arising out of Order-in-Appeal No. 159/2019-ST dated 27.03.2019 passed by the
Commissioner of GST & Central Excise (Appeals), Coimbatore, Circuit Office Salem
- 636 001.
M/s. World Dart Express Service, Appellant
No. 17/6, Singarapettai South Street,
Gugai,
Salem - 636 006.
Vs.
The Commissioner of GST
& Central Excise, Respondent
No. 1, Foulks Compound, Anai Medu, Salem - 636 001.
APPEARANCE:
None for the Appellant Shri. M. Jagan Babu, Assistant Commissioner (AR) for the Respondent CORAM HON'BLE MS. SULEKHA BEEVI C.S., MEMBER (JUDICIAL) Final Order No. 40571 / 2020 Date of Hearing: 27.02.2020 Date of Decision: 27.02.2020 Per Bench The appellant had filed declaration under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn. Taking note of the fact that the appellant has filed declaration under the said scheme, the appeal is dismissed as withdrawn with liberty for the appellant to approach the Tribunal to restore the appeals in 2 ST Appeal No. 41243 of 2019 case discharge certificate is not issued for the dispute pertaining to this appeal. Appeal dismissed as withdrawn.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) Rkp