Custom, Excise & Service Tax Tribunal
Apl Metals Ltd vs Kolkata North Commissionerate on 21 October, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Appeal No.77233 of 2019
(Arising out of Order-in-Appeal No.173/Kol-North/Kol/19 dated 13.06.2018 passed by
Commr. (Appeals) of CGST & Excise, Kolkata)
M/s APL Metals Ltd.
260, B.T.Road, Sukhchar, North 24 Parganas, Pin-700115
Appellant
VERSUS
Commr. of CGST & Excise, Kolkata North
180, Rajdanga Main Road, Shantipally, Kolkata 700107
Respondent
Appearance:
None for the Appellant Shri T.Mondal, Authorized Representative for the Respondent CORAM:
HON'BLE SHRI P. K. CHOUDHARY, JUDICIAL MEMBER FINAL ORDER NO.75507/2020 DATE OF E-HEARING : 21.10.2020 DATE OF DECISION : 21.10.2020 PER P.K.CHOUDHARY :
The appellants have filed an application for withdrawal of their Appeal and opted for resolution of the dispute under Sabka Vishwas Scheme, 2019.
2. Accordingly, the prayer for withdrawal of the appeal is allowed. The appeal is dismissed as withdrawn under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
Dictated and pronounced in the open Court.
Sd/ (P.K.Choudhary) Member (Judicial) mm