Custom, Excise & Service Tax Tribunal
Boss Agro Chemicals P Ltd vs Principal Commissioner, Cgst &Amp; ... on 13 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO. IV
SINGLE MEMBER
Excise Condonation of Delay Application No. 50050 of 2020
In
Excise Appeal No. 51383 of 2019
with E/Cross/50049/2020
(Arising out of Order-in-Original No. IND-EXCUS-000-APP-376-18-19 dated
11.02.2019 passed by the Commissioner (Appeals), Central Goods & Service Tax
& Central Excise, Indore)
M/s Boss Agro Chemicals (P) Limited Appellant
Plot No. 55, Sector-II,
Pithampur, Dist. Dhar (MP).
Versus
Commissioner, Central Goods & Service Tax, Respondent
& Central Excise, Ujjain, M.P. 29, Bharatpuri, Administrative Area, Ujjain-456003.
Appearance None - for the appellant Ms. Tamana Alam, DR - for the respondent
CORAM:HON'BLE M S. ARCHANA WADHWA, MEMBER (JUDICIAL) Date of Hearing/Decision: 13.02.2020 Final Order No. 50291/2020 Archana Wadhwa :
The appellant has filed Form No. SVLDRS-4, which states that the dispute between the parties as regards tax, interest and penalty stands fully and finally settled. Accordingly, the appeal stand dismissed as withdrawn.
2. In the result, COD and Cross Objections also stand disposed of.
(Dictated & pronounced in open Court) (Archana Wadhwa) Member (Judicial) RM