Custom, Excise & Service Tax Tribunal
Godawari Power &Amp; Ispat Ltd vs Commissioner, Customs, Central Excise ... on 25 February, 2020
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS EXCISE & SERVICE TAX APPLELLATE TRIBUNAL,
NEW DELHI
COURT NO. 1
Service Tax Appeal No. 50238 of 2016
(Arising out of Order-in-Original No. RPR/EXCUS/000/COM/032/2015 dated
20.11.2015 passed by the Commissioner, Customs, Central Excise & Service
Tax, Raipur (CG). )
GODAWARI POWER & ISPAT LTD. APPELLANT
VS.
COMMISSIONER OF CUSTOMS, CENTRAL
RESPONDENT
EXCISE AND SERVICE TAX, RAIPUR Present for the Appellant : Shri Parul Sacheva, Advocate Present for the Respondent : Shri K Poddar, AR CORAM :
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. C L MAHAR, MEMBER (TECHNICAL) DATE OF HEARING/DECISION : 25/02/2020 FINAL ORDER NO. 50398 /2020 PER JUSTICE DILIP GUPTA:
The learned Counsel for the appellant has placed on record the Discharge Certificate for full and final settlement of dues.
2. The appeal, therefore, stands dismissed as withdrawn.
(Dictated and pronounced in the Court) Justice Dilip Gupta (President) C. L. Mahar (Technical Member) ss