Custom, Excise & Service Tax Tribunal
Allengers Medi System, vs Chandigarh-I on 22 January, 2020
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHANDIGARH
REGIONAL BENCH - COURT NO. I
Excise Appeal No. 1652 of 2011
[Arising out of Order-in-Appeal No. 125/CE/CHD-I/2011 dated 14.03.2011 passed
by the Commissioner (Appeals), Chandigarh]
Allengers Medi System ......Appellant
Plot No. 193-A, HPSIDC Industrial Area
Baddi (Solan), H.P.
VERSUS
Commissioner of CE, Chandigarh-I ......Respondent
Plot No. 19, C.R. Building, Sector 17-C, Chandigarh APPEARANCE:
Present for the Appellant: Mr. Mukul Singla, Advocate Present for the Respondent: Mr. Bhasha Ram, Authorised Representative CORAM: HON'BLE MR. ASHOK JINDAL, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO. 60104/2020 DATE OF HEARING: 22.01.2020 DATE OF DECISION: 22.01.2020 PER ASHOK JINDAL:
The learned Counsel for the appellant submits that they have opted for 'Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019' and obtained discharged certificate. In view of this, the appeal is dismissed as deemed withdrawn.
(Dictated and pronounced in the open court) (ASHOK JINDAL) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) RA_Saifi