Custom, Excise & Service Tax Tribunal
Scalable Systems Private Ltd vs Bbsr Commissionerate on 21 February, 2022
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH : KOLKATA
REGIONAL BENCH - COURT NO.2
Service Tax Appeal No.75478 of 2018
(Arising out of Order-in-Appeal No.39/ST/BBSR-GST/2017 dated 17.11.2017 passed
by Commissioner(Appeals), GST, CX & Customs, Bhubaneswar.)
M/s. Scalable Systems Private Limited
(Plot No.HIG-26, BDA Complex, Jayadev Vihar, Bhubaneswar-751013, Odisha.)
...Appellant
VERSUS
Commissioner of CGST & CX, Bhubaneswar Commissionerate
.....Respondent
(Central Revenue Building, Rajaswa Vihar, Bhubaneswar-751007, Odisha.) APPEARANCE NONE for the Appellant (s) Shri S.S.Chattopadhyay, Authorized Representative for the Respondent (s) CORAM: HON'BLE SHRI P.K.CHOUDHARY, MEMBER(JUDICIAL) FINAL ORDER NO. 75098/2022 DATE OF HEARING : 21 February 2022 DATE OF DECISION : 21 February 2022 P.K.CHOUDHARY :
The Appellant has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax dues under Section 127 of the Finance (No.2) Act, 1994 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the Appeal of the Appellant is dismissed as withdrawn.
(Dictated and pronounced in the open Court.) Sd/ (P.K.CHOUDHARY) MEMBER (JUDICIAL) sm