Custom, Excise & Service Tax Tribunal
Evershine Marbles And Exporters Pvt Ltd vs Jaipur I.. on 15 January, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. III
SERVICE TAX APPEAL NO. 51318 OF 2018
(Arisingout of Order-in-Appeal No.446-469-SM-ST-JPR-2017 dated 01.12.2017
passed by the Commissioner (Appeals), Central Excise & CGST, Jaipur).
M/s Evershine Marbles & Exporters Pvt. Ltd. ..... Appellant
MAKARANA ROAD, RIICO INDUSTRIAL AREA,
MADANGANJ KISHANGARH,
AJMER,
RAJASTHAN.
VERSUS
Commissioner of Central Excise & CGST ..... Respondent
NCRB , STATUE CIRCLE, C-SCHEME, JAIPUR. \ APPEARANCE:
Shri Kumar Vikram, Advocate for the Appellant Shri Harsh Vardhan, Authorised Representative of the Respondent CORAM : HON'BLE MS. BINU TAMTA, MEMBER (JUDICIAL) HON'BLE MS. HEMAMBIKA R. PRIYA, MEMBER (TECHNICAL) FINAL ORDER NO.50081/2024 DATE OF HEARING/DECISION : January 15, 2024 BINU TAMTA :
Learned counsel for the appellant has submitted that the matter has been settled under Sabka Vishwas - (Legacy Dispute Resolution) Scheme, 2019.
2. Hence, the present appeal is dismissed as withdrawn.
(Dictated & pronounced in open Court) (BINU TAMTA) MEMBER (JUDICIAL) (HEMAMBIKA R. PRIYA) MEMBER (TECHNICAL) CKP