Custom, Excise & Service Tax Tribunal
Shree Siddhi Vinayak Induction Pvt Ltd vs Commissioner Of Central Excise And ... on 4 March, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH, COURT NO. I
EXCISE APPEAL NO. 53732 OF 2018
[Arising out of the Order-in-Appeal No. 233-236 (SM)/CE/JPR/2018 dated
11/05/2018 passed by The Commissioner (Appeals), Central Excise & CGST,
Jaipur.]
M/s Shree Siddhi Vinayak Induction Pvt. Ltd. Appellant
C 183-184, RIICO Industrial Area, Bagru,
Jaipur (Rajasthan).
VERSUS
Commissioner of Central Excise, Respondent
Central Excise Commissionerate, Jaipur.
APPEARANCE Shri Jatin Mahajan, Advocate for the appellant. Shri O.P. Bisht, Authorized Representative (DR) - for the Department CORAM : HON'BLE SHRI JUSTICE DILIP GUPTA, PRESIDENT HON'BLE SHRI P. ANJANI KUMAR, MEMBER (TECHNICAL) FINAL ORDER NO. 50219/2022 DATE OF HEARING : 04.03.2022 JUSTICE DILIP GUPTA A certificate in Form IV has been issued regarding full and final settlement of the tax dues.
2. The appeal, therefore, stands dismissed as withdrawn.
(JUSTICE DILIP GUPTA) PRESIDENT (P. ANJANI KUMAR) MEMBER (TECHNICAL) PK