Custom, Excise & Service Tax Tribunal
Duflon Polymers Pvt. Ltd vs Cce Raigad on 2 March, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH, MUMBAI
Excise Appeal No. 1317 of 2010
(Arising out of Order-in-Original No. 21/SR(21)COMMR/RGD/09-10 dated 29-03-2010
passed by the Commissioner of Central Excise, Raigad)
DUFLON POLYMERS PVT LTD .........Appellant
Plot No. C-101, MIDC Mahad
Raigad -402301.
VERSUS
Commissioner of Central Excise-RAIGAD ........Respondent
Utpad Shulk Bhavan Plot No.1, Sector-17, Khandeshwar Navi Mumbai-410206.
WITH Excise Appeal No. 1318 of 2010 (Arising out of Order-in-Original No. 21/SR(21)COMMR/RGD/09-10 dated 29-03-2010 passed by the Commissioner of Central Excise, Raigad) Suresh Uttekar DUFLON POLYMERS PVT LTD .........Appellant Plot No. C-101, MIDC Mahad Raigad -402301.
VERSUS Commissioner of Central Excise-RAIGAD ........Respondent Utpad Shulk Bhavan Plot No.1, Sector-17, Khandeshwar Navi Mumbai-410206.
WITH Excise Appeal No. 1319 of 2010 (Arising out of Order-in-Original No. 21/SR(21)COMMR/RGD/09-10 dated 29-03-2010 passed by the Commissioner of Central Excise, Raigad) Sandeep Goriwale DUFLON POLYMERS PVT LTD .........Appellant Plot No. C-101, MIDC Mahad Raigad -402301.
2VERSUS Commissioner of Central Excise-RAIGAD ........Respondent Utpad Shulk Bhavan Plot No.1, Sector-17, Khandeshwar Navi Mumbai-410206.
AND Excise Appeal No. 1320 of 2010 (Arising out of Order-in-Original No. 21/SR(21)COMMR/RGD/09-10 dated 29-03-2010 passed by the Commissioner of Central Excise, Raigad) Bertram Fernandes DUFLON POLYMERS PVT LTD .........Appellant Plot No. C-101, MIDC Mahad Raigad -402301.
VERSUS Commissioner of Central Excise-RAIGAD ........Respondent Utpad Shulk Bhavan Plot No.1, Sector-17, Khandeshwar Navi Mumbai-410206.
APPERANCE:
Shri Rahul Pujary, Advocate for the Appellant Shri Sanjay Hasija, Supdt., Authorised Representative for the Respondent CORAM:
HON'BLE MR. C J MATHEW, MEMBER (TECHNICAL) HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) FINAL ORDER NO. A/85444-85447/2020 Date of Hearing: 02-03-2020 Date of Decision: 02-03-2020 PER: CORAM 3 Learned Counsel submits that appellant had applied for coverage under the Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019.
The liabilities have been settled in full and discharge certificate has been issued in the prescribed form.
2. We have heard Authorised Representative.
3. In accordance with section 127 (6) of Finance Act 2019, the appeals are dismissed as deemed to be withdrawn.
(Dictated and pronounced in open court) (C J MATHEW) MEMBER (TECHNICAL) (DR. SUVENDU KUMAR PATI) MEMBER (JUDICIAL) John