Custom, Excise & Service Tax Tribunal
Shri Jitendra Kumar vs -Ranchi on 5 September, 2022
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
Service Tax Appeal No.76396 of 2018
(Arising out of Order-in-Appeal No.81/RAN/2018 dated 20.02.2018 passed by
Commissioner (Appeals) of CGST & Excise,Ranchi)
Shri Jitendra Kumar
H.No.1,Village-Itwan,Post-Poldih,Jagdishpur, Dist.-Palamu, Jharkhand-822116
Appellant
VERSUS
Commissioner of Central Excise & Service Tax, Ranchi
C.R.Building, 5A-Main Road, Ranchi-834001
Respondent
Appearance:
None for the Appellant Shri S.Mukhopadhyay, Authorized Representative for the Respondent CORAM:
HON'BLE SHRI P. K. CHOUDHARY, JUDICIAL MEMBER FINAL ORDER NO.75513/2022 DATE OF E-HEARING : 05.09.2022 DATE OF DECISION : 05.09.2022 PER 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 and prays for withdrawal of their appeal. Accordingly, the appeal of the appellant is dismissed as withdrawn. Cross objection also gets disposed off.
Dictated and pronounced in the open Court.
Sd/ (P.K.Choudhary) Member (Judicial) mm