Custom, Excise & Service Tax Tribunal
Underground Pipeline & Ndts Pvt Ltd vs Ce & Cgst Noida on 13 December, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT NO.I
Service Tax Appeal No.71042 of 2018
(Arising out of Order-In-Appeal No.NOI-EXCUS-001-APP-1979-17-18 dated
28.03.2018 passed by Commissioner (Appeals), Customs & Central Tax,
Noida)
M/s Underground Pipeline & NDTS Pvt. Ltd. .....Appellant
(17A & 29D, B-9/8, Sector 62, Noida-201307, U.P.)
VERSUS
Commissioner of Customs & Central Tax, Noida
....Respondent
(C-56/42, Sector-62, Noida (U.P.) APPEARANCE:
Shri Kartikeya Narain, Advocate (Proxy) for the Appellant Shri Manish Raj, Authorised Representative for the Respondent CORAM: HON'BLE MR. P.K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO.70238/2023 DATE OF HEARING : 13.12.2023 DATE OF DECISION : 13.12.2023 P.K. CHOUDHARY:
Learned counsel for 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, 2019 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
2 Service Tax Appeal No.71042 of 2018
2. Accordingly, the Appeal of the Appellant is dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in open court) (P.K. CHOUDHARY) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) Nihal