Custom, Excise & Service Tax Tribunal
Cochin Shipyard Ltd vs Cochin-Cce on 5 April, 2023
1 ST/21027/2016
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO. 1
Service Tax Appeal No. 21027 of 2016
(Arising out of Order-in-Original No. COC-EXCUS-000-COM-
96-2015-16 dated 15/03/2016 passed by Commissioner of
Central Excise and Service Tax, COCHIN( Appeal) )
Cochin Shipyard Ltd
P O Bag No. 1653, Perumanoor P.o.
Appellant(s)
COCHIN - 682015
KERALA
VERSUS
Commissioner of Central
Excise, Customs and Service
Tax Cochin-cce
C R BUILDING, Respondent(s)
I S PRESS ROAD, ERNAKULAM, COCHIN, - 682018 KERALA APPEARANCE:
None for the appellant.
Shri K. Vishwanath, Superintendent(AR) for the respondent.
CORAM:
HON'BLE Dr. D.M. MISRA, MEMBER (JUDICIAL) HON'BLE Mrs. R. BHAGYA DEVI, MEMBER (TECHNICAL) Final Order No. 20287 / 2023 Date of Hearing: 05/04/2023 Date of Decision: 05/04/2023 Per : DR. D.M.MISRA None for the appellant. Appellant submits that they have availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, which has been accepted by the Department and Discharge Certificate has also been issued by the Designated Committee, which has also been produced
2 ST/21027/2016 on record. In view of the Discharge Certificate, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in open court) (Dr. D.M. MISRA) MEMBER (JUDICIAL) (R. BHAGYA DEVI) MEMBER (TECHNICAL) Raja...