Custom, Excise & Service Tax Tribunal
Viraj Profiles Ltd vs Cce Thane Ii on 4 March, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH, MUMBAI
Excise Appeal No. 889 of 2012
(Arising out of Order-in-Appeal No. AKP/37/NSK/2012 dated 22-03-2012 passed by
the Commissioner of Central Excise (Appeals), Nashik.)
GALVI ENGINEERING PVT. LTD .........Appellant
114, STICE, Musalgaon
Sinner, Nashik-422112
VERSUS
Commissioner of Central Excise-NASHIK ........Respondent
Kendriya Rajaswa Bhavan Gadkari Chowk Nasik-422 002.
APPERANCE:
Shri Pradeep Korde, Advocate for the Appellant Shri K.N. Ahirwar, Asst. Commissioner, Authorised Representative for the Respondent WITH Excise Appeal No. 1086 of 2012.
(Arising out of Order-in-Original No. 42-54/2012/C dated 25-06-2012 passed by the Commissioner of Central Excise, Nagpur.) VICCO LABORATORIES .........Appellant Prop. Vicco Products (Bombay) Pvt. Ltd 78,Farm Land, Ramdaspeth Nagpur-440010 VERSUS Commissioner of Central Excise - NAGPUR ........Respondent Telangkhedi Road Civil Lines Post Box No. 81 Nagpur - 440001.2
APPERANCE:
Shri D.N. Nadkarni, Advocate for the Appellant - (ProxY) Shri K.N. Ahirwar, Asst. Commissioner, Authorised Representative for the Respondent AND Excise Appeal No. 85761 of 2014.
(Arising out of Order-in-Original No. 9/AC/COMMR/Th-II/CX/2013 dated 06-12-2013 passed by the Commissioner of Central Excise, Thane-II) VIRAJ PROFILES LTD .........Appellant (Unit No.II) Plot No. G-2 G 1 /2 & g-3 MIDC Tarapur Bhoiser, Thane-401 501.
VERSUS Commissioner of Central Excise THANE II ........Respondent 3rd Floor, Navprabhat Chambers Ranade Road, Dadar (W) Mumbai-400028 APPERANCE:
ShriH.R. Gaig, Consultant for the Appellant Shri K.N. Ahirwar, Asst. Commissioner, 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/85471-85473/2020 Date of Hearing: 04-03-2020 Date of Decision: 04-03-2020 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 In accordance with section 127 (6) of Finance Act 2019, the appeals are dismissed as deemed to be withdrawn.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