Custom, Excise & Service Tax Tribunal
The Salem Urban Co Operative Bank Ltd vs Commisioner Of Gst&Amp;Ce(Salem) on 3 March, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Service Tax Appeal No.41458 of 2019
(Arising out of Order-in-Appeal No.186/2019-ST dt.30.05.2019 passed by
Commissioner of GST and Central Excise (Appeals), Coimbatore, Circuit Office @
Salem Commissionerate)
M/s.The Salem Urban Co-operative Bank Ltd Appellant
405, First Agraharam
Salem - 636 001.
VERSUS
Commissioner of Central Excise Respondent
No.1, Foulks Compound Anai Medu, Salem - 636 001.
APPEARANCE:
For the Appellant : Sh.Venkatachalam S, Advocate For the Respondent : Sh.Arul C Durairaj, Superintendent CORAM :
HON'BLE MS.SULEKHA BEEVI C.S, MEMBER (JUDICIAL) HON'BLE SH.ANIL G.SHAKKARWAR, MEMBER(TECHNICAL) DATE OF HEARING :03.03.2020 DATE OF DECISION :03.03.2020 FINAL ORDER No.40665/2020 PER BENCH 2 Appeal No.ST/41458/ 2019 It is submitted that the appellant has availed the scheme under Sabka Vishwas. They have been issued discharge certificate as per Form - 4. Hence the appeal is dismissed.
(dictated and pronounced in court) (Sulekha Beevi C.S.) Member (Judicial) (ANIL G.SHAKKARWAR) Member (Technical) Vsr/Rkp