Custom, Excise & Service Tax Tribunal
Louis Berger International Inc vs Ahmedabad-Iii on 1 February, 2021
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.3
Service Tax Appeal No.10921 of 2018
(Arising out of OIO-AHM-EXCUS-003-COM-011-17-18 dated 18/01/2018 passed by
Commissioner of Central Excise, Customs and Service Tax-AHMEDABAD-III)
Louis Berger International Inc .........Appellant
Plot No. 3, Ground Floor, Tower B, Sector 32, Surinder Jakhar Bhawan (Iffco),
GURUGRAM, HARYANA
VERSUS
C.C.E. & S.T.-Ahmedabad-iii .........Respondent
Custom House... 2nd Floor, Opp. Old Gujarat High Court, Navrangpura, Ahmedabad, Gujarat-380009 APPEARANCE:
None appeared for the Appellant Shri Dharmendra Kanjani, Superintendent (AR) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU Final Order No. A/ 10408 /2021 DATE OF HEARING: 01.02.2021 DATE OF DECISION:01.02.2021 RAMESH NAIR The concerned Commissionerate of Central Goods and Service Tax submitted a list of cases including the present case which have been settled under Sabka Vishwas (Legacy Dispute Resolution Scheme), 2019 and discharge certificate has been issued.
2. Considering this position, we find that since the case has been settled under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 the appeal lying pending in this tribunal shall be deemed to have been withdrawn in terms of section 127(6) of Chapter V of Finance (No.2) Act, 2019.
3. Accordingly, the appeal is disposed of as withdrawn.
(Dictated & Pronounced in the open court) (RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Mehul