Custom, Excise & Service Tax Tribunal
Shiv Crane Sservices vs Cgst & Ce Agra on 9 October, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT NO.I
Service Tax Appeal No.70704 of 2019
In
Service Tax Condonation of Delay Application
No.70456/2019
(on behalf of appellant)
(Arising out of Order-in-Appeal No.199-ST/APPL/LKO/2019 dated 30.03.2019
passed by Commissioner (Appeals), Customs, GST & Central Excise,
Lucknow)
M/s Shiva Crane Sservices .....Appellant
(264, Sudamapuri, Nagla Chhaua Hathras Road, Agra-282006)
VERSUS
Commissioner of CGST &
Service Tax, Agra ....Respondent
(CGST, Agra) APPEARANCE:
A Letter on Record, for the Appellant Shri Sandeep Pandey, Authorised Representative for the Respondent CORAM: HON'BLE MR. P.K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO.-_70112/2023 DATE OF HEARING : 09 October, 2023 DATE OF DECISION : 09 October, 2023 P.K. CHOUDHARY:
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. Accordingly, the Appeal of the Appellant is dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Condonation of Delay Application is allowed.
(Dictated and pronounced in open court) Sd/-
(P.K. CHOUDHARY) MEMBER (JUDICIAL) Sd/-
(SANJIV SRIVASTAVA) MEMBER (TECHNICAL) LKS