Custom, Excise & Service Tax Tribunal
Om Engineering Enterprises vs Udaipur on 11 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO. IV
SINGLE MEMBER
Service Tax Appeal No. 51528 of 2019
(Arising out of Order-in-Appeal No. 132(CRM)ST/JDR/2019 dated 12.02.2019
passed by the Commissioner (Appeals), Central Excise & Central Goods &
Service Tax, Jodhpur, Rajasthan)
M/s Om Engineering Enterprises Appellant
31, Pratap Nagar, Charbuja,
Anushakti, Rawatbhata
Dist-Chittorgarh,
Rajasthan.
Versus
Commissioner, Central Goods & Service Tax Respondent
Excise & Customs, Udaipur 142-B, Sector-11, Hiran Magri, Udaipur, Rajasthan.
Appearance Shri Rakshit Verma, Advocate (Proxy) - for the appellant Shri Y. Singh, DR - for the respondent CORAM:HON'BLE M S. ARCHANA WADHWA, MEMBER (JUDICIAL) Date of Hearing/Decision: 11.02.2020 Final Order No. 50235/2020 Archana Wadhwa :
Learned Advocate Shri Rakshit Verma appearing as proxy Counsel on behalf of Shri Harish Kumar Tripathi submits that the appellant has opted for Sabka Vishwas Scheme and form-4 has already been issued to them. In view of above, the appeal is liable to be dismissed as withdrawn.
2. I order, accordingly.
(Dictated & pronounced in open Court) (Archana Wadhwa) 65Member (Judicial) RM