Custom, Excise & Service Tax Tribunal
Bls Ecotech Ltd vs Jaipur I on 3 August, 2021
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. - IV
Excise Appeal No. 51017 of 2019 [SM]
[Arising out of Order-in-Appeal No.03 (SM)/CE/JPR/2019 dated 16.01.2019
passed by the Commissioner (Appeals), Central Excise and CGST, Jaipur]
M/s. BLS Ecotech Ltd. ...Appellant
VERSUS
Commissioner of Central Excise, Bhiwadi ...Respondent
APPEARANCE:
Mr. Deepak Mahajan, Advocate for the Appellant Mr.Ravi Kapoor, Authorized Representative for the Respondent Coram: HON'BLE MRS. RACHNA GUPTA, MEMBER (JUDICIAL) DATE OF HEARING/DECISION:03/08/2021 FINAL ORDER No. 51703/2021 RACHNA GUPTA The SVLDRL Form-4 [Discharge Certificate for full and final settlement of tax dues under Section 127 of the Finance Act, 2019 read with Rule 9 of the Sabka Viswas [Legacy Dispute Resolution Scheme, 2019] has been received by e-mail. Keeping in view thereof and the policy under the said Scheme, the request of withdrawal is hereby accepted. Appeal stands dismissed as withdrawn.
[Dictated and pronounced in the open Court] (RACHNA GUPTA) MEMBER (JUDICIAL) Anita