Custom, Excise & Service Tax Tribunal
Raychem Rpg Limited vs Cce Thane Ii on 21 January, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH, MUMBAI
Excise Appeal No. 850 of 2009
(Arising out of Order-in-original No. V.Adj/)SCN)/30-62/Th-II/08/315 dated 21-04-
2009 passed by the Commissioner of Central Excise, Thane-II.)
RAYCHEM RPG LIMITED .........Appellant
1/62, M.G. Road
Near Bharat Petroleum Pump
Of Western Express Highway
Post Satova;o. Vasai (W)
Thane 401209.
VERSUS
Commissioner of Cenral Excise ........Respondent
THANE-II 3rd Flr., Navprabhat Chambers Ranade Road Dadar (W), Mumbai 400028 WITH Excise Appeal No. 792 of 2010 (Arising out of Order-in-original No. 05/KLG/Th-II/2010 dated 25-01-2010 passed by the Commissioner of Customs, Central Excise, Thane-II.) APPERANCE:
Shri S.S. Gupta, CA for the Appellant Shri R.K. Dwivedi, Addl. Commissioner, Authorised Representative for the Respondent CORAM:
HON'BLE MR. C J MATHEW, MEMBER (TECHNICAL) HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) FINAL ORDER NO. A/85093-85094/2020 Date of Hearing: 21-01-2020 Date of Decision: 21-01-2020 Appeals No. E/850/09 & E/792/10 2 PER: CORAM Learned Counsel submits that appellant had applied for coverage under the Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019.
The liabilities have been settled in full and discharge certificates have been issued in the prescribed form.
2. We have heard Authorised Representative.
3. In accordance with Section 127 (6) of Finance Act, 2019, the appeal is dismissed as deemed to be withdrawn.
(Dictated and pronounced in open court) (C J MATHEW) MEMBER (TECHNICAL) (DR. SUVENDU KUMAR PATI) MEMBER (JUDICIAL) John