Custom, Excise & Service Tax Tribunal
Katira Construction Ltd vs Rajkot on 3 February, 2021
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.3
Service Tax Appeal No.479 of 2012
(Arising Out of OIO-34/COMMR/2012 Dated 27/06/2012 Passed By Commissioner of Central
Excise, Customs and Service Tax-RAJKOT)
M/s Katira Construction Ltd. .........Appellant
KCL HOUSE, NEW STATION ROAD
BHUJ, KUTCH-GUJARAT
VERSUS
Commissioner of Central Excise & Service Tax ......Respondent
Rajkot CENTRAL EXCISE BHAVAN, RACE COURSE RING ROAD...INCOME TAX OFFICE, RAJKOT, GUJARAT-360001 APPEARANCE:
None appeared for the Appellant Shri Vinod Lukose, Superintendent (AR) for the Respondent CORAM: HON'BLE MR. RAMESH NAIR, MEMBER (JUDICIAL) HON'BLE MR. RAJU, MEMBER (TECHNICAL) Final Order No. A/ 10453 /2021 DATE OF HEARING: 03.02.2021 DATE OF DECISION:03.02.2021 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Vishwas (Legacy Dispute Resolution) Scheme 2019, the appeal lying pending in this tribunal shall be deemed to have been withdrawn in terms of section 127(6) of Chapter V of Finance (No.2) Act, 2019.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 Accordingly, the appeal is disposed of as withdrawn.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) Neha