Custom, Excise & Service Tax Tribunal
Shri Rajiv Divakar vs Ujjain on 11 March, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO. IV
SINGLE MEMBER
Excise Appeal No. 50921 of 2018
(Arising out of Order-in-Appeal No. IND-EXCUS-000-APP-492 to 494-17-18
dated 29.11.2017 passed by the Commissioner (Appeals), Custom, Central
Goods & Service Tax & Central Excise, Indore)
Shri Rajiv Divakar, Director Appellant
M/s Paras Polyfab Private Limited
101-D, Sector-1, Industrial Area,
Pithampur, Dist. Dhar (M.P.)
Versus
Commissioner, Central Goods & Service Tax, Respondent
Customs & Central Excise, Ujjain 29, Bharatpuri, Administrative Area, Ujjain, M.P. And Excise Appeal No. 50936 of 2018 (Arising out of Order-in-Appeal No. IND-EXCUS-000-APP-492 to 494-17-18 dated 29.11.2017 passed by the Commissioner (Appeals), Custom, Central Goods & Service Tax & Central Excise, Indore) M/s Paras Polyfab Private Limited Appellant 101-D, Sector-1, Industrial Area, Pithampur, Dist. Dhar (M.P.) Versus Commissioner, Central Goods & Service Tax, Respondent Customs & Central Excise, Ujjain 29, Bharatpuri, Administrative Area, Ujjain, M.P. Appearance Ms. Priyanka Goel, 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: 11.03.2020 2 E/50921,50936/18 Final Order Nos. 50558-50559/2020 Archana Wadhwa :
Ms. Priyanka Goel, learned Advocate appearing as proxy counsel for Shri Alok Barthwarl submits that the appellants have received Form No. SVLDRS-4, which states that the dispute between the parties as regards tax, interest and penalty stands fully and finally settled. Accordingly, the appeals stand dismissed as withdrawn.
(Dictated & pronounced in open Court) (Archana Wadhwa) Member (Judicial) RM