Custom, Excise & Service Tax Tribunal
Wpil Ltd vs Kolkata South on 6 March, 2023
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Appeal No. 76566 of 2018
(Arising out of Order-in-Appeal No. 06-07/KOL-V/2018 dated 30.01.2018 passed by
Commissioner of CGST & CX, (Appeal-I), Kolkata.
M/s WPIL Ltd.,
180/176, Upen Banerjee Road, Kolkata-700060.
..Appellant
VERSUS
Commissioner of CGST & CX, Kolkata (South),
GST Bhawan, 180 santipally, rajdanga main road,
3rd floor, Kolkata-700107.
.. ...Respondent
With Excise Appeal No. 76568 of 2018 (Arising out of Order-in-Appeal No. 05/KOL-V/2018 dated 25.01.2018 passed by Commissioner of CGST & CX, (Appeal-I), Kolkata.
M/s WPIL Ltd., 180/176, Upen Banerjee Road, Kolkata-700060.
..Appellant VERSUS Commissioner of CGST & CX, Kolkata (South), GST Bhawan, 180 santipally, rajdanga main road, 3rd floor, Kolkata-700107.
.. ...Respondent APPERANCE :
Shri Prabir Vera, Advocate for the Appellant Shri S. S. Chattopadhyay, Authorized Representative for the Respondent CORAM:
HON'BLE MR. RAJEEV TANDON, MEMBER (TECHNICAL) FINAL ORDER Nos. 75091-75092/2023 DATE OF HEARING : 06.03.2023 DATE OF DECISION : 06.03.2023 PER RAJEEV TANDON :
The Appellant has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax Dues under Section 127 of the Finance (No.2) Act, 2019 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and prays for withdrawal for their appeals.2
Excise Nos.76566,76568/18 Accordingly, the AppealS of the Appellant are dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in the open court) Sd/-
(Rajeev Tandon) Member (Technical) T.K.