Custom, Excise & Service Tax Tribunal
Apar Industries Ltd vs Vapi on 23 June, 2023
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH-COURT NO. 3
Excise Tax Appeal No. 12858 of 2014-DB
(Arising out of OIA-VAP-EXCUS-000-APP-69-14-15 dated 15/05/2014 passed by
Commissioner of Central Excise, Customs and Service Tax-VAPI)
Apar Industries Ltd ........Appellant
A-201/202, Bezzola Complex,
Sion-Trombay Road, Chembur,
Mumbai, Maharashtra
VERSUS
C.C.E. & S.T.-Vapi ......Respondent
4th Floor...Adharsh Dham Building, Opp. Town Police Station, Vapi-Daman Road, Vapi Vapi, Gujarat- 396191 APPEARANCE:
None appeared for the Appellant Shri, R. Nathan, Assistant Commissioner(AR) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. C L MAHAR Final Order No. A/11377/2023 DATE OF HEARING/ DECISION: 23.06.2023 RAMESH NAIR As per the letter dated 23.06.2023 submitted by the appellant along with SVLDR-4 certificate whereby the case has been settled under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
Accordingly, the appeal is dismissed as deemed withdrawn under Section 127 of the Finance (No.2) Act, 2019.
(Dictated and pronounced in the open court) (RAMESH NAIR) MEMBER (JUDICIAL) (C L MAHAR) MEMBER (TECHNICAL) Raksha