Custom, Excise & Service Tax Tribunal
Amjad And Associates vs Secunderabad - G S T on 12 February, 2020
(1)
Appeal No. ST/30278/2019
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Division Bench
Court - I
Application No. ST/COD/30216/2019
in Service Tax Appeal No. 30278 of 2019
(Arising out of Order-in-Appeal No.HYD-EXCUS-SC-AP2-0101-18-19 dt.24.10.2018 passed
by CGST & CE (Appeals-II), Hyderabad)
Amjad & Associates
10-5-632/6/f, Sai Nagar, Tukaram Gate,
East Maredpalli, Secunderabad, ......Appellant
Telangana - 500 017
VERSUS
Commissioner of Central Tax,
Secunderabad - GST
Kendriya Shulk Bhavan, LB Stadium Road,
Basheerbagh, Hyderabad, ......Respondent
Telangana - 500 004 Appearance Ms Siri Reddy, Advocate for the appellant. Shri V.R. Pavan Kumar, Authorized Representative for the respondent.
Coram:
HON'BLE MR. ASHOK JINDAL, MEMBER (JUDICIAL) HON'BLE MR. P. VENKATA SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER No. A/30453/2020 Date of Hearing: 12.02.2020 Date of Decision: 12.02.2020 [Order per: BENCH]
1. Learned counsel for the appellant submitted that they have opted under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
Accordingly, the appeal is dismissed as deemed to be withdrawn as per section 127(6) of the Finance Act (No.2), 2019.
(2)Appeal No. ST/30278/2019
2. Accordingly, the application for condonation of delay in filing the appeal is also disposed of.
(Dictated and pronounced in open court) (ASHOK JINDAL) MEMBER (JUDICIAL) (P. VENKATA SUBBA RAO) MEMBER (TECHNICAL) Veda