Custom, Excise & Service Tax Tribunal
Ceebros Property Development Pvt Ltd vs Pondicherry on 24 September, 2025
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT No. I
Service Tax Appeal No.42102 of 2016
(Arising out of Order-in-Appeal No. 289 /2016 (CXA-II), dated 29.07.2016 passed
by Commissioner of Central Excise (Appeals-II) Chennai 600 034)
M/s. Ceebros Property Development Pvt. Ltd. .... Appellant
Sukriti
19/1, Third Cross Road
R. A. Puram, Chennai 600 028
VERSUS
The Commissioner of GST and Central Excise, ....Respondent
Puducherry Commissionerate No.1, Goubert Avenue Puducherry 605 001 APPEARANCE :
Ms. J. Ragini, Advocate for the Appellant Ms. Anandalakshmi Ganeshram, Authorised Representative for the Respondent CORAM :
HON'BLE MR. M. AJIT KUMAR, MEMBER (TECHNICAL) HON'BLE MR. AJAYAN T.V, MEMBER (JUDICIAL) FINAL ORDER NO.41066/2025 DATE OF HEARING : 24.09.2025 DATE OF DECISION: 24.09.2025 Per M. Ajit Kumar Ld. Advocate Ms. J. Ragini for the appellant has intimated that the appeals have been settled under SVLDRS. She has presented Form IV as proof for settling under SVLDRS.
2. Ld. AR Ms. Anandalakshmi Ganeshram represented the department and has confirmed that the liability has been discharged under SVLDR Scheme.
3. We have considered the submissions made. From a perusal of the documents placed on record, it is seen that Discharge Certificate 2 in Form No. SVLDRS-4 under the Sabka Vishwas (Legacy Dispute Resolution) Scheme ('SVLDR Scheme' for short), 2019 has been issued to the appellant. Accordingly, the present appeal has to be deemed as withdrawn in terms of Section 127(6) of the Finance Act, 2019 for availing the benefit of the SVLDR Scheme, 2019.
4. In view of the above, in terms of sub-section (6) of Section 127 of the Finance Act, 1994, the appeal is dismissed as deemed to be withdrawn.
(Order dictated and pronounced in open court) (AJAYAN T.V.) (M AJIT KUMAR) Member (Judicial) Member (Technical) ra 2