Custom, Excise & Service Tax Tribunal
Sterlite Technologies Limited vs Daman on 10 March, 2021
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH : AHMEDABAD
REGIONAL BENCH - COURT NO. 3
Service Tax Appeal No. 10246 of 2019
[Arising out of Order-in-Original/Appeal No CCESA-SRT-APPEAL-PS-529-2018-19 dated
31.10.2018 passed by Commissioner ( Appeals ) Commissioner of Central Excise, Customs
and Service Tax-SURAT-I]
Sterlite Technologies Limited .... Appellant
Survey No 68/1, Rakholi Village,
Madhuban Dam Road, Union Territory Of Dadra And Nagar Haveli
SILVASSA, GUJARAT
VERSUS
C.C.E. & S.T.-Daman .... Respondent
3RD FLOOR...ADARSH DHAM BUILDING, VAPI-DAMAN ROAD, VAPI OPP.VAPI TOWN POLICE STATION, VAPI,GUJARAT- 396191 APPEARANCE :
None for the Appellant Shri V. Lukose, Superintendent (AR) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU FINAL ORDER NO. A/11273 / 2021 DATE OF HEARING/ DECISION : 10.03.2021 RAMESH NAIR :
The concerned Commissionerate of Central Goods and Service Tax submitted a list of cases including the present case which have been settled under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and discharge certificate has been issued.
2. Considering this position, we find that since the case has been settled under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 the appeal lying pending in this tribunal shall be deemed to have been withdrawn in terms of section 127(6) of Chapter V of Finance (No.2) Act, 2019.
3. Accordingly, the appeal is disposed of as withdrawn.
(Dictated and pronounced in the open court) (RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Diksha