Custom, Excise & Service Tax Tribunal
Nestle India Limited vs Cce Goa on 23 January, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH, MUMBAI
Excise Appeal No. 56 of 2008
(Arising out of Order-in-Original No. 13/Commissioner/GOA/CX/2007 dated 17-9-2007
passed by the Commissioner of Customs and Central Excise, Goa)
.........Appellant
NESTLE INDIA LIMITED
Plot No. 294-297
Usgao Industrial Area
Ponda, Goa 403406
VERSUS
Commissioner of CCE - GOA ........Respondent
ICE House, EDC Complex, Patto Plaza Goa.
APPERANCE:
Ms. Anjali Hirwat, Advocate for the Appellant Shri Anil Chaudhary, Dy. Commissioner, Authorised Representative for the Respondent CORAM:
HON'BLE MR. C J MATHEW, MEMBER (TECHNICAL) HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) FINAL ORDER NO. A/85104/2020 Date of Hearing: 23-01-2020 Date of Decision: 23-01-2020 PER: CORAM Appeal No. E/56/2008 2 Learned Counsel informed that appellant has sought for coverage under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and has been obtained Discharge Certificate.
2. In accordance with section 127 (6) of Finance Act 2019, the appeal is dismissed as deemed to be withdrawn.
(Dictated and pronounced in open court) (C J MATHEW) MEMBER (TECHNICAL) (DR. SUVENDU KUMAR PATI) MEMBER (JUDICIAL) John