Custom, Excise & Service Tax Tribunal
Agriculture Produce Market Committee vs Vadodara-I on 2 March, 2021
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.3
Service Tax Appeal No. 10751 of 2019
(Arising out of OIA-VAD-EXCUS-001-APP-523-2018-19 dated 14/12/2018 passed by
Commissioner ( Appeals ) Commissioner of Central Excise, Customs and Service Tax-
VADODARA-I)
Agriculture Produce Market Committee .........Appellant
Anklav,Anand,Gujarat
VERSUS
C.C.E. & S.T.-Vadodara-i .........Respondent
1st Floor...Central Excise Building, Race Course Circle, Vadodara,Gujarat-390007 APPEARANCE:
None appeared for the Appellant Shri Vinod Lukose, Superintendent (AR) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU Final Order No. A/ 10879 /2021 DATE OF HEARING: 02.03.2021 DATE OF DECISION: 02.03.2021 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Vishwas (Legacy Dispute Resolution) Scheme, 2019 the appeal lying pending in this tribunal shall be deemed to have been withdrawn in terms of section 127(6) of Chapter V of Finance (No.2) Act, 2019.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 Accordingly, the appeal is disposed of as withdrawn.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 & Pronounced in the open court) (RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Geeta