Custom, Excise & Service Tax Tribunal
Precision Engineering vs Indore on 30 April, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 3
SERVICE TAX APPEAL NO. 53320 OF 2018
[Arising out of Order-in-Appeal No.IND-EXCUS-000-APP-766-17-18 dated
26.03.2018 passed by the Commissioner (Appeals), Customs, CGST and
Central Excise, Indore (M.P.)]
M/s, Precision Engineering ...Appellant
(Prop. Shri Balaram Sahu),
84-A,Ram Ratan Patel Nagar,
Sector-I, Pithampur,
Dhar (M.P.).
Versus
Commissioner of CGST & ...Respondent
Central Excise, Post Box No.10, Manik Bagh Road, Manik Bagh Palace, Indore (M.P.).
Appearance:
Shri Ashutosh Upadhyay, Advocate for the appellant Shri Anand Narayan, Authorised Representative of the respondent CORAM:
HON'BLE MS. BINU TAMTA, MEMBER (JUDICIAL) HON'BLE MS. HEMAMBIKA R. PRIYA MEMBER (TECHNICAL) Final Order No.55742 /2024 DATE OF HEARING/DECISON: 30.04.2024 BINU TAMTA:
Both the sides submit that the matter has been settled under Sabka Vishwas - (Legacy Dispute Resolution) Scheme, 2019 (SVLDRS).
2. The appeal is accordingly dismissed as withdrawn.
[Order dictated and pronounced in open court] (BINU TAMTA) MEMBER (JUDICIAL) (HEMAMBIKA R. PRIYA) MEMBER (TECHNICAL) ckp