Custom, Excise & Service Tax Tribunal
Hargovind Electric Decorators vs Commissioner, Central Excise -Jaipur I on 6 June, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO.I
SERVICE TAX APPEAL NO. 50445 of 2016
(Arising out of Order-in-Appeal No. 301(AK)ST/JPR/2015 dated 31.12.2015 passed by the
Commissioner (Appeals), Customs, Central Excise & Service Tax, Jaipur)
M/s. Hargovind Electric Decorators, .... Appellant
C/o Jaipur Fruit & Juice Centre,
Shop No. 12, Johari Bazar, Jaipur
Versus
Commissioner, Central Excise, Jaipur .... Respondent
APPEARANCE:
Ms. Surbhi Sinha, Advocate for the Appellant Shri Radhe Tallo, Authorized Representative for the Department CORAM:
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. P V SUBBA RAO, MEMBER (TECHNICAL) Date of Hearing: 06/06/2022 FINAL ORDER NO. _50500/2022_ JUSTICE DILIP GUPTA A certificate in form-IV has been issued by the Department regarding full and final settlement of the tax dues. The appeal, therefore, stands dismissed as withdrawn.
(JUSTICE DILIP GUPTA) PRESIDENT (P V SUBBA RAO) MEMBER (TECHNICAL) Archana