Custom, Excise & Service Tax Tribunal
Dhl Infrabulls International Private ... vs Principal Commissioner, Central ... on 6 December, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
Service Tax Appeal No. 53131 of 2016
(Arising out of Order-in-Original No. 41/PR.COMMR/ST/IND/2016 dated 24.08.2016
passed by the Commissioner of Central Excise, Custom and Service Tax, Indore)
DHL Infrabulls International ...... Appellant
Private Limited
301, Plot No. 579, Mega Polls Square,
Near Sunrise Tower,
M.G. Road, Indore
VERSUS
Principal Commissioner, Central ......Respondent
Excise, Customs And Service Tax- Indore Post Box No. 10, Manik Bagh Road, Manik Bagh Palace, Indore Madhya Pradesh-452001 APPEARANCE:
Shri Ishaan Sharma, Advocate for the Appellant Shri Ravi Kapoor , Authorized Representatives of the Department CORAM :
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR.P.V. SUBBA RAO, MEMBER (TECHNICAL) DATE OF HEARING/DATE OF DECISION: December 06, 2022 FINAL ORDER NO. 51169 / 2022 JUSTICE DILIP GUPTA A certificate in Form IV regarding full and final settlement for the tax dues has been issued to the appellant. The appeal, therefore, stands dismissed as withdrawn.
(Order dictated and pronounced in the open court) (JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) sb