Custom, Excise & Service Tax Tribunal
Central Industrial Security Force vs Principal Commissioner Of Gst&Amp; ... on 20 February, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. - III
Service Tax Appeal No. 41114 of 2019
(Arising out of Order-in-Appeal No. 62/2019 dated 143.2013 passed by the
Commissioner of Central Excise (Appeals), Coimbatore)
M/s. Central Industrial Security Force Appellant
Coimbatore Airport Unit
Coimbatore.
Vs.
Principal Commissioner of GST & Central Excise Respondent
6/7, A.T.D. Street, Race Course Road Coimbatore - 641 018.
APPEARANCE:
Shri S. Raja Prabhu, Advocate for the Appellant Shri M. Jagan Babu, AC (AR) for the Respondent CORAM Hon'ble Ms. Sulekha Beevi C.S., Member (Judicial) Final Order No. 40483 / 2020 Date of Hearing: 20.02.2020 Date of Decision: 20.02.2020 It is submitted that the appellant has availed the scheme under Sabka Vishwas. They have been issued discharge certificate as per Form - 4. Hence the appeal is dismissed.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) Rex