Custom, Excise & Service Tax Tribunal
Foxteq Services India Private Limited vs Commissioner Of Gst&Ampcce(Chennai ... on 8 October, 2020
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNALCHENNAI
SOUTH ZONAL BENCH
Service Tax Appeal No:40031of 2017
[Arising out of Order-in-AppealNo: 400/2016dated 5thJuly 2016passed by the
Commissioner of Service Tax (Appeals-I), Chennai.]
Foxteq Services India Pvt Ltd
No.28 (North Phrase), Guindy, Chennai - 600 032 ...Appellant
versus
Commissioner of Service Tax
Newry Towers, 2054 I Block II Avenue
Anna Nagar, Chennai - 600 040 ...Respondent
WITH
(i) Service Tax Appeal No: 40032 of 2017 (Foxteq Services India Pvt Ltd); (ii) Service Tax Appeal No: 42522 of 2018 (Foxteq Services India Pvt Ltd); (iii) Service Tax Appeal No: 42523 of 2018 (Foxteq Services India Pvt Ltd); (iv) Service Tax Appeal No:
42198 of 2018(Foxteq Services India Pvt Ltd); and(v) Service Tax Appeal No: 41449 of 2019 (Foxteq Services India Pvt Ltd);
[Arising out of Order-in-Appeal No: 400/2016 dated 5th July 2016 passed by the Commissioner of Service Tax (Appeals-I), Chennai;(ii) Order-in-Original No: 07 & 08/2018 dated 29th May 2018 passed by the Commissioner of Service Tax, Chennai; (iii)Order-in-Appeal No: 298/2018dated 21st May 2018passed by the Commissioner of Service Tax (Appeals-I), Chennai; and Order-in-Original No:
6/2019 dated 25th March 2019 passed by the Commissioner of Service Tax, Chennai,, .] APPEARANCE:
Ms J Anuradha, Consultantfor the appellants ShriS Govindarajan,Assistant Commissioner (AR) for the respondent CORAM:
HON'BLE MR C J MATHEW, MEMBER (TECHNICAL) HON'BLEMR P DINESHA, MEMBER (JUDICIAL) ST/40031 & 40032/2017 & 3 Others 2 FINAL ORDER NOs. 40788-40793 / 2020 DATE OF HEARING: 11/12/2019 DATE OF DECISION: 08/10/2020 PER: C J MATHEW After these appeals were heard, and reserved for orders on 11th December 2019, the appellant, vide letter dated 2nd January 2020 filed in the Registry, intimated that they had sought coverage under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.Copies of final discharge certificatesissued by the competent authority were filed on 23rd March 2020.
2. Accordingly, in conformity with section 127(6) of Finance Act 2019, the appeals are dismissed as deemed to be withdrawn.
(Order pronounced in the open court on 08/10/2020) (P Dinesha) (C J Mathew) Member (Judicial) Member (Technical) */as