Custom, Excise & Service Tax Tribunal
Hyundai Transys Lear Automotive India ... vs Commissioner Of Gst&Amp;Cce(Chennai ... on 24 February, 2020
1
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. III
Excise Appeal No.40971 of 2019
(Arising out of Order-in-Appeal No.02/2019 (CXA-II), dated 31.01.2019 passed by the
Commissioner GST & CE (Appeals-II), Chennai)
M/s. Hyundai Transys Lear Automotive : Appellant
India Pvt. Ltd.,
Plot No.A6 A7, SIPCOT Industrial Park,
SIPCOT, Sriperumpudur,
Kancheepuram.
VERSUS
Commissioner of GST &CE, : Respondent
Irungattukottai Division, Chennai Outer Commissionerate, C-48, TNHB Building, II Avenue, Anna Nagar, Chennai - 600 040.
APPEARANCE:
Shri D. Kumar, Consultant for the Appellant Shri Arul C. Durairaj, Authorized Representative for the Respondent CORAM:
HON'BLE SMT. SULEKHA BEEVI C.S, MEMBER (JUDICIAL) FINAL ORDER NO. 40542/2020 DATE OF HEARING: 24.02.2020 DATE OF DECISION: 24.02.2020 The appellant's counsel represents that the appellant had filed declaration under Sabka Vishwas [Legacy Dispute Resolution] Scheme, 2019. As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn. Taking note of the fact that appellant has filed declaration under the said scheme, the appeal is dismissed as withdrawn with liberty for the appellant to approach the Tribunal to 2 restore the appeal in case discharge certificate is not issued for the dispute pertaining to this appeal. Appeal dismissed as withdrawn.
(Dictated and pronounced in the open court) (SULEKHA BEEVI C.S.) MEMBER (JUDICIAL) ksr 24-02-2020