Custom, Excise & Service Tax Tribunal
Iifl Holding Ltd vs Mumbai Central on 10 January, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH AT MUMBAI
REGIONAL BENCH - COURT NO. 02
Service Tax Miscellaneous Application No. 85002 of 2020
(on behalf of Appellant)
in
Service Tax Appeal No. 87813 of 2019
(Arising out of Order-in-Appeal No. PVNS/189 to 191/Appeals-II/MC/2019
dated 26.06.2019 passed by Commissioner of CGST & Central Excise
(Appeals-II), Mumbai)
M/s IIFL Holding Ltd. .....Appellant
IIFL Centre, Kamala City,
Senapati Bapat Marg,
Lower Parel, Mumbai-400013
VERSUS
Commissioner of C.G.ST, .....Respondent
Mumbai 4th Floor, GST Bhawan, 115, M K Road, Churchgate, Mumbai - 400020 Appearance:
Shri Vinay Jain, Advocate for the Appellant Shri Nitin Ranjan, Authorized Representative for the Respondent CORAM:
HON'BLE MR. S.K. MOHANTY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO. A/85049 / 2020 Date of Hearing: 10.01.2020 Date of Decision: 10.01.2020 Per: S.K. MOHANTY Applicant has filed this miscellaneous application, seeking for withdrawal of appeal. After going through the averments made in the miscellaneous application, we find that the appellant wants to avail the benefit of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the appeal filed by the 2 Application Nos. ST/Misc/85002/2020 Appeal No. ST/87813/2019 appellant is dismissed as withdrawn. Miscellaneous application is disposed of.
(Dictated and pronounced in the open court) (S.K.Mohanty) Member (Judicial) (Sanjiv Srivastava) Member (Technical) HK