Custom, Excise & Service Tax Tribunal
Shri Shrenik Sheth vs Bhavnagar on 27 January, 2021
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.3
Excise Appeal No.12690 of 2018
(Arising out of OIA-BHV-EXCUS-000-APP-189-194-2018-19 dated 27/07/2018passed by
Commissioner (Appeals) Commissioner of Central Excise, Customs and Service Tax-RAJKOT)
Shri Shrenik Sheth .........Appellant
Plot No. 619,B-2,Geeta Chowk,Jain Derasar Road,
Bhavnagar,Gujarat
VERSUS
C.C.E. & S.T.-Bhavnagar .........Respondent
Plot No.6776/B-1...Siddhi Sadan, Narayan Upadhyay Marg, Beside Gandhi Clinic, Near Parimial Chowk, Bhavnagar,Gujarat-364001 APPEARANCE:
Sh.Vipul Khandhar, Chartered Accountant for the Appellant Sh. R.K. Bhashkar, Superintendent (AR) for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU Final Order No. A/ 10057 /2021 DATE OF HEARING: 27.01.2021 DATE OF DECISION:27.01.2021 RAMESH NAIR The appellant filed a request letter to withdraw this appeal as they have opted to avail the "Sabka Vishwas" (Legacy Dispute Resolution) Scheme, 2019.
2. Shri Vipul Khandhar, Chartered Accountant, appearing on behalf of the appellant submits that the case has been settled under the above said scheme and the appellant has submitted SVLDR-1 & SVLDR-4 Certificates therefore, he seeks withdrawal of appeal.
3. Shri R.K. Bhashkar, Learned Superintendent (Authorized Representative) has no objection in disposal of the appeal as withdrawn.
4. In view of the above position, we dismiss the appeal as withdrawn.
(Dictated & Pronounced in the open court) (RAMESH NAIR) MEMBER (JUDICIAL) (RAJU) MEMBER (TECHNICAL) Prachi