Custom, Excise & Service Tax Tribunal
Kamlax Polytex P Ltd vs Commissioner (Appeals-I) Central Tax/ ... on 18 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH - COURT NO. II
Excise Appeal No. 50412 of 2019
(Arising out of order-in-appeal No. 77/CE/DLH/2018 dated 14.11.2018 passed by the
Commissioner (Appeals-I), Central Goods & Service Tax and Central Excise, Delhi).
M/s Kamlax Polytex Pvt. Limited Appellant
C-2, S.M.A. Industrial Area
G.T. Karnal Road, Delhi-110033.
VERSUS
Commissioner, Central Tax, Respondent
Goods & Service Tax, Customs & Central Excise C.R. Building, I. P. Estate New Delhi-110002.
APPEARANCE:
Shri Prem Chand, Employee of the appellant Shri P. Juneja, Authorised Representative for the respondent CORAM:
HON'BLE MR. ASHOK JINDAL, MEMBER (JUDICIAL) FINAL ORDER NO. 50298/2020 DATE OF HEARING/DECISION: 18.02.2020 ASHOK JINDAL:
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 As per the scheme, on filing of a declaration, it is deemed that the appellant is withdrawn. Taking note of the fact that the appellant has filed declaration under the said scheme, the appeal is dismissed as withdrawn with liberty for the appellant to approach the Tribunal to restore the appeal in case discharge certificate is not issued for the dispute pertaining to this appeal. Appeal is dismissed as withdrawn.
(Dictated and pronounced in open Court) (Ashok Jindal) Member (Judicial) Pant