Custom, Excise & Service Tax Tribunal
Ashtavinayak Real Estate Consultancy ... vs Commissioner Cgst &Amp; Central ... on 12 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH-COURT NO. IV
SINGLE MEMBER
Service Tax Appeal No. 51348 of 2019
(Arising out of Order-in-Appeal No. BHO-EXCUS-002-APP-498-18-19 dated
11.2.2019 passed by the Commissioner (Appeals-I), Central Excise & Customs,
Raipur)
Ashtavinayak Real Estate Consultancy Pvt. Ltd. Appellant
C-601, Ashoka Ratna, Khamadih
Raipur (C.G.)-492001
Versus
Commissioner, Customs, Central Excise & Respondent
Service Tax, Raipur
CR Building, Dhamtari Road, Tikrapara,
Raipur (C.G.) - 492001.
.
Appearance Ms. Priyanka Goel, Advocate (Proxy) - for the appellant Shri Tarun Chawla, Advocate (Proxy) Shri Pradeep Gupta, DR - for the respondent CORAM:HON'BLE M S. ARCHANA WADHWA, MEMBER (JUDICIAL) Date of Hearing/Decision: 12.02.2020 Final Order No. 50276/2020 Archana Wadhwa :
Ms. Priyanka Goel, learned Advocate appearing on behalf of Shri Abhas Mishra submits 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 As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn.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of the fact that the appellant has filed declaration under the said scheme, the appeal is dismissed as 2 ST/51348/19 withdrawn with liberty for the appellant to approach the Tribunal to restore the appeal in case discharge certificate is not issued for the dispute pertaining to this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 Appeal dismissed as withdrawn.
(Dictated & pronounced in open Court) (Archana Wadhwa) Member (Judicial) RM