Custom, Excise & Service Tax Tribunal
R K Crane Contractor vs Principal Commissioner Of Central ... on 29 July, 2022
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS EXCISE & SERVICE TAX APPLELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH,COURT NO. 1
SERVICE TAX APPEAL NO. 51677 OF 2016
[Arising out of Order-in-Original No. 16/PR. COMMR/ST/IND/2016 dated
29.02.2016 passed by the Principal Commissioner Central Excise, Indore]
R K CRANE CONTRACTOR
189, Transport Nagar, Appellant
Indore
Vs.
THE PRINCIPAL COMMISSIONER OF CENTRAL
Respondent
EXCISE, HQRS-INDORE Appearance:
Present for the Appellant : None Present for the Respondent: Shri Harshvardhan, Authorised Representative CORAM:
HON'BLE JUSTICE DILIP GUPTA, PRESIDENT HON'BLE P. V. SUBBA RAO, MEMBER(TECHNICAL) Date of Hearing /Decision: 29/07/2022 FINAL ORDER NO. 50672 /2022 JUSTICE DILIP GUPTA A certificate in Form-4 has been issued to the appellant regarding full and final settlement of tax dues. The appeal stands dismissed as withdrawn.
(JUSTICE DILIP GUPTA) PRESIDENT (P. V. SUBBA RAO) MEMBER(TECHNICAL) Tejo