Custom, Excise & Service Tax Tribunal
United Business Xpress Pvt Ltd vs Principal Commissioner, Central ... on 9 June, 2022
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH COURT NO.II
SERVICE TAX APPEAL NO. 50345/2016
[Arising out of Order-in-Original No. 35/ST/SVS/DL-III/2015 dated
1/09/2015 passed by the Principal Commissioner (Service Tax), New Delhi ]
UNITED BUSINESS XPRESS PVT LTD
APPELLANT
Vs.
PRINCIPAL COMMISSIONER,
CENTRAL EXCISE, CUSTOMS AND RESPONDENT
SERVICE TAX, DELHI 3 APPEARANCE:
Shri Jatin Vimal, Advocate for the Appellant Dr Radhe Tallo, Authorised Representative for the Department CORAM:
HON'BLE MR. ANIL CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. P V SUBBA RAO, MEMBER (TECHNICAL) DATE OF HEARING/DECISION : June 09, 2022 FINAL ORDER No. 50508 /2022 PER ANIL CHOUDHARY:
Learned Counsel for the appellant has stated that a discharge certificate under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 has been issued to the appellant and form No. SVLDRS- 4 is on record, therefore, the appeal may be dismissed as withdrawn.
2. The appeal is, therefore, dismissed as withdrawn.
(ANIL CHOUDHARY) MEMBER (JUDICIAL) (P.V. SUBBA RAO) MEMBER(TECHNICAL) ss