Custom, Excise & Service Tax Tribunal
Rajgharana Housing Limited vs Cst Ch - Ii on 12 December, 2019
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. IV
Service Tax Appeal No. 42347 of 2015
(Arising out of Order-in-Appeal Nos. 215/2015 (STA-II) dated 25.08.2015 passed by the
Commissioner of Service Tax (Appeals-II), Central Excise Building, 26/1, Mahatma
Gandhi Marg, Nungambakkam, Chennai - 600 034.
M/s. Rajgharana Housing Limited : Appellant
Rainbow Rakhi, Ground Floor,
No.4/47, Barnaby Road, Kilpauk,
Chennai - 600 010.
VERSUS
The Commissioner of Service Tax, : Respondent
Newry Towers 2054-I, IInd Avenue, Anna Nagar West, Chennai - 600 040.
APPEARANCE:
Ms. Sanjana Sri S.G., Advocate for the Appellant Shri. S. Govindarajan, Authorized Representative (A.R.) for the Respondent CORAM:
HON'BLE MR. C. J. MATHEW, MEMBER (TECHNICAL) HON'BLE MR. P. DINESHA, MEMBER (JUDICIAL) FINAL ORDER NO. 41669 / 2019 DATE OF HEARING: 12.12.2019 DATE OF DECISION: 12.12.2019 Order Per Coram :
Learned Counsel for the appellant informs that they have applied under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and that the obligations having been discharged certificate has been issued.
2. Accordingly, the appeal is dismissed as deemed to be withdrawn.
(Dictated and pronounced in the open court) Sd/- Sd/-
(P. DINESHA) (C. J. MATHEW) MEMBER (JUDICIAL) MEMBER (TECHNICAL) Sdd/Vsr