Custom, Excise & Service Tax Tribunal
Wpil Ltd vs Kolkata South on 16 March, 2023
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH : KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Appeal No.76210 of 2019
(Arising out of Order-in-Appeal No.216/SLG-CGST/2019 dated 20.02.2019 passed by
Commissioner, CGST & Central Excise, Siliguri Appeal Commissionerate, Siliguri.)
M/s. WPIL Limited
(Biren Roy Road (West), Ganipur, Maheshtala, Kolkata-700141.)
...Appellant
VERSUS
Commissioner of CGST & CX, Kolkata South Commissionerate
.....Respondent
(GST Bhawan, 180, Shantipally, Rajdanga Main Road, Kolkata.) APPEARANCE NONE for the Appellant (s) Shri P.K.Ghosh, Authorized Representative for the Respondent (s) CORAM: HON'BLE SHRI P.K.CHOUDHARY, MEMBER(JUDICIAL) FINAL ORDER NO. 75115/2023 DATE OF HEARING : 16 March 2023 DATE OF DECISION : 16 March 2023 P.K.CHOUDHARY :
The Appellant has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax dues under Section 127 of the Finance (No.2) Act, 2019 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the Appeal of the Appellant is dismissed as withdrawn.
(Dictated and pronounced in the open Court.) Sd/ (P.K.CHOUDHARY) MEMBER (JUDICIAL) sm