Custom, Excise & Service Tax Tribunal
Wpil Limited vs Kolkata North Commissionerate on 31 January, 2024
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.1
Service Tax Appeal No.76209 of 2019
(On behalf of Appellant)
(Arising out of Order-in-Appeal No.24/Kol.North/Kol/2019 dated 04.01.2019 passed
by Commissioner (Appeals) of CGST & Excise, Kolkata)
M/s WPIL Limited
(22, Ferry Fund Road, Sodepur Station Road (West), PO-Panihati, Kolkata-700114)
Appellant
VERSUS
Commissioner of CGST & Excise, Kolkata North
(180, Shantipally, Rajdanga Main Road, Kolkata-700107)
Respondent
APPERANCE :
Shri N.K.Chowdhury, Advocate for the Appellant Shri S.S.Chattopadhyay, Authorized Representative for the Respondent CORAM:
HON'BLE MR.ASHOK JINDAL, MEMBER (JUDICIAL) FINAL ORDER NO......75111/2024 DATE OF HEARING : 31.01.2024 DATE OF DECISION : 31.01.2024 Per Ashok Jindal :
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, 1994 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and prays for withdrawal of their appeal. Accordingly, the appeal filed by the appellant is dismissed as withdrawn.
(Pronounced in the open court) (Ashok Jindal) Member (Judicial) mm