Custom, Excise & Service Tax Tribunal
Louis Berger International Inc vs Jaipur on 14 October, 2024
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH,
COURT NO. I
SERVICE TAX APPEAL NO. 52869 OF 2019
[Arising out of the Order-in-Appeal No. 83 (AK) ST/JPR/2016 dated
16/03/2016 passed by The Commissioner (Appeals), Customs & Central
Excise, Jaipur.]
M/s Louis Berger International INC, Appellant
Ground Floor, Surinder Jhakar Bhavan (IFFCO),
Plot No. 3, Secto4 32,
Gurgaon, Haryana - 122 001
VERSUS
Commissioner, Customs & Respondent
Central Excise, Jaipur, NCR Building, Statue Circle, C-Scheme, Jaipur - 302 005.
APPEARANCE Ms. Shagun Arora, Advocate - for the appellant. Shri Harsh Vardhan, Authorized Representative (DR) - for the Department CORAM : HON'BLE SHRI JUSTICE DILIP GUPTA, PRESIDENT HON'BLE SHRI P.V. SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER NO. 58870/2024 DATE OF HEARING/DECISION : 14.10.2024 JUSTICE DILIP GUPTA A certificate in Form IV has been issued to the appellant regarding full and final settlement of the tax dues. The appeal, therefore, stands dismissed as withdrawn.
(Dictated and pronounced in open court.) (JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) PK