Custom, Excise & Service Tax Tribunal
Arihant Evergreen Agro And Textiles ... vs Commissioner Of Central Excise And ... on 30 March, 2021
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
Excise Appeal No. 2436 of 2007
(Arising out of Order-in-Appeal No. 262-263(GRM)CE/JPR-I/2006 dated
31.10.2006 passed by the Commissioner, Central Excise, Jaipur-I)
M/s Arihant Evergreen Agro And Textiles Appellant
Private Limited
G-117-119, Sitapura Industrial Area,
Jaipur
Versus
Commissioner, Central Excise & Customs Respondent
Central Goods & Service Tax, Jaipur-I NCR Building, Statue Circle, Jaipur.
Appearance None for the appellant Shri R.K. Mishra, Authorised Representative for the respondent CORAM:
HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL) Date of Hearing/Decision: 30.03.2021 Final Order No. 51201/2021 Justice Dilip Gupta:
The appeal is listed today with an office note that the appellant has availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and a certificate has also been issued 2 E/2436/2007 regarding discharge of the liability. The dispute, therefore, does not survive.
2. The appeal is, accordingly dismissed. The application, if any, stands disposed of.
(Dictated & pronounced in open Court) (JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) RM