Custom, Excise & Service Tax Tribunal
Himalaya Agencies vs Ce & Cgst Noida on 22 August, 2023
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
ALLAHABAD
REGIONAL BENCH - COURT NO.I
Service Tax Appeal No.3551 of 2012
(Arising out of Order-in-Appeal No.101/ST/APPL/NOIDA/10 dated 29.03.2010
passed by Commissioner (Appeals) Customs & Central Excise, Noida)
M/s Himalaya Agencies .....Appellant
(C/o Col. (Retd.) Tenjindar Singh B-70,
Sector-40, Noida-201303)
VERSUS
Commissioner of Central Excise, Customs &
Service Tax, Noida ....Respondent
(C-56/42, Sector-62, Noida) APPEARANCE:
Shri Prakhar Shukla, Proxy Counsel for the Appellant Shri Santosh Kumar Authorised Representative for the Respondent CORAM: HON'BLE MR. P.K. CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) FINAL ORDER NO.-70040/2023 DATE OF HEARING : 22 August, 2023 DATE OF DECISION : 22 August, 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 Accordingly, the Appeal of the Appellant is dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in open court) (P.K. CHOUDHARY) MEMBER (JUDICIAL) (SANJIV SRIVASTAVA) MEMBER (TECHNICAL) LKS