Custom, Excise & Service Tax Tribunal
Vivek Agrawal Dir M J Steel Pvt Ltd vs Commissioner (Appeals) Cgst, Central ... on 20 May, 2022
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH - COURT NO. II
Excise Appeal No. 52263 of 2018
(Arising out of order-in-appeal No. BHO-EXCUS-002-APP-423-17-18 dated
15.02.2018 passed by the Commissioner (Appeals) Central Goods & Service Tax,
Customs and Central Excise, Raipur).
Sh. Vivek Agrawal, Director
M/s M. J. Steel Pvt. Limited Appellant
82C, Plot No. 19 & 20, AKVN
Phase, Siltara, Raipur
Chhattisgarh.
VERSUS
Commissioner, Customs, Central Excise Respondent
and Customs & Service Tax Tikrapara, Dhamtari Road, Raipur, Chhattisgarh.
APPEARANCE:
None for the appellant Sh. O. P. Bisht, Authorised Representative for the respondent CORAM:
HON'BLE MR. ANIL CHOUDHARY, MEMBER (JUDICIAL) HON'BLE MR. RAJU, MEMBER (TECHNICAL) FINAL ORDER NO. 50463/2022 DATE OF HEARING/DECISION: 20.05.2022 ANIL CHOUDHARY:
The appellant has applied for settlement of its tax disputes under the SVLDR Scheme, 2019. The tax dispute has now been fully and finally settled, for which a certificate has been issued in SVLDRS-4 by the Revenue. A copy of which has been placed on record.
2. Accordingly, this appeal is disposed of under SVLDR Scheme, 2019.
(Dictated and pronounced in open Court).
(Anil Choudhary) Member (Judicial) (Raju) Member (Technical) Pant