Custom, Excise & Service Tax Tribunal
Bharat Cosmetics vs Vapi on 27 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST ZONAL BENCH : AHMEDABAD
REGIONAL BENCH - COURT NO. 3
EXCISE Appeal No. 12623 of 2013
[Arising out of Order-in-Appeal No OIA-SRP-81-VAPI-2013-14 dated 15.05.2013 passed by
Commissioner (Appeal) of Central Excise & ST, Vapi]
Bharat Cosmetics .... Appellant
15, Sahayog, 5th Floor, S V Road,
Above Central Bank Of India, Kandivali, W
MUMBAI, MAHARASHTRA
VERSUS
Commissioner of Central Excise & ST, Vapi .... Respondent
4th Floor...Adharsh Dham Building, Opp. Town Police Station, Vapi-Daman Road, Vapi, Gujarat-396191 APPEARANCE :
None for the Appellant Shri Sanjiv Kinker, Superintendent (AR) for the Respondent CORAM: HON'BLE MR. RAMESH NAIR, MEMBER (JUDICIAL) HON'BLE MR. RAJU, MEMBER (TECHNICAL) FINAL ORDER NO. A/10600 / 2020 DATE OF HEARING/ DECISION : 27.02.2020 RAMESH NAIR :
The appellant filed a request letter to withdraw this appeal as they have opted to avail the "Sabka Vishwas" (Legacy Dispute Resolution) Scheme, 2019.
2. Accordingly, the appeal is dismissed as withdrawn.
(Dictated and pronounced in the open court) (Ramesh Nair) Member (Judicial) (Raju) Member (Technical) KL