Custom, Excise & Service Tax Tribunal
Rajasthan Renewable Energy ... vs Commissioner, Central Excise -Jaipur I on 1 April, 2021
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
NEW DELHI.
PRINCIPAL BENCH, COURT NO. I
SERVICE TAX APPEAL NO. 51803 OF 2016
[Arising out of the Order-in-Original No. JAI-EXCUS-000-COM-42-15-16 dated
15/03/2016 passed by The Commissioner of Central Excise, Jaipur, Rajasthan]
M/s Rajasthan Renewable
Energy Corporation Ltd. Appellant
E-166, Yudhisthar Marg, C-Scheme,
Jaipur - 302 005 Rajasthan.
VERSUS
The Commissioner of Central Excise, Respondent
Jaipur.
Appearance Shri B.L Narasimhan, Advocate - for the appellant.
Dr. Radhe Tallo, Authorized Representative (DR) - for the Respondent.
CORAM : HON'BLE SHRI JUSTICE DILIP GUPTA, PRESIDENT HON'BLE SHRI P.V. SUBBA RAO, MEMBER (TECHNICAL) FINAL ORDER NO. 51212/2021 DATE OF HEARING : 01/04/2021. DATE OF DECISION : 01/04/2021. JUSTICE DILIP GUPTA Learned Counsel for the appellant states that the discharge certificate under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 has been issued and, therefore, the appeal may be dismissed.
2. The appeal is accordingly dismissed.
(Dictated and pronounced in open court) (JUSTICE DILIP GUPTA) PRESIDENT (P.V. SUBBA RAO) MEMBER (TECHNICAL) PK