Custom, Excise & Service Tax Tribunal
Prs Tyres Ltd vs Salem on 3 March, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. - III
Service Tax Appeal No. 41710 of 2015
(Arising out of Order-in-Appeal No. 59/2015-ST dated 10.04.2015 passed by the
Commissioner of Central Excise (Appeals-I Coimbatore) Circuit Office @ Salem
Commissionerate.
M/s. PRS Tyres Ltd, Appellant
42/1-B, Kurukkapuram
Andagalur Gate (PO)
Rasipuram, TK Namakkal 637 401
VERSUS
The Commissioner of Central Excise Respondent
No. 1 Foulks Compound Anai Medu, Salem 636 001 APPEARANCE:
Shri. Venkatachalam S., Advocate for the Appellant Shri. L. Nanda Kumar, Assistant Commissioner (AR) for the Respondent CORAM:
HON'BLE MS. SULEKHA BEEVI C.S., MEMBER (JUDICIAL) HON'BLE SHRI. ANIL G SHAKKARWAR, MEMBER (TECHNICAL) Final Order No. 40652 / 2020 Date of Hearing: 03.03.2020 Date of Decision: 03.03.2020 Per Bench It is submitted that the appellant has availed the scheme under Sabka Vishwas. They have been issued discharge certificate as per Form - 4. Hence the appeal is dismissed.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) (ANIL G. SHAKKARWAR) Member (Technical) Rkp