Custom, Excise & Service Tax Tribunal
Prasad Corporation Limited vs Service Tax - Chennai on 29 October, 2020
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Service Tax Appeal No. 41983 of 2013
(Arising out of Order-in-Appeal No. 184/2013 dt. 26.04.2013 passed by the
Commissioner of Customs, Central Excise & Service Tax (Appeals), 26/1, Mahatma
Gandhi Road, Nungambakkam, Chennai - 600 034)
M/s. Prasad Corporation Ltd., : Appellant
No. 28, Arunachalam Road,
Saligramam, Chennai - 600 093
VERSUS
The Commissioner of Service Tax, : Respondent
Newry Towers, No. 2054/1, 2nd Avenue, Anna Nagar, Chennai - 600 040 APPEARANCE:
Ms. Radhika Chandrasekar, Advocate for the Appellant Shri L. Nandakumar, Authorized Representative (A.R.) for the Respondent CORAM:
HON'BLE MS. SULEKHA BEEVI C.S., MEMBER (JUDICIAL) HON'BLE MR. P. ANJANI KUMAR, MEMBER (TECHNICAL) FINAL ORDER NO. 40939 / 2020 DATE OF HEARING: 29.10.2020 DATE OF DECISION: 29.10.2020 Order : Per Bench It is submitted that the appellant has availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 by filing necessary application. They have been issued discharge certificate as per Form-4.
2. Hence, the appeal is dismissed as withdrawn.
(Dictated and pronounced in open court) Sd/-
(SULEKHA BEEVI C.S.) MEMBER (JUDICIAL) Sd/-
(P. ANJANI KUMAR) MEMBER (TECHNICAL) Sdd