Custom, Excise & Service Tax Tribunal
Satara Nagarparishad vs Commissioner,Central Goods And ... on 19 October, 2022
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
REGIONAL BENCH
Service Tax Appeal No. 89637 of 2018
(Arising out of Order-in-Original No. KLH-EXCUS-000-COM-0013-16-17 dated
13.02.2017 passed by the Commissioner of Central Excise & Service Tax, Kolhapur)
M/s. Satara Nagarparishad, Satara ........Appellant
Ramt Sati Marg, Satara, Malad (East)
Maharashtra - 415 001.
VERSUS
Commissioner of CGST, Kolhapur ........Respondent
Vasant Plaza, Commercial Complex, Rajaram Road, Bagal Chowk, Kolhapur, Maharashtra - 416 001.
APPERANCE:
None for the Appellant Shri Sunil Kumar Katiyar, Assistant Commissioner, Authorised Representative for the Respondent CORAM:
HON'BLE MR. SANJIV SRIVASTAVA, MEMBER (TECHNICAL) HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) FINAL ORDER NO. A/86016/2022 Date of Hearing: 19.10.2022 Date of Decision: 19.10.2022 PER: BENCH When the matter was called for hearing today, learned AR for the Revenue submits that the appellant has opted under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and to that effect, has also obtained the SVLDRS-4 Certificate. Since the issue has ST/89637/2018 2 already been settled under the said scheme, the appeal is accordingly dismissed as deemed withdrawn.
(Pronounced in open court) (Dr. Suvendu Kumar Pati) Member (Judicial) (Sanjiv Srivastava) Member (Technical) sujeet