Custom, Excise & Service Tax Tribunal
Cannanore Handloom Exports vs Calicut on 11 December, 2023
ST/21057/2017
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, BANGALORE
REGIONAL BENCH - COURT NO. 2
Service Tax Appeal No. 21057 of 2017
[Arising out of Order-in-Appeal No. CAL-EXCUS-000-APP-
191&192-16-17 dated 31/08/2016 passed by the
Commissioner of Central Excise, Customs and
Service Tax, (APPEALS-II) COCHIN-18]
CANNANORE HANDLOOM
EXPORTS
Mele Chovva,
Mundayad Road, .....Appellant
P.O. Chovva,
Kannur,
Kerala - 670 006
Versus
COMMISSIONER OF CENTRAL
EXCISE & SERVICE TAX,
Central Revenue Builing,
.....Respondent
Mananchira, Calicut, Kozhikode, Kerala - 673 001 Appearance:
Mr. Akbar Pasha for the Appellant Mr. Neeraj Kumar, AR for the Respondent Coram:
Hon'ble Mr. P. A. Augustian, Member (Judicial) Hon'ble Mr. Pullela Nageswara Rao, Member (Technical) Final Order No. 21357 / 2023 Date of Hearing: 11/12/2023 Date of Decision: 11/12/2023 As per Bench Learned counsel for the appellant submits that they have availed the Sabka Vishwas (Legal Dispute Resolution) Page 1 of 2 ST/21057/2017 Scheme, 2019. The learned AR for the department submitted that the availment of the scheme has been accepted by the Department and Discharge Certificate in Form-4 has also been issued by the Designated Committee, which is placed on record.
Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Order dictated and pronounced in open court) (P.A. Augustian) Member (Judicial) (Pullela Nageswara Rao) Member (Technical) Ganesh Page 2 of 2