Custom, Excise & Service Tax Tribunal
M/S. I.O.C.Ltd. vs The Commisioner Of Central Excise - Kol ... on 7 March, 2023
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH : KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Appeal No.294 of 2010
(Arising out of Order-in-Original No.06/CE/Commr./Kol-VI/2010 dated 26.02.2010
passed by Commissioner of Central Excise, Kolkata-VI.)
M/s. Indian Oil Corporation Limited
(Blending Plant, Paharpur, P-68, Karl Marx Sarani, Kolkata-700043.)
...Appellant
VERSUS
Commissioner of Central Excise & Service Tax, Kolkata-VI
.....Respondent
(Bamboo Villa, (6th Floor), 169, A.J.C. Bose Road, Kolkata-700014.) APPEARANCE NONE. for the Appellant (s) Shri S.Chakraborty, Authorized Representative for the Respondent (s) CORAM: HON'BLE SHRI P.K. CHOUDHARY, MEMBER(JUDICIAL) HON'BLE SHRI K. ANPAZHAKAN, MEMBER(TECHNICAL) FINAL ORDER NO___75051/2023 DATE OF HEARING : 7 March 2023 DATE OF DECISION : 7 March 2023 P.K. CHOUDHARY :
The Appellant has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax dues under Section 127 of the Finance (No.2) Act, 2019 read with Rule 9 of Sabka 2 Excise Appeal No.294 of 2010 Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the Appeal of the Appellant is dismissed as withdrawn.
(Dictated and pronounced in the open Court.) Sd/-
(P.K. CHOUDHARY) MEMBER (JUDICIAL) Sd/-
(K. ANPAZHAKAN) MEMBER (TECHNICAL) sm