Custom, Excise & Service Tax Tribunal
Saibini Inorganic vs Commissioner Of Central Tax, Belagavi ... on 16 February, 2023
1 Central Excise appeal No.21197 of 2018
CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL
BANGALORE
REGIONAL BENCH - COURT NO.1
Central Excise Appeal No. 21197 of 2018
(Arising out of Order-in-Appeal No. BEL-EXCUS-000-APP-MSC-
082-18-19 dated 15/05/2018 passed by Commissioner of
Central Tax, BELGAUM (APPEALS) )
Saibini Inorganic
Plot No 88 A KIADB
Honga Industrial Area Appellant(s)
BELAGAVI - 591113
KARNATAKA
VERSUS
Commissioner Of Central
Tax, Belagavi
Commissionerate Respondent(s)
No. 71, Club Road Belagavi - 590001 Karnataka APPEARANCE:
Shri Abijith, Advocate(proxy) for the appellant. Shri K. Vishwanath, Superintendent(AR) for the respondent.
CORAM:
HON'BLE DR. D.M. MISRA, MEMBER(JUDICIAL) HON'BLE MRS. R. BHAGYA DEVI, MEMBER(TECHNICAL) Final Order No. 20072 / 2023 Date of Hearing: 16/02/2023 Date of Decision: 16/02/2023 DR. D.M.MISRA Appellant has availed the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, which has been accepted by the
2 Central Excise appeal No.21197 of 2018 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Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in open court) (DR. D.M. MISRA) MEMBER(JUDICIAL) (R. BHAGYA DEVI) MEMBER(TECHNICAL) Raja...