Custom, Excise & Service Tax Tribunal
Hyundai Motors India Ltd vs Commissioner Of Gst&Amp;Cce(Chennai ... on 23 January, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. - III
Service Tax Appeal No. 41299 of 2019
(Arising out of Order-in-Appeal No.55/2019 (CTA-II) dt. 29.03.2019 passed by the
Commissioner of GST & Central Excise (Appeals-II), Chennai)
M/s.Hyundai Motor India Limited Appellant
Plot No.1, SIPCOT Industrial Park,
Irrungattukottai, Sriperumbudur Taluk,
Kancheepuram District,
Tamil Nadu 602 117.
Vs.
Commissioner of CGST & Central Excise Respondent
Irungattukottai Division, Chennai Outer Commissionerate C-18, TNHB Building, Anna Nagar Chennai 600 040 APPEARANCE:
Shri M.N. Bharathi, Advocate For the Appellant Shri L. Nandakumar, AC (AR) For the Respondent CORAM :
Hon'ble Ms. Sulekha Beevi C.S., Member (Judicial) Final Order No. _40068/2020 Date of Hearing: 23.01.2020 Date of Decision: 23.01.2020 It is seen from records that the appellant has filed declaration under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn. Taking note of the fact that the appellant has filed declaration under the said scheme, the appeal is dismissed as 2 withdrawn with liberty for the appellant to approach the Tribunal to restore the appeal in case discharge certificate is not issue for the dispute pertaining to this appeal. Appeal is dismissed as withdrawn.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) gs