Custom, Excise & Service Tax Tribunal
Bholanath Ramyash Yadav vs Cce, Mumbai - V on 24 February, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
MUMBAI
WEST ZONAL BENCH, MUMBAI
Excise Appeal No. 1504 of 2012
(Arising out of order-in-appeal no. BR(47-48)MV/2012 dated 13th August 2012
passed by the Commissioner of Central Excise (Appeals), Mumbai.)
M/s Shree Udyog ........Appellant
Navjivan Industrial Estate,
Oshiwara, S. V. Road,
Jogeshwari (West),
Mumbai - 400 102
VERSUS
Commissioner of Central Excise, ........Respondent
Mumbai-V 5th Floor, Utpad Shulk Bhavan, Plot No. C-24, Sector-E, Bandra-Kurla Complex, Bandra (East), Mumbai - 400 051 WITH Excise Appeal No. 1505 of 2012 (Arising out of order-in-appeal no. BR(47-48)MV/2012 dated 13th August 2012 passed by the Commissioner of Central Excise (Appeals), Mumbai.) M/s Bholanath Ramyash Yadav ........Appellant Navjivan Industrial Estate, Oshiwara, S. V. Road, Jogeshwari (W), Mumbai - 400 102 VERSUS Commissioner of Central Excise, ........Respondent Mumbai-V 5th Floor, Utpad Shulk Bhavan, Plot No. C-24, Sector-E, Bandra-Kurla Complex, Bandra (East), Mumbai - 400 051 APPERANCE:
None for the Appellant Shri K N Ahirwal, Assistant Commissioner, Authorised Representative for the Respondent E/1504 & 1505/2012 2 CORAM:
HON'BLE MR. C J MATHEW, MEMBER (TECHNICAL) HON'BLE DR. SUVENDU KUMAR PATI, MEMBER (JUDICIAL) FINAL ORDER NO. A/85314-85315/2020 Date of Hearing: 24.02.2020 Date of Decision: 24.02.2020 PER: CORAM Learned Authorised Representative informs that the appellants had sought coverage under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and that inconsequence acceptance of declaration prescribed in discharge certificate has been issued by the competent authority.
2. None appeared for the appellants herein.
3. In accordance with the provisions of the scheme, and as per section 127(6) of Finance Act, 2019, appeals are dismissed as deemed to be withdrawn.
(Dictated & pronounced in open Court) (C J Mathew) Member (Technical) (Dr. Suvendu Kumar Pati) Member (Judicial) Prasad