Custom, Excise & Service Tax Tribunal
Swastik Wires vs Principal Commissioner Customs, ... on 8 September, 2021
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH
Excise Appeal No. 50084 of 2018
With
Excise Miscellaneous Application No. 50117 of 2019
[Arising out of the Order-in-Original No. RPR/EXCUS/000/COM/035/2017 dated
25.09.2017 passed by the Principal Commissioner, Central Excise & Central
Goods & Service Tax, Raipur]
M/s Swastik Wires Appellant
VERSUS
Commissioner, Raipur Respondent
Appearance Ms. Parul Sachdeva, Advocate - for the Appellant Shri O.P. Bisht, Authorized Representative - for the Respondent CORAM :HON'BLE MS. SULEKHA BEEVI, C.S., MEMBER (JUDICIAL) HON'BLE MR. P.V. SUBBA RAO, MEMBER (TECHNICAL) Final Order N0. 51801/2021 DATE OF HEARING/DECISION : 08.09.2021. Sulekha Beevi C.S. Learned Counsel Ms. Parul Sachdeva appearing for the appellant submitted that they have obtained the discharge certificate in regard to SVLDR Scheme. Consequently, the appeal stands dismissed.
(Dictated & pronounced in open Court) (Sulekha Beevi C.S.) Member (Judicial) (P.V. Subba Rao) Member (Technical) RM