Custom, Excise & Service Tax Tribunal
Shyam Steel Industries Ltd vs Bolpur Commissionerate on 18 November, 2020
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Appeal No. 78092 of 2018
(Arising out of Order-in-Appeal No. 42/DGP-CEX/2018-19 dated 27.04.2018 passed by
Commissioner of CGST & Central Excise, Siliguri.
M/s Shyam Steel Industries Ltd.,
Bamunara Industrial Area,
Manunara, Durgapur-713212. W.B.
..Appellant
VERSUS
Commissioner of Central Excise, Durgapur-I.
Satyajit roy Sarani, City Centre,
Durgapur-713216.
.. ...Respondent
APPERANCE :
None for the Appellant Shri S. S. Chattopadhyay, Authorized Representative for the Respondent CORAM:
HON'BLE MR. P.K.CHOUDHARY, MEMBER (JUDICIAL) FINAL ORDER No...75607/2020 DATE OF HEARING : 18.11.2020 DATE OF DECISION : 18.11.2020 PER P.K.CHOUDHARY :
Revenue has filed a copy of Form No.SVLDRS-4, which is discharge Certificate for full and final settlement of Tax Dues of M/s Shyam Steel Industries Ltd., (the appellant herein) under Section 127 of the Finance (No.2) Act, 1994 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. Accordingly, the appeal of the appellant is dismissed as withdrawn under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in the open court) (P. K. Choudhary) Member (Judicial) T.K.