Custom, Excise & Service Tax Tribunal
Vodafone Mobile Services Ltd vs Commissioner, Service Tax-Delhi on 5 February, 2020
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS EXCISE & SERVICE TAX APPLELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
COURT NO. 1
SERVICE TAX APPEAL NO. 54479 OF 2014
[Arising out of Order-in-Original No. 78/ST/SRB/2014 dated 06.05.2014 passed by
the Commissioner (Adjudication) Service Tax Commissionerate, New Delhi]
M/S YODAFONE MOBILE SERVICES LIMITED ......APPELLANT
(Earlier M/s Vodafone Essar Mobile Service Ltd.)
C-48, Okhla Industrial Area,
Phase-II, New Delhi
Versus
THE COMMISSIONER OF SERVICE TAX, NEW DELHI ......RESPONDENT
17-B, IAEA House, M G Marg, Indraprastha Estate, New Delhi-110002 Appearance Present for the Appellant : Shri Sashwat, Advocate Present for the Respondent: Shri J P Singh, Authorised Representative CORAM: HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. C L MAHAR, MEMBER (TECHNICAL) Date of Hearing/Decision: 05/02/2020 FINAL ORDER NO. 50188 / 2020 JUSTICE DILIP GUPTA:
It is stated by learned Counsel for the Appellant that a Discharge Certificate has been issued. The appeal, therefore, dismissed as withdrawn.
(JUSTICE DILIP GUPTA) PRESIDENT (C L MAHAR) MEMBER (TECHNICAL) Tejo