Custom, Excise & Service Tax Tribunal
Berry Alloys Ltd vs Visakhapatnam - G S T on 27 April, 2023
(1)
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
REGIONAL BENCH AT HYDERABAD
Division Bench
Court - I
Application No. E/MISC/30120/2023
in Excise Appeal No. 30028 of 2018
(Arising out of OIO No.01/2017-Tech-CEx dt.26.09.2017 passed by Pr. CCT,
Visakhapatnam)
Berry Alloys Ltd
APIIC Growth Centre, Bobbili, ......Appellant
Vizianagaram, AP - 535 558
VERSUS
Commissioner of Central Tax
Visakhapatnam - GST
Port Area, Visakhapatnam,
......Respondent
AP - 530 035 Appearance None for the Appellant. Shri P. Amaresh, AR for the Respondent.
Coram:
HON'BLE MR. R. MURALIDHAR (JUDICIAL) HON'BLE MR. A.K. JYOTISHI, MEMBER (TECHNICAL) FINAL ORDER No. A/30097/2023 Date of Hearing: 27.04.2023 Date of Decision: 27.04.2023 [Order per: Bench] The Appellant has filed the Miscellaneous Petition on the ground that the Appeal may be heard early and disposed of in view of the fact that they have opted for SVLDR Scheme. It is seen that the Appellant has enclosed copy of SVLDRS-1 and SVLDRS-4 Certificates towards discharge of their liability. Accordingly, after allowing EH Petition, we dismiss the Appeal as infructuous.
(Dictated and pronounced in the Open Court) (R. MURALIDHAR) MEMBER (JUDICIAL) (A.K. JYOTISHI) MEMBER (TECHNICAL) Veda