Custom, Excise & Service Tax Tribunal
Pan Asia Logistics India Pvt Ltd vs Commissioner Of Gst&Amp;Cce(Chennai ... on 6 March, 2020
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHENNAI
REGIONAL BENCH - COURT NO. III
Service Tax Appeal No.40501 of 2018
(Arising out of Order-in-Appeal No.442/2017 (CTA-I) dt.06.12.2017 passed by
Commissioner of GST & Central Excise (Appeals-I), Chennai)
M/s.Pan Asia Logistics India Pvt Ltd Appellant
No.46 and 48, Ehrlich Lab Building, 2nd Floor
Masilamani Road, Balaji Nagar
Royapettah,
Chennai - 600 014
VERSUS
Commissioner of GST & Central Excise Respondent
Chennai North Commissionerate 26/1, Mahatma Gandhi Road Nungambakkam Chennai - 600 034 APPEARANCE:
For the Appellant : none For the Respondent : Sh.S.Balakumar, AC (AR) CORAM :
HON'BLE MS.SULEKHA BEEVI C.S, MEMBER (JUDICIAL) HON'BLE SH.ANIL G.SHAKKARWAR, MEMBER(TECHNICAL) DATE OF HEARING :06.03.2020 DATE OF DECISION :06.03.2020 FINAL ORDER No.40741/2020 2 Appeal No.ST/40501/ 2018 PER BENCH It is submitted that the appellant has availed the scheme under Sabka Vishwas. They have been issued discharge certificate as per Form - 4. Hence the appeal is dismissed.
(dictated and pronounced in court) (Sulekha Beevi C.S.) Member (Judicial) (ANIL G.SHAKKARWAR) Member (Technical) Vsr/Rkp