Custom, Excise & Service Tax Tribunal
Ran India Steels P Ltd vs Commisioner Of Gst&Amp;Ce(Salem) on 12 December, 2019
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL, CHENNAI
REGIONAL BENCH - COURT NO. - III
Excise Appeal No. 41389 of 2019
(Arising out of Order-in-Appeal No.167/2019 dated 29.4.2019 passed by the
Commissioner of Central Excise (Appeals) Coimbatore @ Salem)
M/s. RAN India Steels P. Ltd. Appellant
SF NO. 265/2E, Nallur Village
Kandampalayam Paramathi Velur Taluk
Namakkal - 637 203.
Vs.
Commissioner of GST & Central Excise Respondent
No. 1, Foulks Compound Anai Road, Salem - 636 001.
APPEARANCE:
None for the Appellant Shri Arul C. Durairaj, Superintendent (AR) for the Respondent CORAM Hon'ble Ms. Sulekha Beevi C.S., Member (Judicial) Final Order No. 41650 / 2019 Date of Hearing: 12.12.2019 Date of Decision: 12.12.2019 None present for the appellant. However there is a written request from the appellant stating that they had filed declaration under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. As per the scheme, on filing of a declaration, it is deemed that the appeal is withdrawn. Taking note of the fact that the appellant has filed declaration under the said scheme, the appeal is dismissed as 2 withdrawn with liberty for the appellant to approach the Tribunal to restore the appeal in case discharge certificate is not issued for the dispute pertaining to this appeal. Appeal dismissed as withdrawn.
(Dictated and pronounced in open court) (SULEKHA BEEVI C.S.) Member (Judicial) Rex