Custom, Excise & Service Tax Tribunal
Lancy Constructions vs Mangalore on 26 February, 2025
Service Tax Appeal No. ST/21359/2017
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
BANGALORE
REGIONAL BENCH, COURT NO. 2
Service Tax Appeal No. 21359 of 2017
(Arising out of Order-in-Appeal No. MLR-EXCUS-000- APP-048-17-18 dated
24.05.2017 passed by the Commissioner of Central Excise (Appeals), Mysore.)
Lancy Constructions
Third Floor, Pio Mall,
Near Capuchin Friary,
Bejai Church Road,
Bejai Mangalore - 575 004. ..........Appellant(s)
Versus
Commissioner of Central Excise,
and Service Tax,
7th Floor, Trade Centre,
Bunts Hostel Road,
Mangaluru - 575 003. ........Respondent(s)
Appearance:
None for the Appellant.
Mr. Neeraj Kumar, Superintendent (AR) for the Respondent.
Coram:
Hon'ble Mr. P.A. Augustian, Member (Judicial) Hon'ble Mrs. R. Bhagya Devi, Member (Technical) Final Order No. 20223 /2025 Date of Hearing: 26.02.2025 Date of Decision: 26.02.2025 Per : R. Bhagya Devi None for the appellant. Learned AR for the Department submitted that the appellant has availed the Sabka Vishwas (Legal Page 1 of 2 Service Tax Appeal No. ST/21359/2017 Dispute Resolution) Scheme, 2019, which has been accepted by the Department and Discharge Certificate in Form-4 has also been issued by the Designated Committee, which is placed on record. Consequently, the present appeal is dismissed as deemed to have been withdrawn.
(Dictated and pronounced in open court) (P.A.AUGUSTIAN) MEMBER (JUDICIAL) (R. BHAGYA DEVI) MEMBER (TECHNICAL) Sasi/hr Page 2 of 2