Custom, Excise & Service Tax Tribunal
Jindal Steel &Amp Power Ltd vs Rourkela on 12 October, 2020
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH : KOLKATA
REGIONAL BENCH - COURT NO.2
Excise Miscellaneous Application No.75139 of 2020
(On behalf of Appellant)
AND
Excise Appeal No.76435 of 2018
(Arising out of Order-in-Original No.55/CCE/CEX/RKL/2017-18 dated 20.12.2017
passed by Commissioner of Central Tax, GST & CX Commissionerate, Rourkela.)
M/s. Jindal Steel & Power Limited
(SH-63, Chhendipada Road, At/PO Jindal Nagar,
Dist-Angul (Odisha), Pin-759111, Odisha.)
...Appellant
VERSUS
Commissioner of CGST & CX, Rourkela Commissionerate
.....Respondent
(KK-42, Civil Township, Rourkela-769004.) APPEARANCE NONE for the Appellant (s) Shri S.S.Chattopadhyay, Authorized Representative for the Respondent (s) CORAM: HON'BLE SHRI P.K.CHOUDHARY, MEMBER(JUDICIAL) HON'BLE SHRI P.ANJANI KUMAR, MEMBER(TECHNICAL) MISCELLANEOUS ORDER NO. 75239/2020 FINAL ORDER NO. 75459/2020 DATE OF HEARING : 12 October 2020 DATE OF DECISION : 12 October 2020 P.K.CHOUDHARY :
After going through the Miscellaneous Application filed by the applicant/appellant, we find that the appellant has already filed an application under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and accordingly prays for withdrawal of their appeal.2
Excise Appeal No.76435 of 2018
2. In view of the said prayer, the appeal filed by the appellant is dismissed as withdrawn. Miscellaneous Application also gets disposed of.
(Dictated and pronounced in the open Court.) SD/ (P.K.CHOUDHARY) MEMBER (JUDICIAL) SD/ (P.ANJANI KUMAR) MEMBER (TECHNICAL) sm