Custom, Excise & Service Tax Tribunal
Spiderman Courier vs Patna on 3 October, 2023
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.2
Service Tax Appeal No. 75894 of 2015
(Arising out of Order-in-Appeal No. 37/Pat/S.Tax/Appeal/2015 dated 19.06.2015
passed by the Joint Commissioner of CGST & CX, Patna.).
M/s Spiderman Courier
(Chowk Bazar, Durga Ashthan, Munger-811201, Bihar)
..Appellant
VERSUS
Commissioner of CGST & Excise Patna Commissionerate
(C.R. Building, Bir Chand Patel Path, Patna-800 001.)
...Respondent
APPERANCE :
None for the appellant Mr. J. Chattopadhayay, Authorized Representative for the Respondent CORAM:
HON'BLE MR. R. MURALIDHAR MEMBER (JUDICIAL) HON'BLE MR. K. ANPAZHAKAN MEMBER (TECHNICAL) FINAL ORDER No. 77406/2023 DATE OF HEARING : 03.10.2023 DATE OF DECISION : 03.10.2023 PER R. MURALIDHAR :
The Appellant has filed a copy of Form No. SVLDRS-4. Discharge Certificate for full and final settlement of Tax Dues under Section 127 of the Finance (No.2) Act, 2019 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and prays for withdrawal of their Appeal. Accordingly, the Appeal of the Appellant is dismissed as withdrawn under Sabka Viswas (Legacy Dispute Resolution) Scheme, 2019.
(Dictated and pronounced in the open Court) Sd/-
(R. Muralidhar) Member (Judicial) Sd/-
(K. Anpazhakan) Member (Technical) Pinaki 2