Custom, Excise & Service Tax Tribunal
M/S. Black Magic Motion Picturees ... vs Commissioner Of Service Tax Kol on 19 April, 2024
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
KOLKATA
REGIONAL BENCH - COURT NO.1
Service Tax Appeal No. 481 of 2011
(On behalf appellant)
(Arising out of Order-in-Appeal No.241/ST/Kol/2011 dated 02-08-2011 passed by
Commissioner of Central Excise,Customs & Service Tax, )
M/s Black Magic Motion Picturees
11/11A Mayfair Road, Flat No.-4B, Block-O, Kolkata-700019.
Appellant
VERSUS
Commissioner of Central Excise (Appeals), Appeal-I, Kolkata
169 A.J.C. Bose Road, Bamboo Villa, 4th Floor, Kolkata-700 014.
Respondent
APPERANCE :
Ms. Priya Sarah Paul, Advocate for the Appellant Shri S.S.Chattopadhyay, Authorized Representative for the Respondent CORAM:
HON'BLE MR.ASHOK JINDAL, MEMBER (JUDICIAL) HON'BLE MR.K.ANPAZHAKAN, MEMBER (TECHNICAL) FINAL ORDER NO. 75728/2024 DATE OF HEARING :19.04.2024 DATE OF DECISION : 19 .04.2024 Per Ashok Jindal :
The appellant has filed a copy of Form No. SVLDRS-4, which is discharge Certificate for full and final settlement of Tax Dues under Section 127 of the Finance (No. 2) Act, 1994 read with Rule 9 of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and prays for withdrawal of their appeal. Accordingly, the appeal filed by the appellant is dismissed as withdrawn.
(Pronounced in the open court) (Ashok Jindal) Member (Judicial) (K.Anpazhakan) RG Member (Technical)