LINK INTERNATIONAL TRAVEL AGENCY AGENTS PRIVATE LIMITED Vs. COMMISSIONER OF CUSTOMS,CENTRAL EXCISE AND SERVICE TAX

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and Sri B. Narasimha Sarma, learned Senior Counsel appearing for Central Taxes for the respondent.

(2.) The learned Counsel for the appellant has filed a letter dt.26.09.2020 stating that he intends to withdraw the Appeal since the appellant had approached the Central Board of Indirect Taxes under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.

(3.) Having regard to the said submission of the learned Counsel for the appellant, the Appeal is permitted to be withdrawn and it is accordingly dismissed as withdrawn. However, in the event there is no resolution of the dispute under the said Scheme, the Appellant is permitted to revive the Appeal.