Custom, Excise & Service Tax Tribunal
Satish Nandlal Rathi vs Commissioner Of Central Excise, ... on 10 July, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI
COURT NO. II
APPEAL NO. E/86383/14 Mum
Arising out of Order-in-Appeal No. AV(12)313/2014 dated 28.01.2014 passed by the Commissioner of Central Excise & Customs (Appeals), Aurangabad.
For approval and signature:
Honble Shri Ashok Jindal, Member (Judicial)
Honble Shri P.S. Pruthi, Member (Technical)
1. Whether Press Reporters may be allowed to see : No
the Order for publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the :
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen
of the Order?
4. Whether Order is to be circulated to the Departmental : Yes
authorities?
Satish Nandlal Rathi
:
Appellant
Versus
Commissioner of Central Excise, Customs &
Service Tax, Aurangabad
Respondent
Appearance None for appellant Shri S. Dewalvar, Addl. Commissioner (A.R) For Respondent CORAM:
Shri Ashok Jindal, Member (Judicial) Shri P.S. Pruthi, Member (Technical) Date of Hearing : 10.7.2014 Date of Decision : 10.7.2014 ORDER NO.
Per Ashok Jindal Vide Order No.S/321/14/EB/C-II dated 09.06.2014, the appellant was directed to deposit Rs.10,000/- (Rupees ten thousand only) and to report compliance on 10th July, 2014.
2. When the matter was called today for ascertaining compliance with the above order, none appeared for the appellant nor is there any compliance report on record. As such, the appeal is dismissed for non-compliance of the statutory requirements of the provisions of Section 35F of the Central Excise Act, 1944. (Dictated in open Court) (P.S. Pruthi) Member (Technical) (Ashok Jindal) Member (Judicial) nsk ??
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