Custom, Excise & Service Tax Tribunal
M/S Urmila Devi Jaiswal vs Cce, Lucknow on 8 January, 2008
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL
WEST BLOCK-II, R.K. PURAM, PRINCIPAL BENCH, NEW DELHI, COURT NO. 1
Excise Appeal Nos. 2025, 2033 34 of 2007
Date of Hearing/ Decision: 08.01.2008
For approval and signature:
Hon'ble Mr. Justice S.N. Jha, President
Honble Mr. T.K. Jayaraman, Member (Technical)
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1. Whether Press Reporters may be allowed to see :
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 :
of the Order?
4. Whether Order is to be circulated to the Departmental :
authorities?
M/s Urmila Devi Jaiswal Appellant
[None]
Vs.
CCE, Lucknow Respondent
[Rep. by Mr. C.S. Rajput, DR]
Coram: Honble Mr. Justice S.N. Jha, President
Honble T.K. Jayaraman, Member [Technical]
O R D E R
Per: Justice S.N. Jha:
By order dated 24.10.2007, the applicants was directed to deposit the amount of penalty within a period of four weeks from the date of receipt of the order, failing which their appeals was to stand dismissed. None is present on behalf of the appellant. No compliance report has been brought on record. In these circumstances, the appeals stand dismissed for non compliance of the stay order. [Dictated and pronounced in the open Court].
[Justice S.N. Jha] President [T.K. Jayaraman] Member [Technical] [Pant]