Custom, Excise & Service Tax Tribunal
M/S.Chetak Travelling Agency vs Cce, Jaipur-Ii on 3 May, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Service Tax Stay Application No. ST/S/1756/2011-Cus. in
Service Tax Appeal No.ST/834/2011
M/s.Chetak Travelling Agency Appellant
Vs.
CCE, Jaipur-II Respondent
Present for the Appellant : None Present for the Respondent : Shri A. Jain, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of decision/Hearing: 03.05.2012 ORDER NO. _______________ DATED: ______ PER: D.N.PANDA None present for the appellant. Registrys note states that there was no compliance reported. Revenue has also no evidence to show compliance. There is also no order in the record to show whether order of Tribunal is stayed or reversed by any higher Court. Right of appeal being conditional and subject to compliance to stay order, failure to do so, appeal is dismissed. [Dictated & Pronounced in the open Court]. (D.N.PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER Anita