Custom, Excise & Service Tax Tribunal
M/S. Arihant Industrial Corpn. Ltd vs Commissioner Of Central Excise, ... on 3 December, 2013
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. Appeal No. E/1935/2012-Mum. (Arising out of Order-in-Appeal No. BR/74 &75/2012 dt.30.8.2012 passed by the Commissioner of Central Excise (Appeals), Mumbai-I ) For approval and signature: Honble Mr. S.S. Kang, Vice President Honble Mr. P.K.Jain, Member (Technical) ============================================================
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. Arihant Industrial Corpn. Ltd. :
Appellant VS Commissioner of Central Excise, Thane-II :
Respondent Appearance None for Appellant Shri B.S.Meena, Additional Commissioner (A.R) for respondent CORAM:
Mr. S.S. Kang, Vice President Mr. P.K. Jain, Member (Technical) Date of hearing : 03/12/2013 Date of decision : 03/12/2013 ORDER NO.
Per : S.S. Kang When the case was called, none appeared on behalf of the appellant in spite of notice. Notice was issued at the address given in the appeal memo. The Registry pointed out the defect, that requisite fee not deposited by the appellant, vide letter dt. 4.4.2013. The fresh notice was also issued on 13.11.2013 for today for removal of defect. As appellant had not make any effort to remove the defect as pointed out by the Registry. Therefore, the appeal is dismissed under Rule 11 of the CESTAT (Procedure) Rules 1982.
(Dictated in court) (P.K. Jain) Member (Technical) (S.S. Kang) Vice President Sm ??
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