Custom, Excise & Service Tax Tribunal
Shri Jagdish Prasad Saini vs Cce, Jaipur-I on 10 February, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
COURT-III
Excise Misc. Application No.E/M/56095/2014 in
Excise Appeal No.E/56816/2013-EX[DB]
[Arising out of Order-in-Original No.81/2012 (CE) dated 30.11.2012 passed by the Commissioner, Central Excise Commissionerate, Jaipur-I]
For approval and signature:
HONBLE MR. RAKESH KUMAR, MEMBER (TECHNICAL)
HONBLE MR. S.K. MOHANTY, MEMBER (JUDICIAL)
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?
__________________________________________________
Shri Jagdish Prasad Saini Appellant
Vs.
CCE, Jaipur-I Respondent
Present for the Appellant : None Present for the Respondent: Shri.Yashpal Sharma, DR Coram:HONBLE MR. RAKESH KUMAR, MEMBER (TECHNICAL) HONBLE MR.S.K. MOHANTY, MEMBER (JUDICIAL) Date of Hearing/Decision: 10/02/2015 Final ORDER NO. 50460/2015 PER: RAKESH KUMAR The Tribunal vide stay order No.53346/2014 dated 22.09.2014 had directed the pre-deposit of Rs.15,83,333/- alongwith proportionate interest within 6 weeks. Today when this matter was called for reporting compliance, neither there is any compliance report, nor there is any request for adjournment. In view of this, the appeal is dismissed for non-compliance of the Provisions of section 35F.
[Dictated & Pronounced in the open Court].
(S.K.MOHANTY) (RAKESH KUMAR) MEMBER (JUDICIAL) MEMBER (TECHNICAL) Anita ?? ?? ?? ?? 0 2