Custom, Excise & Service Tax Tribunal
M/S. Pgm, Bsnl vs Cce (St), Trichy on 11 March, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH, CHENNAI ST/S/185/09 & ST/309/2009 (Arising out of Order in Appeal No. 28/09 dated 26.06.2009, passed by the Commissioner of Central Excise, (Appeals), Trichy ). For approval and signature Honble Dr. CHITTARANJAN SATAPATHY, Technical Member M/s. PGM, BSNL : Appellant Vs. CCE (ST), Trichy : Respondent
Appearance None, for the appellant Shri T.H. Rao, SDR, for the respondent CORAM Dr. CHITTARANJAN SATAPATHY, Technical Member Date of hearing : 11.03.2010 Date of decision : 11.03.2010 Final ORDER No._____________ No one is present on behalf of the appellant PSU. There is also no adjournment request. The appellant PSU has also not filed the necessary COD clearance despite two adjournments granted earlier. As such, the appeal along with the stay application is dismissed for want of COD clearance with the liberty to the appellants to apply for restoration of appeal in the event of obtaining COD clearance later on.
(Order pronounced and dictated in the open Court) (Dr. CHITTARANJAN SATAPATHY ) TECHNICAL MEMBER BB 2