Custom, Excise & Service Tax Tribunal
M/S Png Detective & Security Pvt. Ltd vs Cce & St, Jaipur-I on 10 July, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing : 10.7.2015
Appeal No. ST/51378/2014-CU(DB)
(Arising out of Order-in-Original No. JAL-EXCUS-001-CIM-087-13-14 dated 26.11.2013 passed by the Commissioner, Central Excise, Jaipur-I)
For Approval & Signature :
Honble Mr. R.K. Singh, Member (Technical)
Honble Ms. Sulekha Beevi, C.S., Member (Judicial)
1.
Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2.
Whether it would 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 Department Authorities?
M/s PNG Detective & Security Pvt. Ltd. Appellant
Vs.
CCE & ST, Jaipur-I Respondent
Appearance:
None - for the Appellant Shri Amresh Jain, D.R. - for the Respondent
Coram :Honble Mr. R.K. Singh, Member (Technical) Honble Ms. Sulekha Beevi, C.S., Member (Judicial) F. Order No.52346/2015 Per R.K. Singh :
Vide order No. 51679/2015 dated 11.5.2015, the stay application was dismissed for default and the appellant was directed to pre-deposit the assessed liability in full within six weeks and report compliance by 10.7.2015.
2. When the matter is called today, there is no representation on behalf of the appellant nor is there any report for compliance. In these circumstances appeal is dismissed for failure of pre-deposit under Section 35F of Central Excise Act, 1944 read with Section 83 of Finance Act, 1994.
(R.K. Singh) Member (Technical) (Sulekha Beevi C.S.) Member (Judicial) RM 2