Custom, Excise & Service Tax Tribunal
M/S Satnam Auto vs Cce, Meerut-I on 27 June, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
West Block No. 2, R.K. Puram, New Delhi 110 066.
Date of Hearing/Order : 27.6.2014
Service Tax Appeal No. 57 of 2009
[Arising out of Order-in-Appeal No. 171-CE/MRT-I/2008 dated 30.9.2008 passed by the Commissioner (Appeals), Customs & Central Excise, Meerut]
For Approval & Signature :
Honble Mr. Justice G. Raghuram, President
Honble Mr. R.K. Singh, Member (Technical)
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 Satnam Auto Appellant
Vs.
CCE, Meerut-I Respondent
Appearance:
None - for the appellant
Shri Govind Dixit, D.R. - for the respondent
Coram : Honble Mr. Justice G. Raghuram, President Honble Mr. R.K. Singh, Member (Technical) F. Order No. 52624/2014 Per Justice G. Raghuram :
Notice of hearing of this 2009 appeal was dispatched to the appellant/assessee on 12.5.2014, intimating the hearing today. When the appeal is taken up for hearing, there is no representation on behalf of the appellant. Hence the appeal is dismissed for default.
(Justice G. Raghuram) President (R.K. Singh) Member (Technical) RM* 1