Custom, Excise & Service Tax Tribunal
Sakharam D. Wadkar vs Commissioner Of Customs & Central ... on 5 February, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI
Appeal No. E/318/09 - Mum
(Arising out of Order-in-Appeal No. IPL/177 to 180/NSK/2008 dated 18.9.2008 passed by the Commissioner of Central Excise & Customs (Appeals), Nasik).
For approval and signature:
Honble Shri Ashok Jindal, Member (Judicial)
1. Whether Press Reporters may be allowed to see : No
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 : Seen
of the Order?
4. Whether Order is to be circulated to the Departmental : Yes
authorities?
Sakharam D. Wadkar
:
Appellants
Versus
Commissioner of Customs & Central Excise,
Nasik
Respondents
Appearance None for Appellants Shri T.. Tiju, SDR for Respondents CORAM:
Honble Shri. Ashok Jindal, Member (Judicial) Date of Hearing : 05.02.2010 Date of Decision : 05.02.2010 ORDER NO.
Per : Ashok Jindal Vide Order No. M/242/WZB/MUM/2009/SMB IV dated 18.12.2009, the appellant was directed to deposit Rs.40,000/- (Rupees forty thousand only) and to report compliance on 5th February, 2010.
2. When the matter was called today for ascertaining compliance with the above order, none appeared for the appellant nor is there any compliance report on record. As such, the appeal is dismissed for non-compliance of the statutory requirements of the provisions of Section 35F of the Central Excise Act, 1944. (Pronounced in Court) (Ashok Jindal) Member (Judicial) nsk 2