Custom, Excise & Service Tax Tribunal
M/S. R A Casting Pvt. Ltd vs Cce & St, Meerut-I on 31 March, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
COURT NO. III
Excise Appeal No. 60753/2013-EX(SM)
[Arising out of Order-In-Appeal No. 123-CE/APPL/MRT-I/2013 dated 30.8.2013 passed by CCE, Meerut-I]
For approval and signature:
Honble Ms. Archana Wadhwa, Judicial Member
1
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
No
3
Whether Their Lordships wish to see the fair copy of the Order?
Seen
4
Whether Order is to be circulated to the Departmental authorities?
Yes
M/s. R A Casting Pvt. Ltd. Appellant
Vs.
CCE & ST, Meerut-i Respondents
Coram: Honble Ms. Archana Wadhwa, Judicial Member Appearance:
None for the Appellant Shri R.K. Mishra, DR for the Respondent Date of Hearing: 31.03.2014 FO ORDER NO._51393 /2014_ Per Ms. Archana Wadhwa:
Vide Stay order No. 50839/2014, the appellant was directed to deposit the penalty of Rs. 22,000/- as a condition of hearing of their appeal.
2. On matter being called today for ascertaining compliance with the above order, neither anybody appeared nor is their any compliance report on record. Accordingly, I dismiss the appeal for non-compliance with the provisions of Section 35 F of Central Excise Act, 1944 read with the stay order.
(Pronounce in the open Court) (Archana Wadhwa) Member (Judicial) Jyoti*