Custom, Excise & Service Tax Tribunal
M/S. Parag Parikh Financial Advisory ... vs Commissioner Of Service Tax, Mumbai on 26 August, 2011
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI APPEAL NO. ST/332/2009-Mum. (Arising out of Order-in-Appeal No. SB(58)58/STC/2009 dated 17.9.2009 passed by the Commissioner of Central Excise (Appeals). Mumbai-I) For approval and signature: Honble Shri Ashok Jindal, Member (Judicial) Honble Shri Sahab Singh, Member (Technical) ============================================================
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 : Yes of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
============================================================= M/s. Parag Parikh Financial Advisory Services Ltd. :
Appellants VS Commissioner of Service Tax, Mumbai Respondents Appearance None for Appellants Shri A.K. Prabhakar, JDR Authorized Representative CORAM:
Shri Ashok Jindal, Member (Judicial) Shri Sahab Singh, Member (Technical) Date of hearing : 26/08/2011 Date of decision : 26/08/2011 ORDER NO.
Per : Ashok Jindal This matter is listed for compliance of the pre-deposit. We find that there is no compliance of the order of the pre-deposit. In the absence of the compliance of pre-deposit as ordered by the Tribunal vide its order No. S/281/CSTB/WZB/Mum. dated 24/06/2011 the appeal is dismissed for non-compliance with the requirement of Section 35F of the Central Excise Act, 1944 read with Section 83 of the Finance Act, 1994.
(Pronounced in court) (Sahab Singh) Member (Technical) (Ashok Jindal) Member (Judicial) Sm 2