Custom, Excise & Service Tax Tribunal
M/S Cellebrum Com Pvt. Ltd vs Cce, Chandigarh on 6 November, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 06/11/2009. DATE OF DECISION : 06/11/2009. Service Tax Appeal No. 433 of 2009 M/s Cellebrum Com Pvt. Ltd. Appellants Versus CCE, Chandigarh Respondent
Appearance None for the Appellants.
Shri S. Shah, Authorized Representative (SDR) for the Respondent. CORAM : Honble Justice R.M.S. Khandeparkar, President Honble Shri P. Karthikeyan, Member (Technical) Order No. ________________ Dated : ,,,,,,,,,,,_____________ Per. Justice R.M.S. Khandeparkar :-
None present for the appellants. SDR present for the respondent. In terms of order dated 17th of July 2009 passed in stay application No. 1608 of 2009, the appellants were required to deposit sum of Rs. 20,00,000/- (Rupees Twenty Lakhs) in two equal instalments (Rs. Ten Lakhs in each) by 20th August 2009 and 11th September 2009. When the matter was called out in the morning session none had appeared. Matter was therefore kept for the afternoon session. It is already 1520 hrs. and none has appeared. Records do not disclose compliance of the order regarding pre-deposit. Obviously consequences contemplated under statutory provisions are bound to follow. However, before passing any order for dismissal of the appeal, an opportunity is given to the appellant to satisfy the Tribunal as to why the appeal should not be dismissed for non-compliance of the order regarding pre-deposit and for that purpose matter should be fixed on 23rd of November 2009.
(Justice R.M.S. Khandeparkar) President (P. Karthikeyan) Member (Technical) PK