Custom, Excise & Service Tax Tribunal
M/S Maa Saraswati Steel Re-Rolling ... vs Cce, Aurangabad on 15 June, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. E/89267/13 [Arising out of Order-in-Appeal No. AV(237-242)213,214,215,216, 217,209/2013 dated 14.08.2013 passed by the Commissioner of Central Excise & Customs, Aurangabad]. For approval and signature: Honble Shri M.V. Ravindran, 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 : No 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?
====================================================== M/s Maa Saraswati Steel Re-Rolling Mills Pvt. Ltd. Appellant Vs. CCE, Aurangabad Respondent Appearance:
None for Appellant Shri H.M. Dixit, A.C. (AR) for Respondent CORAM:
HONBLE SHRI M.V. RAVINDRAN, MEMBER (JUDICIAL) Date of Hearing: 15.06.2015 Date of Decision: 15.06.2015 ORDER NO.
Per: Shri M. V. Ravindran, Member (Judicial)
1. When this matter was called out for ascertaining compliance of the pre-deposit ordered by the bench, none appeared for appellant nor there is any compliance reported.
2. As there is no compliance of the pre-deposit ordered by the bench vide stay ordered dated 5th February 2015, the appeal is dismissed for non-compliance.
(Dictated in Court) (M.V. Ravindran) Saifi Member (Judicial) 1