Custom, Excise & Service Tax Tribunal
Bilwa Labs vs Commissioner Of Customs And Service Tax ... on 5 March, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Final Order No .20291 / 2014 Appeal(s) Involved: C/823/2012-DB [Arising out of Order in Original No. 20-2011 dated 11/01/2012 passed by CC, Bangalore BILWA LABS NO.53, 1ST FLOOR, SANNIDHI ROD, CROSS, BASAVANAGUDI, BANGALORE 560 004 Appellant(s) Versus Commissioner of Customs and Service Tax - BANGALORE-CUS C.R. BUILDING,QUEENS ROAD, P.B.NO. 5400, BANGALORE, KARNATAKA 560001 Respondent(s)
Appearance:
None For the Appellant Shri S. Teli, Deputy Commissioner(AR) For the Respondent CORAM:
HON'BLE SHRI B.S.V.MURTHY, TECHNICAL MEMBER HON'BLE SHRI S.K. MOHANTY, JUDICIAL MEMBER Date of Hearing: 05/03/2014 Date of Decision: 05/03/2014 Order Per : B.S.V.MURTHY Vide Misc. Order No.26093/2013 dt. 11/06/2013, the appellant was directed to make predeposit of Rs.40 lakhs and report compliance on 06/08/2013. On 06/09/2013, when the matter came up for report of compliance, the counsel for the appellant informed that they have filed an appeal before the Honble High Court and sought time, which was granted. Again today when the matter was called for report of compliance and status of the appeal filed in Honble High Court, neither there is representation for the appellant nor is there any report of compliance or adjournment request. Under these circumstances, the appeal is dismissed for non-compliance with the stay order dt. 11/06/2013.
(Order dictated and pronounced in open court) S.K. MOHANTY JUDICIAL MEMBER B.S.V.MURTHY TECHNICAL MEMBER Raja 2