Custom, Excise & Service Tax Tribunal
Shri Ambika Ispat (India) Pvt. Ltd vs Cce, Raipur on 7 December, 2011
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Date of Hearing : 7.12.2011 Excise Appeal No. 1032 of 2010 [Arising out of common Order-in-Original No. COMMISSIONER/RPR/5/2010 dated 27.1.2010 passed by the Commissioner of Central Excise, Raipur) Coram: Honble Shri S.S. Kang, Vice President Honble Shri Mathew John, Member (Technical) 1. Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? 2. Whether it would be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether their Whether their Lordships wish to see the fair copy of the order? 4. Whether order is to be circulated to the Department Authorities? Shri Ambika Ispat (India) Pvt. Ltd. Appellant Vs. CCE, Raipur Respondent
Appearance:
Appeared for Appellant : Shri Ajay, Rep. Appeared for Respondent : Shri I. Baig, DR
CORAM: Honble Shri S.S. Kang, Vice President Honble Shri Mathew John, Member (Technical) Order No.dated Per S.S. Kang :
The Tribunal vide stay order dated 25.10.2010 directed the appellant to deposit an amount of Rs.50 lakhs for hearing of the appeal. The appellant had not complied with the condition of stay order nor produced any order passed by the Honble High Court staying the operation or set aside the stay order dated 25.10.2010. In these circumstances, the appeal is dismissed for non-compliance to the provisions of Section 35F of Central Excise Act. (Dictated & pronounced in open Court) (S.S. Kang) Vice President (Mathew John) Member (Technical) RM