Custom, Excise & Service Tax Tribunal
M/S. Jai Matadi Sales Corporation vs Commissioner Of Central Excise, ... on 2 February, 2015
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. II Appeal No. E/88325, 88326,88312,88314/14-MUM [Arising out of Order-in- Original No. 37/CEX/COMMR/2014 dtd. 16/6/2014 passed by the Commissioner of Central Excise, Customs and Service Tax Aurangabad] For approval and signature: Honble Mr. P.K. Jain, Member(Technical) Honble Mr Ramesh Nair, 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 :
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. Jai Matadi Sales Corporation M/s. Shree Forwarding Transport Agency Shri. Shrivallabh Purohit M/s. Baba Sailani Roadways :
Appellants VS Commissioner of Central Excise, Customs and Service Tax Aurangabad Respondent Appearance None for the Appellants Shri. V. K. Agarwal, Addl. Commissioner(A.R) for the Respondent CORAM:
Honble Mr. P.K. Jain, Member(Technical) Honble Mr. Ramesh Nair, Member (Judicial) Date of hearing: 2/2/2015 Date of decision 2/2/2015 ORDER NO.
Per : P.K. Jain The first applicant namely M/s. Jai Matadi Sales Corporation has complied with the direction of this Tribunal vide order No.S/507-510/14/EB/C-II dated 22/9/2014. As far as remaining three applicants are concerned, there is no report or evidence that they have complied with the direction of this Tribunal. Accordingly, the appeals (Nos. E/88326, 88312, 88314/14-MUM) of remaining three applicants are dismissed for non-compliance with the requirement of Section 35F of the Central Excise Act 1944. The appeal No. E/88325/14-MUM of M/s. Jai Matadi Sales Corporation will come up for hearing in its turn. (Dictated in court) Ramesh Nair Member (Judicial) P.K. Jain Member(Technical) sk 2