Custom, Excise & Service Tax Tribunal
M/S Charak Pharmaceuticals (I) Pvt. Ltd vs Cce, Rohtak on 26 June, 2008
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST BLOCK-II, R.K. PURAM, PRINCIPAL BENCH, NEW DELHI, COURT NO. I Excise Appeal No. 659 of 2008 [Arising out of Order-in-Appeal No. 14/KKG/RTK/2008 dated 15.01.2008 passed by the Commissioner (Appeals-III) Central Excise, Gurgaon, Haryana] Date of hearing/decision: 26.06.2008 Honble Mr. Justice S.N. Jha, President Honble Mr. M. Veeraiyan, Member [Technical] 1 Whether Press Reporters may be allowed to see 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 of the Order? 4 Whether Order is to be circulated to the Departmental authorities? M/s Charak Pharmaceuticals (I) Pvt. Ltd., Appellant [None] Vs. CCE, Rohtak Respondent [Rep. by Mr. S. Kumar, DR] O R D E R
Per: Justice S.N. Jha:
No report of compliance of the order dated 7.5.2008 was produced. As a matter of fact, none is present on behalf of the appellant even though the case was passed over. The appeal is dismissed for non-compliance of Section 35F of the Central Excise Act. [Dictated and pronounced in the open Court].
[Justice S.N. Jha] President [M. Veeraiyan] Member [Technical] [Pant]