Custom, Excise & Service Tax Tribunal
Shri Kapil Oberoi vs C.C., Amritsar on 30 September, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No. 2, R.K. Puram, NEW DELHI COURT NO. II Customs appeal Nos. 55057 to 55068, 55076 to 55089 of 2013 [Arising out of Order-in-Appeal No. 126-136/Cus/Ldh/12 dated 5.10.12 & 155-157/Cus/Ldh/12 dated 31.10.2012 both passed by the Commissioner (Appeals), Customs, Amritsar] Date of hearing/decision: 30th September, 2013 Shri Ankush Khullar, Shri Kapil Oberoi, Appellants Reptd. By Shri Naveen Bindal, Advocate Versus C.C., Amritsar Respondent
Reptd. By Shri R.K. Mishra, A.R. Coram: Honble Shri D.N. Panda, Judicial Member;
Honble Shri Rakesh Kumar, Technical Member FINAL ORDER NO.57824-57849/2013 Per D.N. Panda Learned Advocate Shri Naveen Bindal submits that in appeal Nos. 55057 to 55068/2013 which are listed from Srl. No. 2 to 13 of todays cause list the appellant had gone to Honble High Court of Punjab & Haryana in Customs appeal No. 20/2013. Honble High Court had directed the appellant to deposit 50% of the duty within 3 weeks in terms of order dated 26th August, 2013. That period has already expired but the appellant could not comply with the stay order passed by the Honble High Court of Punjab & Haryana.
2. In view of the above averment, notice had been issued on 9.9.2013. Accordingly, all the above mentioned 12 appeals are dismissed for non-compliance to the order of the Honble High Court of Punjab & Haryana.
3. In respect of appeal Nos. 55076 to 55089/2013 listed from Srl. No. 14 to 27 of todays cause list it is submitted by learned Counsel that this appellant has not gone in appeal to high court against order passed by the Tribunal. Accordingly, all those appeals are also dismissed since notice of dismissal was issued to the appellant in respect of all these appeals.
(Dictated & pronounced in the Open Court.)
(RAKESH KUMAR) (D.N. PANDA)
TECHNICAL MEMBER JUDICIAL MEMBER
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