Custom, Excise & Service Tax Tribunal
M/S. The Bombay Burmah Trading Corpn. ... vs Cce, Coimbatore on 21 January, 2010
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH, CHENNAI E/153/2009 (Arising out of Order in Appeal No. 109/2008-CE dated 16.12.2008, passed by the Commissioner of Central Excise, (Appeals), Coimbatore). For approval and signature Honble Dr. CHITTARANJAN SATAPATHY, Technical Member M/s. The Bombay Burmah Trading Corpn. Ltd. : Appellant Vs. CCE, Coimbatore : Respondent
Appearance None for the appellant Shri T.H. Rao, SDR, for the respondent CORAM Dr. CHITTARANJAN SATAPATHY, Technical Member Date of hearing : 21.01.2010 Date of decision : 21.01.2010 Final ORDER No._____________ Heard Shri T.H. Rao, Ld. SDR, appearing for the department. No one is present on behalf of the appellants. There is neither any compliance report nor any adjournment request. As such, the appeal is dismissed for non-compliance with the directions dated 14.12.1009, to predeposit Rs. 75,000/- read with provisions of Section 35F of the Central Excise Act, 1944. (Order dictated and pronounced in the open Court) (Dr. CHITTARANJAN SATAPATHY) TECHNICAL MEMBER BB 2