Custom, Excise & Service Tax Tribunal
M/S.Mahanagar Telephone Nigam Limited vs Cce, Ltu, St, New Delhi on 23 January, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
DIVISION BENCH
Court No.3
Service Tax Appeal No.538/2012
(Arising out of OIO No.16/Commissioner/2011 dated 04.11.2011 passed by the CCE, New Delhi)
Date of Hearing/Decision: 23.01.2013
For approval and signature:
Honble Mrs.Archana Wadhwa, Member (Judicial)
Honble Mr.Sahab Singh, 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.Mahanagar Telephone Nigam Limited Appellant
Vs
.
CCE, LTU, ST, New Delhi Respondent Present for the Appellant: None Present for the Respondent: Shri V.P.Batra,DR Coram: Honble Mrs.Archana Wadhwa, Member (Judicial) Honble Mr.Sahab Singh, Member (Technical) FINAL ORDER NO.55406/2013 PER: ARCHANA WADHWA Vide stay order No.ST/S/1305/2012-Cus dated 11.12.2012, the appellant was directed to deposit an amount of Rs.10 lakhs within a period of four weeks. On matter being called today for ascertaining compliance of the stay order neither anybody appeared nor is there any compliance report on record. We accordingly dismiss the appeal for non compliance with the provisions of section 35F of Central Excise Act, 1944 read with stay order referred supra.
(Pronounced in the open court) (ARCHANA WADHWA) MEMBER (JUDICIAL) (SAHAB SINGH) MEMBER (TECHNICAL) mk 4