Custom, Excise & Service Tax Tribunal
M/S Oswal Woollen Mills Ltd vs Cc (Import) Nhavasheva on 16 January, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. I Appeal No. C/85017/13 (Arising out of Order-in-Appeal No. 510 to 513/(GR.II/C) /2012(JNCH)/IMP-445 TO 448 dated 26.09.2012 passed by the Commissioner of Customs (Appeals), Mumbai II ). For approval and signature: Honble Shri P.R. Chandrasekharan, Member (Technical) Honble Shri Anil Choudhary, 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 : Yes 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 Oswal Woollen Mills Ltd. Appellant Vs. CC (Import) Nhavasheva Respondent Appearance:
None for Appellant Shri V.C. Khole, Jt. Commissioner (A.R.) for Respondent CORAM:
SHRI P.R. CHANDRASEKHARAN, MEMBER (TECHNICAL) SHRI ANIL CHOUDHARY, MEMBER (JUDICIAL) Date of Hearing: 16.01.2014 Date of Decision: 16.01.2014 ORDER NO. Per: P.R. Chandrasekharan Vide Notices dated 03.01.2013, 01.11.2013 and 17.12.2013, the appellant was directed to cure certain defects in the appeal namely, to furnish a certified copy of Order-in-Original and to affix court fee stamp. Inspite of these notices, the appellants have not cured these defects. When the case was listed for hearing today, none represented the appellant.
2. In these circumstances, we dismiss the appeal under the provisions of Rule 11 of the CESTAT Procedure Rules, 1982.
(Dictated and pronounced in Court) (Anil Choudhary) (P.R. Chandrasekharan) Member (Judicial) Member (Technical) Sinha 2