Custom, Excise & Service Tax Tribunal
M/S. Ramky Infrastructure Limited vs Commissioner Of Central Excise & S.T., ... on 2 February, 2015
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Zonal Bench, Ahmedabad Appeal No. : ST/13406/2014 (Arising out of OIA-223-2013-STC-SKS-COMMR-AAHD dated 22.10.2013, Passed by Commissioner (Appeals) Central Excise, Service Tax & Customs, Ahmedabad) M/s. Ramky Infrastructure Limited : Appellant (s) VERSUS Commissioner of Central Excise & S.T., Ahmedabad : Respondent (s)
Represented by :
For Assessee : None For Revenue : Shri J. Nair, A.R. For approval and signature :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. R.K. Singh, Hon'ble Member (Technical) 1 Whether Press Reporter may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982? No 2 Whether it should be released under Rule 27 of CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? No 3 Whether their Lordships wish to see the fair copy of the Order? Seen 4 Whether Order is to be circulated to the Departmental authorities? Yes CORAM :
Mr. P.K. Das, Hon'ble Member (Judicial) Mr. R.K. Singh, Hon'ble Member (Technical) Date of Hearing / Decision : 02.02.2015 ORDER No. A/10098 / 2015 Dated 02.02.2015 Per : Mr. P.K. Das;
None appeared on behalf of the applicant. By defect notice dated 10.10.2014, the applicant was directed to submit certified copy of the impugned order. It is seen from the records that by Interim Order No. 12/2015 dated 13.01.2015, the applicant was again directed to remove the defects otherwise the appeal will be dismissed on this ground alone.
2. Today nobody turned up. There is no report of removing the defects in the file. In view of that, appeal is dismissed.
(Dictated and pronounced in the Court)
(R.K. Singh) (P.K. Das)
Member (Technical) Member (Judicial)
..KL
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