Custom, Excise & Service Tax Tribunal
Mr. Ramesh Iyer, Executive Director vs Ludhiana on 30 September, 2024
1
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
CHANDIGARH
~~~~~
REGIONAL BENCH - COURT NO. 1
Service Tax Appeal No.282 of 2012
[Arising out of OIO No.22/LDH/2011 dated 31.10.2011 passed by the Commissioner
of Central Excise, Ludhiana]
Mr. Ramesh Iyer, Executive Director, : Appellant
M/s Tops Security Ltd.
5, Royal Palms Golf & Country
Club, Aarey Mils Colony,
Guregaon (E), Mumbai-400065
VERSUS
The Commissioner of Central Excise
And Service Tax, Ludhiana : Respondent
Central Excise House, F-Block, Rishi
Nagar, Ludhiana, Punjab-141001
APPEARANCE:
None for the Appellants
Shri Narinder Singh and Shri Aniram Meena, Authorised Representatives
for the Respondent
CORAM:
HON'BLE Mr. S. S. GARG, MEMBER (JUDICIAL)
HON'BLE Mr. P. ANJANI KUMAR, MEMBER (TECHNICAL)
ORDER
DATE OF HEARING: 30.09.2024 DATE OF DECISION: 30.09.2024 The appeal is dismissed for non-prosecution. For order see order of date passed in Service Tax Appeal No.280 of 2012.
(S. S. GARG) MEMBER (JUDICIAL) (P. ANJANI KUMAR) MEMBER (TECHNICAL) PK