Custom, Excise & Service Tax Tribunal
(Arising Out Of Order-In-Original ... vs Commissioner Of Customs (Export), ... on 6 April, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI COURT No.I IN APPEAL No.C/89000/14 (Arising out of order-in-original No.S/10-179/2013-14 (Adj) (X)JNCH dated 20/08/2014 passed by the Commissioner of Customs (Export), Nhava Sheva) Applicant Represented by: None Mohammad Altaf Versus Commissioner of Customs (Export), Nhava Sheva Respondent Represented by:
Mr.M.S.Reddy, Dy. Comm. (AR) Date of hearing 06/04/2015 Date of decision 06/04/2015 CORAM Mr.M.V. Ravindran, Honble Member (Judicial) Mr. P.S. Pruthi, Honble Member (Technical) ORDER No: ..
Per: M.V Ravindran
1. When the matter was called out, we find that the matter listed for maintainability as to pre-deposit of an amount of 7.5% as provided under the provisions of Section 129E of the Customs Act, 1962 for hearing and disposal of the appeal on merits.
2. When the matter was heard on 02/02/2015, eight weeks time was granted for making the pre-deposit.
3. None appeared on behalf of the appellant. As there is no compliance reported, we dismiss the appeal as non-maintainable. (Dictated in Court) (P.S. Pruthi) Member (Technical) (M.V.Ravindran) Member (Judicial) pj 2