Custom, Excise & Service Tax Tribunal
M/S. Panther Detective Services vs Commissioner Of Central Excise on 28 March, 2008
IN THE CUSTOMS, EXCISE AND SERVICE TAX
APPELLATE TRIBUNAL, NEW DELHI
PRINCIPAL BENCH, COURT NO. I
Service Tax Appeal No. 591 of 2007
[Arising out of Order-in-Appeal No. 246/ST/APPL/KNP/2007 dated 29.6.2007 passed by Commissioner of Central Excise & Customs (Appeals), Kanpur,]
For approval and signature:
Hon'ble Mr. Justice S.N. Jha, President
Hon'ble Mr. M. Veeraiyan, 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?
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M/s. Panther Detective Services Appellant Vs. Commissioner of Central Excise Respondents Kanpur Appearance: None for the Appellant Mr. A.P.Suri, Jt. CDR for the Respondent CORAM:
Hon'ble Mr. Justice S.N. Jha, President Hon'ble Mr. M. Veeraiyan, Member (Technical) Date of decision : 28.3.2008 ORDER NO . ________________________ Per Justice S.N. Jha (for the Bench):
By order dated 10.1.2008, a Bench of this Tribunal allowed eight weeks time to pre-deposit Rs.12,92,082/- and report compliance on 14.3.2008. On 14.3.2008, time for compliance was extended by two weeks and the case was ordered to be listed on 28.3.2008 i.e. today. Today the case was taken up in the morning session and as none appeared, passed over. When the case was called the second time after luncheon break, again none appeared. As compliance is not reported, the appeal is dismissed for non-compliance. (Dictated in the open Court) ( Justice S.N. Jha ) President ( M. Veeraiyan ) Member(Technical) ss