Custom, Excise & Service Tax Tribunal
M/S. Sree Umaparameshwari Mills Ltd vs Cce, Trichy on 24 January, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
Appeal No. E/378/2007
(Arising out of Order-in-Original No. 3/2007 dated 27.2.2007 passed by the Commissioner of Central Excise, Trichy)
For approval and signature:
Honble Mr. P. G. Chacko, Member (Judicial)
Honble Mr. P. Karthikeyan, 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 the Members wish to see the fair copy of the Order?
4. Whether Order is to be circulated to the Departmental authorities?
M/s. Sree Umaparameshwari Mills Ltd. Appellants
Vs.
CCE, Trichy Respondent
Appearance None for the Appellants Shri N.J. Kumaresh, SDR, for the Respondent CORAM Honble Mr. P. G. Chacko, Member (J) Honble Mr. P. Karthikeyan, Member (T) Date of Hearing: 24.01.2008 Date of Decision: 24.01.2008 Final Order No. ____________ Per P. G. CHACKO We had directed the appellants to make predeposits for the purpose of Section 35F of the Central Excise Act. The appellants in Appeal Nos. E/359, 365 and 374/2007 have complied with the direction and have produced evidence. However, the appellants in Appeal No. E/378/2007 have not complied with our direction, nor are they represented before us today. In the circumstances, their appeal gets dismissed for non-compliance with Section 35F of the Central Excise Act. (Dictated and pronounced in open court) (P. KARTHIKEYAN) (P.G. CHACKO) Member (T) Member (J) Rex ??
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