Custom, Excise & Service Tax Tribunal
Amit Deshmukh vs Commissioner, Customs-New Delhi on 26 February, 2020
Author: Dilip Gupta
Bench: Dilip Gupta
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH - COURT NO. 1
Defect Diary No. 50040 of 2020
(Arising out of Order-in-Appeal No. CC(A)/CUS/D-II/Prev./NCH/642/2019-20 dated
30/09/2019 passed by Commissioner of Customs, (Appeals), New Customs House,
New Delhi)
Amit Deshmukh ..... Appellant
(CH-82, Patiala House Court,
New Delhi-110001)
VERSUS
Commissioner of Customs, New Delhi ...... Respondent
(New Customs House, Near IGI, Airport New Delhi-110037) APPEARANCE:
None for the Appellant Shri Rakesh Kumar, Authorized Representative for the Respondent CORAM : HON'BLE MR.JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. C.L. MAHAR, MEMBER (TECHNICAL) DATE OF HEARING : 26 February, 2020 DEFECT MISCELLANEOUS ORDER NO._29/2020 JUSTICE DILIP GUPTA In regard to the requirement of pre-deposit, the following order was passed on 27 January, 2020:-
The appeal was filed in the office on 06 January, 2020. The office pointed out two defects in the communication dated 08 January, 2020 sent to the appellant by registered post with acknowledge due. One defect relates to non-deposit of statutory amount for filing the appeal. The track consignment report 2 Defect Diary No. 50040 of 2020 indicates that the envelope was served upon the appellant as also the learned Counsel on 10 January, 2020.
2. No one is present on behalf of the Appellant. In the interest of justice, we grant one more opportunity to the appellant to remove the two defects pointed out by the Registry.
3. List on 26 February, 2020.
2. Today when the matter has been called out neither the learned Counsel for the Appellant has appeared nor the defect regarding the pre-deposit has been satisfied. The Appeal, therefore, stands dismissed.
(Dictated in the open court) (JUSTICE DILIP GUPTA) PRESIDENT (C.L. MAHAR) MEMBER (TECHNICAL) Rekha