Custom, Excise & Service Tax Tribunal
M/S. J.C. Rolling Mills (P) Ltd vs Cce, Kanpur on 27 July, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO. 2, R.K. PURAM, NEW DELHI COURT III CENTRAL EXCISE APPEAL NO. 894 OF 2007-SM [Arising out of Order-in-Appeal No. 449-450/CE/KNP/2008 dated 24.12.2008 passed by the Commissioner (Appeals), Customs & Central Excise, Kanpur] For approval and signature: Honble Mr. P.K. Das, Member (Judicial) 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 would 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? M/s. J.C. Rolling Mills (P) Ltd., Appellants Vs. CCE, Kanpur Respondent
Appearance:
None for the appellants; Shri S. Gautam, D.R. for the Revenue Coram:
Honble Mr. P.K. Das, Member (Judicial), Date of hearing/decision: 27th July, 2009 FINAL ORDER NO._________________ dated __________ Per P.K. Das:
By stay order No. 312/09-SM(BR) DATED 8.6.2009 the appellants were directed to deposit a sum of Rs. 1,77,477/- and report compliance on 27.7.2009. Today when the matter was called, none appeared on behalf of the appellants, nor there is any compliance report in the file. Hence, appeal is dismissed for non-compliance of the stay order under Section 35F of Central Excise Act, 1944. (Dictated & pronounced in the Open Court.) (P.K. DAS) MEMBER (JUDICIAL) RK 2