Custom, Excise & Service Tax Tribunal
Kalptaru Steel Rolling Mills Ltd vs Commissioner Of Central Excise, ... on 22 September, 2014
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH BANGALORE Final Order Nos. 21850-21851 / 2014 Appeal(s) Involved: E/1554/2012-DB, E/1555/2012-DB [Arising out of Order-in-Original No. 15/2012 dated 28/03/2012 passed by the Commissioner of Customs, Central Excise and Service Tax, Tirupati] [Arising out of Order-in-Original No. 16/2012 dated 28/03/2012 passed by the Commissioner of Customs, Central Excise and Service Tax, Tirupati] Kalptaru Steel Rolling Mills Ltd. Unit-I&II, APIIC, Thumakunta, Hindupur Anantpur Dist. Andhra Pradesh Appellant(s) Versus Commissioner of Central Excise, Customs & Service Tax, Tirupati 9/86-A, Behind West Church Compound, Amaravathi Nagar, M.R. Palli - 517 502 Andhra Pradesh Respondent(s)
Appearance:
None For the Appellant Mr. N. Jagdish, AR For the Respondent CORAM:
HON'BLE SHRI B.S.V. MURTHY, TECHNICAL MEMBER HON'BLE SHRI S.K. MOHANTY, JUDICIAL MEMBER Date of Hearing: 22/09/2014 Date of Decision: 22/09/2014 Order Per: B.S.V. MURTHY Vide Miscellaneous Order Nos. 21357-21358/2014 dated 10.06.2014, this Tribunal had directed the appellant to deposit the interest amount and report compliance on 22.09.2014. When the matter was called today there is neither any representation on behalf of the appellant nor there is a compliance report for having complied with the Stay Order referred to above. Accordingly the appeals are dismissed for non-compliance with the provisions of Section 35F of the Central Excise Act. (Operative portion of the order has been pronounced in open court on 22.09.2014) (S.K. MOHANTY) JUDICIAL MEMBER (B.S.V. MURTHY) TECHNICAL MEMBER iss