Custom, Excise & Service Tax Tribunal
Sical Logistics Ltd vs Commissioner Of Customs (Airport & ... on 4 July, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH
CHENNAI
Appeal No. C/COD/312/11, C/S/714/11 & C/222/11
[Arising out of Order-in-Original No.685/2010 dt. 27.12.2010 passed by the Commissioner of Customs (Airport & Aircargo) Chennai]
For approval and signature :
Honble Shri P.K. Das, Judicial Member
Honble Shri Mathew John, Technical Member
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 ? :
Sical Logistics Ltd. Appellant
Versus
Commissioner of Customs (Airport & Aircargo)
Chennai Respondent
Appearance:
None For the Appellant
Shri K.S.V.V. Prasad, JC (AR) For the Respondent
CORAM :
Honble Shri P.K. Das, Judicial Member
Honble Shri Mathew John, Technical Member
Date of Hearing : 4-7-2013
Date of Decision : 4-7-2013
FINAL ORDER No.___________
Per P.K. Das
Applicant filed this application for condonation of delay of 79 days in filing the appeal. None appears on behalf of the applicant. There is no adjournment application on record. Ld. AR for Revenue submits that this matter was adjourned earlier at the request of learned advocate. It seems that applicant is not interested to proceed in the matter. Accordingly, the COD application is dismissed. Consequently, the appeal along with stay application are dismissed.
(Dictated and pronounced in open court)
(MATHEW JOHN) (P.K.DAS)
TECHNICAL MEMBER JUDICIAL MEMBER
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