Custom, Excise & Service Tax Tribunal
Shivmangal Ispat Pvt. Ltd vs Commissioner Of Central Excise on 7 October, 2013
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,WEST ZONAL BENCH AT MUMBAI COURT No. II APPEAL No.E/87664/13 (Arising out of Order-in-Original No.59/2012/C dated 20/09/2012 passed by Commissioner of Central Excise & Customs, Nagpur) For approval and signature: Honble Mr. P.R. Chandrasekharan, Member (Technical) Honble Mr. Anil Choudhary, Member (Judicial) 1. Whether Press Reporters may be allowed to see :No 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 :Yes CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not? 3. Whether Their Lordships wish to see the fair copy :Seen of the Order? 4. Whether Order is to be circulated to the Departmental :Yes authorities? ========================================
Shivmangal Ispat Pvt. Ltd., Appellant Vs. Commissioner of Central Excise, Respondent Nagpur Appearance:
None for appellant Shri.Ahibaran, Addl. Comm. (AR), for respondent CORAM:
Honble Mr. P.R.Chandrasekharan, Member (Technical) Honble Mr.Anil Choudhary, Member (Judicial) Date of Hearing : 07/10/2013 Date of Decision : 07/10/2013 ORDER NO Per: P.R.Chandrasekharan
1. Vide Stay Order No.S/1003/13/EB/C-II dated 06/08/2013, the appellant was directed to make a pre-deposit of 25% of the excise duty confirmed against the appellant within a period of eight weeks and report compliance today.
2. When the case was called for compliance, none appeared for the appellant nor any compliance has been reported; therefore, we dismiss the appeal for non-compliance of the provisions of Section 35F of the Central Excise Act, 1944.
(Dictated in Court) (Anil Choudhary) Member (Judicial) (P.R. Chandrasekharan) Member (Technical) pj 1 2