Microtech Engineers vs Indore on 29 July, 2019

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Custom, Excise & Service Tax Tribunal

Microtech Engineers vs Indore on 29 July, 2019

Bench: Dilip Gupta

                                       1


   CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL
                  NEW DELHI-110066

                 PRINCIPAL BENCH -COURT NO. 1

       Service Tax Condonation of Delay Application No.
                    ST/COD/51139/2018
                         (on behalf of the Appellant)
                               in
           Service Tax Appeal No. 53366 of 2018 - DB

(Arising out of Order-in-Appeal No. IND-EXCUS-000-APP-593-17-18 dated
31.1.2018 passed by the Commissioner (Appeals), CGST & Central Excise,
Indore)

Micro-Tech Engineers                                        Appellant
115, Karamchari Colony, Dewas
Madhya Pradesh


                                     Versus

Commissioner, Central Goods &                           Respondent

Service Tax, Indore Manik Bagh Palace, Post Box No. 10 Indore - 452 001 Madhya Pradesh Appearance :

Present for the Appellant: None Present for the Respondent: Shri A. Thaplial, DR Date of Hearing/Decision: 29.07.2019 CORAM:

HON'BLE MR. JUSTICE DILIP GUPTA, PRESIDENT HON'BLE MR. BIJAY KUMAR, MEMBER (TECHNICAL) Final Order No. 50960/2019 Justice Dilip Gupta:

The appeal was filed in the office on 28 September, 2018 with a delay condonation application. On 9 April, 2019 when the appeal was listed, Shri Kuldeep Singh, who had filed Vakalatnama on behalf of the appellant, had stated that he intended to withdraw the Vakalatnama. The prayer was granted and a notice was issued 2 to the appellant by Speed Post mentioning that the appeal would be listed on 13 May, 2019. Accordingly, a notice dated 16 April, 2019 was sent to the appellant by Speed Post mentioning therein that the hearing fixed for 9 April, 2019 has been adjourned on 13 May, 2019. The aforesaid letter was served upon the appellant on 27 August, 2019 as is clear from the Track Consignment Report.

2. On 13 May, 2019, the matter was adjourned to 29 July, 2019.

3. Today, no one has appeared to press the application.

4. We are also not satisfied from the facts stated in the application that the appellant was prevented by sufficient cause from preferring the appeal within the stipulated period. The application is, accordingly rejected.

4. As the application has been rejected, the appeal stands dismissed.

(Dictated & pronounced in open Court) (Justice Dilip Gupta) President (Bijay Kumar) Member (Technical) RM

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