Custom, Excise & Service Tax Tribunal
Mr. Ramesh Iyer, Ex. Director vs Cce, Ludhiana on 23 April, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM,
NEW DELHI-110066
COURT NO. II
Service Tax Appeal No. 280 to 282/2012
[Arising out of Order-in-Original No. 22/Ldh/2011 dated 31.10.2011 passed by the Commissioner, Central Excise, Ludhiana]
Date of Hearing/decision: 23rd April, 2013
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 Their Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
M/s. Tops Security Limited,
Mr. Diwan Rahul Nanda, Global Chairman & M.D.
Mr. Ramesh Iyer, Ex. Director Appellants
Vs.
CCE, Ludhiana Respondent
Present for the Appellant : Shri Harsh Garg, C.A. Present for the Respondent : Shri Govind Dixit, D.R. Coram: Honble Mr. Justice G. Raghuram, President;
Honble Mr. Sahab Singh, Member (Technical) FINAL ORDER NO. 56211-56213/2013 Per Justice G. Raghuram:
By order dated 25th September, 2012, in stay application No. 592 to 594 of 2012 in service tax appeal No. 280 to 282 of 2012, the appellant company was directed to deposit the entire service tax as assessed and Rs. 5 lakhs each by the other two appellants. The said order has not been complied with. Hence, appeals stand rejected.
(Dictated & pronounced in the Open Court.) (JUSTICE G. RAGHURAM) PRESIDENT (SAHAB SINGH) MEMBER (TECHNICAL) RK ??
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ST/280-282/2013