Custom, Excise & Service Tax Tribunal
M/S. Sarvotham Care Ltd vs Cce, Hyderabad-Iv on 5 September, 2013
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench Division Bench
Court I
Date of Hearing:05/09/2013
Date of decision:05/09/2013
Appeal No.E/1263/2010
(Arising out of Order-in-Appeal No.51/2009(H-IV)CE dt. 23/11/2009 passed by CC,CE&ST(Appeals-II), Hyderabad)
For approval and signature:
Honble Mr. M.V.Ravindran, Member(Judicial)
Honble Mr. B.S.V. Murthy, Member(Technical)
1.
Whether Press Reporters may be allowed to see the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
No
2.
Whether it should be released under Rule 27 of the CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
No
3.
Whether their Lordship wish to see the fair copy of the Order?
Seen
4.
Whether Order is to be circulated to the Departmental authorities?
Yes
M/s. Sarvotham Care Ltd.
..Appellant(s)
Vs.
CCE, Hyderabad-IV
..Respondent(s)
Appearance None for the appellant. Mr. N. Jagdish, Superintendent(AR) for the respondent.
Coram:
Honble Mr. M.V.Ravindran, Member(Judicial) Honble Mr. B.S.V. Murthy, Member(Technical) FINAL ORDER No.26526/2013 [Per M.V.Ravindran] When this matter was called out, we find that there is no compliance of the predeposit ordered by this Bench vide stay order No.25819/2013. Appeal is dismissed for non-compliance. (Pronounced and dictated in open court) (B.S.V. MURTHY) (M.V.RAVINDRAN) MEMBER (TECHNICAL) MEMBER (JUDICIAL) Nr 2