Custom, Excise & Service Tax Tribunal
M/S. Shirdi Industries Limited vs Cce-Meerut-Ii on 9 March, 2015
CUSTOMS, EXCISE & SERVICE TAX APPELALTE TRIBUNAL
R.K. PURAM, WEST BLOCK NO. 2, NEW DELHI-110066
COURT NO. III
Date of hearing: 09/03/2015
Appeal No. E/53629/2014-EX [DB]
[Arising out of order-in-appeal no. 33-34/COMMR/M-11/2013-14 dated 28-02-2014 passed by the CCE-Meerut-II]
1.
Whether Press Reporter may be allowed to see the Order for Publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2.
Whether it would 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 Department Authorities?
M/s. Shirdi Industries Limited Appellant
Vs.
CCE-Meerut-II Respondent
Appearance: None for the appellant Shri Pramod Kumar, JCDR for the respondent Coram: Honble Shri Rakesh Kumar, Member (Technical) Honble Shri S.K. Mohanty, Member (Judicial) Final Order No. 50925/2015 Per: Rakesh Kumar The Tribunal vide stay order no. 54637/2014 dated 28/11/2014 had directed the appellant to deposit an amount of Rs. 50 per cent of the duty demand confirmed within a period of 12 weeks and the compliance was to be reported on 6/3/2015.
2. Today, when this matter was called for reporting compliance, none representing the appellant had appeared. There is also no report of compliance on record.
3. In view of this, the appeal is dismissed for non-compliance against the provisions of section 35 (F).
(Rakesh Kumar) (S.K. Mohanty)
Member (Technical) Member (Judicial)
Ritu
The Tribunal vide stay order no. 54637/2014 dated 28/11/2014 had directed the appellant to deposit an amount of Rs. 50 per cent of the duty demand confirmed within a period of 12 weeks and the com