Custom, Excise & Service Tax Tribunal
Hanil Era Textiles Ltd vs Cce Raigad on 23 May, 2012
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, WEST ZONAL BENCH AT MUMBAI
COURT NO. II
APPEAL NO. C/407/11 and E/973/11 Mum
Arising out of Order-in-Appeal No. YDB/287/RGD/2011 dated 19.03.2010 passed by the Commissioner of Central Excise (Appeals),, Mumbai.
For approval and signature:
Honble Shri Ashok Jindal, Member (Judicial)
Honble Shri P.R. Chandrasekharan, Member (Technical)
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 :
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?
Hanil Era Textiles Ltd.
:
Appellant
Versus
CCE Raigad
Respondent
Appearance None for appellant Shri V.K. Singh, Addl. Commissioner (A.R.) For Respondent CORAM:
Shri Ashok Jindal, Member (Judicial) Shri P.R. Chandrasekharan, Member (Technical) Date of Hearing : 23.05.2012 Date of Decision : 23.05.2012 ORDER NO.
Per Ashok Jindal Vide Order No.S/608 and 608A/2012/WZB/CSTB/C-I dated 11.04.2012, the appellants were directed to deposit 50% of the duty demand confirmed and to report compliance on 23.05.2012.
2. When the matter was called today for ascertaining compliance with the above order, none appeared for the appellants nor is there any compliance report on record. As such, the appeals are dismissed for non-compliance of the statutory requirements of the provisions of Section 35F of the Central Excise Act, 1944 and Section 129E of the Customs Act, 1962. (Dictated in open Court) (P.R. Chandrasekharan) Member (Technical) (Ashok Jindal) Member (Judicial) nsk 2