Custom, Excise & Service Tax Tribunal
M/S. Shree Laminators Ltd vs Cce&C(Appeals), Visakhapatnam on 7 August, 2013
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench SMB
Court I
Date of Hearing:07/08/2013
Date of decision:07/08/2013
Appeal No.E/2529/2011
(Arising out of Order-in-Appeal No.20/2011(V-II)CE dt. 31/03/2011 passed by CCE&C(Appeals), Visakhapatnam)
M/s. Shree Laminators Ltd.
..Appellant(s)
Vs.
CCE&C(Appeals), Visakhapatnam
..Respondent(s)
Appearance None for the appellant. Mr. S. Teli, Deputy Commissioner(AR) for the respondent.
Coram:
Honble Mr. B.S.V. Murthy, Member(Technical) FINAL ORDER No.25819/2013 [Order per: B.S.V. Murthy] Vide Misc. Order No.25883/2013, the appellant was directed to deposit the amount of CENVAT credit taken by them within six weeks and report compliance to the Deputy Registrar on 26/07/2013 and Deputy Registrar was to report compliance on 02/08/2013. Today when the matter was called, the Deputy Registrar has reported that the appellant has not complied with the direction in the stay order and no correspondence has been received from the appellant in this regard. Since the appellant has not complies with the stay order and thereby has not complied with the provisions of Section 35F of the Central Excise Act 1944, the appeal has to be dismissed. Accordingly, the appeal is dismissed.
(Pronounced and dictated in open court) (B.S.V. MURTHY) MEMBER (TECHNICAL) Nr 2