Custom, Excise & Service Tax Tribunal
M/S Modi Mundipharma Pvt. Ltd vs Cce, Meerut-I on 28 August, 2008
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL NEW DELHI PRINCIPAL BENCH - COURT NO. 1 Service Tax Appeal No. 271 of 2008 (Arising out of order-in-original No. 05/Commr/Mrt-I/2008 dated 31.01.2008 passed by the Commissioner (Appeals), Central Excise, Meerut-I) DATE OF HEARING : 28.08.2008 DATE OF DECISION : 28.08.2008 FOR APPROVAL AND SIGNATURE : HONBLE MR. JUSTICE S.N. JHA, PRESIDENT HONBLE MR. M. VEERAIYAN, 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 ?. 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 Modi Mundipharma Pvt. Ltd. . Applicant (Rep by NONE) VERSUS CCE, Meerut-I . Respondent
(Rep. by Sh. Fateh Singh, DR) CORAM : HONBLE MR. JUSTICE S.N. JHA, PRESIDENT HONBLE MR. M. VEERAIYAN, MEMBER (T) ORDER NO._________________________________ PER JUSTICE S.N. JHA :
No compliance report has been filed. In fact, none is present on behalf of the appellant. The appeal is dismissed for non-compliance of the order dated 23.06.2008 under Section 35-F of the Central Excise Act, 1944. (Dictated and pronounced in the open Court on the 28th day of August, 2008) (JUSTICE S.N. JHA) PRESIDENT (M. VEERAIYAN) MEMBER (TECHNICAL) Golay