Custom, Excise & Service Tax Tribunal
M/S. Ram Poly Fibres Ltd vs The Commissioner Of Customs, Central ... on 13 June, 2011
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench - Division Bench
Court - I
Date of Hearing: 13.06.2011
Date of decision: 13.06.2011
Appeal No. E/456/2010
(Arising out of Order-in-Original (Denovo) No. 17/2009 CE dated 15.07.2009 passed by the Commissioner of Customs, Central Excise & Service Tax, Guntur)
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. Ram Poly Fibres Ltd. ..Appellant(s)
Vs.
The Commissioner of Customs, Central Excise & Service Tax
Guntur
Respondent(s)
Appearance None appeared for the appellant Mr. Ganesh Havanur, JDR, for the Revenue Coram:
Honble Mr. M. V. Ravindran, Member (Judicial) Honble Mr. B.S.V. Murthy, Member (Technical) FINAL ORDER No._______________________2011 Per M. V. Ravindran (Oral) When this matter was called out, we find that, on the day of compliance of the order of pre-deposit of Rs. 10,00,000/-, none appeared on behalf of the appellant before the Assistant Registrar of this Bench. The Assistant Registrar of this Bench has recorded a finding that there is no compliance. Since there is no compliance of the pre-deposit ordered by this Bench vide Stay Order No. 246/2011 dated 15.03.2011, the appeal is dismissed for non-compliance.
(Pronounced & dictated in open Court)
(B.S.V. MURTHY) (M.V.RAVINDRAN)
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
iss