Custom, Excise & Service Tax Tribunal
M/S Santogen Silk Mills 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
APPLICATION NO. ST/COD-347/12 ST/S/186/12
IN APPEAL NO. ST/S/186/12 Mum
Arising out of Order-in-Appeal No. US/344/RGD/2011 dated 17.10.2011 passed by the Commissioner of Central Excise (Appeals), Mumbai II.
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?
M/s Santogen Silk Mills Ltd.
:
Appellant
Versus
CCE Raigad
Respondent
Appearance None for appellant Ms. D.M. Durando, Dy. 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 Considering the reason stated in the Condonation of Delay application, we allow the application for condonation of delay and take up the appeal for disposal. The applicant has filed this appeal against the demand of service tax Rs.18,582/- and equivalent amount of penalty.
2. Considering the fact that the amount involved in this appeal is less than Rs.50,000/-, exercising of powers under Section 35B (i), appeal is not admitted. Accordingly, the stay application is also disposed of in the same manner.
3. Appeal and the stay application are disposed of. (Dictated in open Court) (P.R. Chandrasekharan) Member (Technical) (Ashok Jindal) Member (Judicial) nsk 2