Custom, Excise & Service Tax Tribunal
Ess Kay International vs Cce, Amritsar on 18 February, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
DIVISION BENCH
Court No.2
C/Appeal Nos. 387-388/2009 (CUS.)[BR.]
Date of Hearing/decision: 18.02.2013
Ess Kay International Appellant
Vs
CCE, Amritsar Respondent
Present for the Appellant : Sh. Jitin Singhal Present for the Respondent : Shri V. Batra AR Coram: Honble Mr.D.N.Panda, Judicial Member Honble Mr.Rakesh Kumar, Technical Member FINAL ORDER NO.55595-55596/2013 PER: D.N.PANDA On an earlier occasion that is on 26/09/12 for default of the appellant to comply to the requirement of pre-deposit, notice was issued to show the reason why appeal shall not be dismissed. Ld. Council says that he has no instruction in this regard. Registry reports no compliance and no evidence also is with the ld. DR showing compliance to the Stay order passed earlier.
For the reason of default as above, both the appeals are dismissed.
(Pronounced in the open court) (D.N.PANDA) JUDICIAL MEMBER (RAKESH KUMAR) TECHNICAL MEMBER Satish