Custom, Excise & Service Tax Tribunal
M/S. Valsala Travels Pvt. Ltd vs Cce, Bangalore on 2 July, 2012
CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT BANGALORE
Bench Division Bench
Court I
Date of Hearing:02/07/2012
Date of decision:02/07/2012
Appeal No.ST/1292/2010
(Arising out of Order-in-original No.09/2010(ST) dt. 22/03/2010 passed by CCE, Bangalore)
For approval and signature:
Honble Mr. P.G. Chacko, Member(Judicial)
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 Lordship wish to see the fair copy of the Order?
4.
Whether Order is to be circulated to the Departmental authorities?
M/s. Valsala Travels Pvt. Ltd.
..Appellant(s)
Vs.
CCE, Bangalore
..Respondent(s)
Appearance None for the appellant. Mr. Ravi Chander, Superintendent(AR) for the respondent.
Coram:
Honble Mr. P.G. Chacko, Member(Judicial) Honble Mr. M. Veeraiyan, Member(Technical) FINAL ORDER No._______________________ [Order per: P.G. Chacko] We had directed the appellant to predeposit an amount of Rs.20 lakhs and report compliance to the Assistant Registrar on 25/06/2012. The Assistant Registrar was to report to the Bench on 02/07/2012. The report of the Assistant Registrar is available on record and same is to the effect that the appellant has not complied with Stay Order No.596/2012 dt. 26/03/2012 passed by this Bench. There is no evidence on record of any subsequent compliance with the Stay Order either. In the circumstances, the appeal is dismissed for non-compliance with Section 35F of the Central Excise Act as applicable to service tax appeals. (Pronounced and dictated in open court) (M. VEERAIYAN) MEMBER (TECHNICAL) ( P.G. CHACKO ) MEMBER (JUDICIAL) Nr 2