Custom, Excise & Service Tax Tribunal
Shri B.S. Venkatesh vs Cc (Seaport-Export), Chennai on 14 October, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH AT CHENNAI C/104/2012 (Arising out of Order-in-Original No. 18626/12 dated 31.03.2012, passed by the Commissioner of Customs (seaport-export), Chennai). Shri B.S. Venkatesh : Appellant Vs. CC (Seaport-Export), Chennai : Respondent
Appearance None For the appellant Shri L. Paneer Selvam, AC (AR) For the respondent CORAM Honble Shri R. PERIASAMI, Technical Member Honble Shri P.K. CHOUDHARY, Judicial Member FINAL ORDER No. 41426/2015 Date of Hearing/Decision: 14.10.2015 Per: P.K. Choudhary Vide miscellaneous order No. 40942-40943/2015 dated 02.07.2015, the appellant was directed to predeposit an amount of Rs. 50 lakhs within eight weeks and to report compliance on 09.09.2015.
2. None appeared on 09.09.2015 and there was no communication for compliance reported. Hence, vide interim order No. 163/2015 dated 09.09.2015, the appellant was directed to show cause the reason why his appeal should not be dismissed on 14.10.2015 for non-compliance of stay order under Section 129 E of the Customs Act, 1962.
3. Today, when the matter was called, none appeared on behalf of the appellant nor there is any communication reported. Hence, the appeal is dismissed for non-compliance. (Order dictated and pronounced in the Open Court) (P.K. CHOUDHARY) (R. PERIASAMI) JUDICIAL MEMBER TECHNICAL MEMBER BB