Custom, Excise & Service Tax Tribunal
M/S. A.V. Trade & Transport vs Cce, Ghaziabad on 6 June, 2011
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM,
NEW DELHI-110066
COURT NO. II
Service Tax Appeal No. 1114 of 2010
[Arising out of Order-in-Appeal No. 104-ST/GZB/2010 dated 18.6.2010 passed by the Commissioner of Central Excise (Appeals), Meerut-I, Ghaziabad].
Date of Hearing/decision: 6th June, 2011
For approval and signature:
Honble Shri D.N. Panda, Judicial Member;
Honble Shri Mathew John, Technical Member
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 Lordships wish to see the fair copy of the Order?
4
Whether Order is to be circulated to the Departmental authorities?
M/s. A.V. Trade & Transport Appellant
Vs.
CCE, Ghaziabad Respondent
Present for the Appellant : None Present for the Respondent : Shri Sonal Bajaj, D.R. Coram: Honble Shri D.N. Panda, Judicial Member Honble Shri Mathew John, Technical Member FINAL ORDER NO. DATED Per D.N. Panda:
No compliance is reported against order dated 28th March, 2011 as has been noted by the Registrar in his order dated 30th May, 2011. Pre-deposit being condition for exercise of right of appeal, appeal is dismissed in absence of such pre-deposit. (Dictated & pronounced in the Open Court.) (D.N. PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER RK 2