Custom, Excise & Service Tax Tribunal
Shiyam Foundation & Housing (P) Ltd vs Commissioner Of Service Tax, Chennai on 15 February, 2017
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL SOUTH ZONAL BENCH CHENNAI Appeal No.ST/41397/2014 [Arising out of Order-in-Original No.9/2014-C dated 04.03.2014 passed by the Commissioner of Central Excise & Service Tax, LTU Chennai] Shiyam Foundation & Housing (P) Ltd. Appellant Versus Commissioner of Service Tax, Chennai Respondent
Appearance:
None For the Appellant Shri K.P. Muralidharan, AC (AR) For the Respondent CORAM :
Honble Shri D.N. Panda, Judicial Member Honble Shri Madhu Mohan Damodhar, Technical Member Date of hearing / decision : 15.02.2017 FINAL ORDER No.40238/2017 Per D.N. Panda None present for the appellant.
2. Ld. D.R says that there is no compliance to stay order.
3. Record also reveals that there is no evidence relating to compliance to the predeposit order. Notice of dismissal was issued to the appellant on 4.1.2017 fixing today for noting compliance.
3. There being no compliance on record, appeal is dismissed for such default. (Dictated and pronounced in open court) (Madhu Mohan Damodhar) (D.N. Panda) Technical Member Judicial Member gs 2