Custom, Excise & Service Tax Tribunal
M/S. Neycer India Ltd vs Cce, Pondicherry on 30 July, 2014
IN THE CUSTOMS, EXCISE & SERVICE TAX
APPELLATE TRIBUNAL
SOUTH ZONAL BENCH AT CHENNAI
E/40221 - 40224/2014
(Arising out of Order-in-Appeal No. 183 - 186/2013 dated 21.11.2013, passed by the Commissioner of Central Excise (Appeals), Chennai).
For approval and signature
Honble Shri R. PERIASAMI, Technical Member
_______________________________________________________
1. Whether Press Reporters may be allowed to see the : No
order for Publication as per Rule 27 of the
CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : No
CESTAT (Procedure) Rules, 1982 for publication
in any authoritative report or not?
3. Whether the Honble Member wishes to see the fair : Seen
copy of the Order.
4. Whether order is to be circulated to the : Yes
Departmental Authorities? ______________________________________________________
M/s. Neycer India Ltd. : Applicant
Vs.
CCE, Pondicherry : Respondent
Appearance Shri R. Suresh, Adv., for the appellant Shri K.P. Muralidharan, Supdt., (AR) for the respondent CORAM Honble Shri R. PERIASAMI, Technical Member Date of Hearing : 30.07.2014 Date of Decision: 30.07.2014 FINAL ORDER No.40455-40458 / 2014 By Stay Order Nos. 40578 40581/2014 dated 28.03.2014, the appellants were directed to make pre-deposit of Rs.3,00,000/- lakhs within a period of six weeks. The Ld. Advocate on behalf of the appellants submits that they have neither complied the stay order nor seeking extension of stay. Since the appellants failed to comply with the stay order all the appeals are dismissed for non-compliance of the stay order.
(Order pronounced and dictated in the open Court)
(R. PERIASAMI) TECHNICAL MEMBER
BB
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