Custom, Excise & Service Tax Tribunal
M/S. Ludhiana Steel Rolling Mills vs Cce & St, Ludhiana on 5 December, 2013
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066 COURT NO. II Central Excise appeal No. 55105/2013-Ex[DB] [Arising out of Order-in-Original No. 33/Ldh/2012 dated 1.11.2012 passed by the Commissioner of Central Excise, Ludhiana] Date of Hearing/decision: 5th December, 2013 M/s. Ludhiana Steel Rolling Mills Appellants Versus CCE & ST, Ludhiana Respondent
Present for the Assessee : None
Present for the Revenue : Ms. S. Bector, A.R.
Coram: Honble Shri D.N. Panda, Judicial Member
Honble Shri Manmohan Singh, Technical Member
FINAL ORDER NO. 58491/2013_
Per D.N. Panda
None present for the appellant nor there is any adjournment application. Notice was issued on 23rd July, 2013 to the appellant to show cause as to the reason why its appeal shall not be dismissed for non-compliance to the stay order. Revenue says that there is no evidence of compliance nor Registry reports any compliance. It may be mentioned that when the appellant approached Honble High Court of Punjab & Haryana in C.A. No. 73/2013 (O&M) and one months time was granted to the appellant to deposit the amount directed by Tribunal. Honble High Court passed the order on 26th July, 2013. Time extended time period has already expired, but the appellant has not complied to the order of Honble High Court. Therefore, appeal is dismissed for non-compliance.
(Dictated & pronounced in the Open Court.) (MANMOHAN SINGH) (D.N. PANDA) TECHNICAL MEMBER JUDICIAL MEMBER RK ??
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