Custom, Excise & Service Tax Tribunal
M/S. Seven Star Steels Ltd vs Commissioner Of Central Excise, ... on 7 September, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE
TRIBUNAL, KOLKATA
EASTERN ZONAL BENCH: KOLKATA
Stay Petition No.SP-71604/13
&
Appeal No.EA-71508/13
(Arising out of Order-in-Appeal No.17/CE/B-II/2012 dated 14.09.2012 passed by the Commissioner(Appeals) of Central Excise, Customs & Service Tax, Bhubaneswar.)
FOR APPROVAL AND SIGNATURE
HONBLE DR. D.M. MISRA, MEMBER(JUDICIAL)
HONBLE SHRI H.K.THAKUR, MEMBER(TECHNICAL)
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
Authorative report or not?
3. Whether Their Lordship wishes to see the fair copy
of the Order?
4. Whether Order is to be circulated to the Departmental
Authorities?
M/s. Seven Star Steels Ltd.
Applicant (s)/Appellant (s)
Vs.
Commissioner of Central Excise, Customs & Service Tax, BBSR-II
Respondent (s)
Appearance:
NONE for the Appellant (s) Shri S.K.Naskar, AC(AR) for the Respondent (s) CORAM:
Honble Dr. D.M. Misra, Member(Judicial) Honble Shri H.K.Thakur, Member(Technical) Date of Hearing:- 07.09.2015 Date of Pronouncement :- 07.09.2015 ORDER NO.FO/A/75461/2015 Per Dr. D.M. Misra.
1. None present for the appellant. Heard the ld.AR for the Revenue.
2. On the last date of hearing i.e. 16.7.2015 the Advocate appearing for the applicant undertook for removal of defects intimated to them by the Registry through its defect memo dated 03.6.2013.
3. The ld.AR for the Revenue submits that so far they have not removed the defects, hence their appeal is liable for dismissal.
4. Agreeing with the ld.AR for the Revenue we are of the view that the appeal is liable for dismissal. Accordingly, Appeal, Stay Petition are dismissed.
(Pronounced and dictated in the open court.) SD/ SD/ (H.K.THAKUR) (D.M.MISRA) MEMBER(TECHNICAL) MEMBER(JUDICIAL) sm 2 Appeal No.EA-71508/13