Custom, Excise & Service Tax Tribunal
M/S Rajasthan Metals & Chemicals vs Cce, Jaipur on 6 July, 2010
CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL, West Block No.2, R. K. Puram, New Delhi COURT-III Date of hearing: 6.7.2010 Excise Appeal No. 563 of 2010-SM [Arising out of Order-in-Appeal No. 372(DK)/CE/JPR-I/2009 dated 15.12.2009 passed by the Commissioner (Appeals), Central Excise, Jaipur] For approval and signature: Honble Mr. M. Veeraiyan, 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 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 Rajasthan Metals & Chemicals Appellant Vs. CCE, Jaipur Respondent
Appearance:
Appeared for the Appellant None Appeared for the Respondent - Shri R.K. Gupta, DR
Coram: Honble Mr. M. Veeraiyan, Member (Technical) Order No..dated.
Per M. Veeraiyan Vide Stay Order No. 167/2010 dated 3.5.2010, the appellant was directed to make pre-deposit of Rs. 50,000/- and to report compliance on 6.7.2010. It is noticed that there is no compliance to the said stay order. In view of the above, the appeal is dismissed for non-compliance of the provisions of Section 35F of the Central Excise Act, 1944 read with stay order dated 3.5.2010. (Dictated & pronounced in open Court) (M. VEERAIYAN) MEMBER (TECHNICAL) RM