Custom, Excise & Service Tax Tribunal
M/S.Rajasthan Cricket Association vs Cce, Jaipur on 8 August, 2012
CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL,
WEST BLOCK NO.II, R.K. PURAM, NEW DELHI-110066.
BENCH-DB
Service Tax Appeal No.ST/418/2012
M/s.Rajasthan Cricket Association Appellant
Vs.
CCE, Jaipur Respondent
Present for the Appellant : None Present for the Respondent : Shri V.P. Batra, DR Coram: HONBLE MR.D.N.PANDA, JUDICIAL MEMBER HONBLE MR. MATHEW JOHN, TECHNICAL MEMBER Date of decision/Hearing: 08.08.2012 ORDER NO. _______________ DATED: ______ PER: D.N.PANDA None present for the appellant. Registrys note does not indicate the evidence of deposit. Ld. DR also confirmed the same for no evidence before him. Notice is hereby issued to the appellant to show cause why its appeal shall not be dismissed for noncompliance to stay order. If the appellant chooses to appear and explain it can do so or may do so through authorized representative on 10th September, 2012. [Dictated & Pronounced in the open Court].
(D.N.PANDA) JUDICIAL MEMBER (MATHEW JOHN) TECHNICAL MEMBER Anita