Custom, Excise & Service Tax Tribunal
Bharati Shipyard Ltd vs Commissioner Of Customs, Pune on 4 September, 2012
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL Nos. C/289 & 290/11 (Arising out of Order-in-Original No. 30/2010-11 dated 28.2.2011 passed by Commissioner of Customs, Pune) For approval and signature: Honble Mr. S.S. Kang, Vice President and Honble Mr. Sahab Singh, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No 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 : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Bharati Shipyard Ltd. Appellant Vinod Kumar Vs. Commissioner of Customs, Pune Respondent Appearance:
None for appellant Shri Navneet, Additional Commissioner (AR), for respondent CORAM:
Honble Mr. S.S. Kang, Vice President and Honble Mr. Sahab Singh, Member (Technical) Date of Hearing: 4.9.2012 Date of Decision: 4.9.2012 ORDER NO Per: S.S. Kang When the case was called, none appeared on behalf of the appellants. The Tribunal vide stay order dated 6.3.2012 directed the appellant to deposit 50% of the customs duty confirmed. As the appellant has not complied with the conditions of the stay order, the appeals are dismissed for non-compliance with the provisions of Section 129E of the Customs Act. (Dictated in Court) (Sahab Singh) Member (Technical) (S.S. Kang) Vice President tvu 1 2