Custom, Excise & Service Tax Tribunal
M/S. C. Mahendra Exports Ltd vs Commissioner Of Customs, C.S.I. ... on 29 September, 2014
IN THE CUSTOMS, EXCISE AND SERVICE TAX APPELLATE TRIBUNAL
WEST ZONAL BENCH AT MUMBAI
COURT NO. II
APPEAL NO. C/87690/13-MUM
{Arising out of Order-in- Original No. COMMR /PMS /ADJN /01/ 2013 -14 dtd. 05/04/2013 passed by the Commissioner of Customs, C.S.I. Airport, Mumbai}
For approval and signature:
Honble Mr. P.R. Chandrasekharan, Member(Technical)
Honble Mr Ramesh Nair, Member(Judicial)
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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?
======================================================= M/s. C. Mahendra Exports Ltd :
Appellant VS Commissioner of Customs, C.S.I. Airport, Mumbai :
Respondent Appearance None for the Appellant Shri. S. Nathan, Dy. Commissioner (A.R.) for the Respondent CORAM:
Honble Mr. P.R. Chandrasekharan, Member (Technical) Honble Mr. Ramesh Nair, Member (Judicial) Date of hearing: 29/09/2014 Date of decision 29/09/2014 ORDER NO.
Per : P.R. Chandrasekharan Vide notices dated 16/07/2013 and 11/08/2014, the appellant was directed to cure the defect of non self attestation of bill of entry. When the case was called today, none represented the appellant nor the defect cured. In these circumstances, we dismiss the appeal in terms of the provisions of Rule 11 of CESTAT (Procedure) Rules, 1982.
(Dictated in court) Ramesh Nair Member (Judicial) P.R. Chandrasekharan Member (Technical) sk 2